Maharashtra Self-financed Schools (Establishment and Regulation) Act, 2012
An Act to make provisions to establish a new school including provision for up gradation of existing school on self-financed basis, to make suitable provisions with regard to requirements and norms for establishing such new school or up-gradation of existing school, for creating an endowment fund and to provide for matters connected therewith or incidental thereto.
- Act number
- Act 1 of 2013
- Year
- 2013
- Enacted on
- 04-01-2013
- In force from
- 15 May 2018
- Jurisdiction
- Maharashtra State Act
- Subjects
- Education
Read the full text of Maharashtra Self-financed Schools (Establishment and Regulation) Act, 2012 section by section on LawLens.
Official source: India Code