THE MAHARASHTRA SELF-FINANCED SCHOOLS (ESTABLISHMENT AND REGULATION) CONSTITUTION OF THE SCRUTINY COMMITTEES RULES, 2013

PREAMBLE

In exercise of the powers conferred by subsection (1) of section 23 read with sub-section (3) of section 6 of the Maharashtra Self Financed Schools (Establishment and Regulation) Act, 2012 (Mah. I of 2013) and of all other powers enabling it in this behalf, the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by sub section (1) of section 23 of the said Act, namely:-

Rule - 1. Short title.

These rules may be called the Maharashtra Self-financed Schools (Establishment and Regulation) constitution of the scrutiny committees Rules, 2013.

Rule - 2. Definitions.

(1)     In these rules, unless the context otherwise requires,-

(a)      "Act" means the Maharashtra Self-financed Schools (Establishment and Regulation) Act, 2012 (Mah. I of 2013);

(b)      "Chairperson" means the Chairperson of the scrutiny committee;

(c)      "Deputy Director " means the Regional Deputy Director of the School Education Department;

(d)      "Deputy Education Officer" means the Deputy Education Officer of the District;

(e)      "Government" or "State Government" means the Government of Maharashtra;

(f)       "meeting" means a meeting of the scrutiny committee;

(g)      "member" means a member of the scrutiny committee including the Chairperson and the member secretary;

(h)     "member-secretary" means the member secretary of the scrutiny committee.

(2)     The words and expressions used in these Rule but not defined shall have the meanings respectively assigned to them in the Act.

Rule - 3. Qualifications of the Chairperson and member.

(1)     The Chairperson of the scrutiny committee shall be Divisional Deputy Director of the Education and the Member Secretary shall be the Deputy Education Officer (Secondary).

(2)     The members shall not be below the rank of Education Officer of the Education Department.

Rule - 4. Powers and duties of the scrutiny committee.

The scrutiny committee shall exercise the following powers and perform duties, namely:

(a)      to hold meetings as and when required;

(b)      to exercise all such powers assigned under the Act;

(c)      to follow the directions given by the Government, from time to time, in consonance with the provisions of the Act;

(d)      to carry out scrutiny of the proposals received from inspecting officers.

Rule - 5. Association of persons with scrutiny committee.

(1)     The scrutiny committee may take assistance of any person possessing special knowledge or experience for advising it or attending to any work on its behalf for the purpose of efficient performance of any of its functions under the Act.

Rule - 6. Duties of the Education Officers.

The Education Officer of the respective District shall submit the report of the functioning of the school to whom permission have been granted under the Act to the Government through Director, from time to time.