(1) This Act may be called the Maharashtra Self-financed Schools (Establishment and Regulation) Act, 2012.
(2) It extends to the whole of the State of Maharashtra.
(3) It shall come into force on such date1 as the State Government may, by notification in the Official Gazette, appoint.
1 19th January 2013, vide G.N. S.E.D., No. MIS.2011/C.R.239/SE-1, dated the 19th January 2013, M.G.G. Part IV-B, Extraordinary No. 6.
(1) In this Act, unless the context otherwise requires,-
1[(1-a) "Authority" means the State Level Authority and Field Level Authorities appointed under sub-section (1) of section 6 of the Act;]
(a) "District Education Officer" in relation to primary education means, the District Education Officer (Primary) and in relation to secondary or higher secondary education means, the District Education Officer (Secondary);
(b) "Director",-
(i) in relation to primary education, means the Director of Education (Primary Education);
(ii) in relation to secondary or higher secondary education means, the Director of Education (Secondary and Higher Secondary Education);
(c) "endowment fund" means the endowment fund created under section 4;
(d) "existing school" means a recognised school existing and imparting education on the date of commencement of this Act;
(e) "local authority" means,-
(i) in relation to educational institution managed by a Zilla Parishad, the Zilla Parishad constituted under the Maharashtra Zilla Parishads and Panchayats Samitis Act, 1961 (Mah. V of 1962);
(ii) in relation to educational institution managed by the Municipal of Corporation, the Municipal Corporation constituted under the Mumbai Municipal Corporation Act (III of 1888) or, as the case may be, the Maharashtra Municipal Corporations Act (LIX of 1949);
(iii) in relation to educational institution managed by the Municipal Council, Nagar Panchayat or, as the case may be, Industrial Township, the Municipal Council, Nagar Panchayat or Industrial Township constituted under the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 (Mah. XL of 1965);
(iv) any other authority treated as local authority under any other law;
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(g) "prescribed" means prescribed by rules;
3[(g-1) "registered company" means a company registered under the provisions of section 8 of the Companies Act, 2013 (18 of 2013);]
(h) "registered society" means a society for charitable purposes registered under the provisions of the Societies Registration Act, 1860 (21 of 1860);
(i) "registered trust" means a public trust for charitable purposes registered under the provisions of the Maharashtra Public Trusts Act (XXIX of 1950);
(j) "rules" means rules made under this Act;
(k) "Schedule" means the Schedule appended to this Act;
(l) "school" means a 4****, primary school, secondary school, higher secondary school or junior college recognised by the Government and managed by any management and affiliated to any Indian or foreign course or Board on self-financed basis wherein all expenses of the school, for any purpose whatsoever, are to be met with by the management itself; and neither any grant-in-aid or financial assistance be given from the State Government or from a local authority, nor the State Government or the local authority be liable to meet any liability whatsoever incurred by such management of the school;
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(n) "section" means section of this Act;
(o) "State" means the State of Maharashtra;
(p) "up-gradation of school" means up-gradation of a recognised primary school to upper-primary school, upper-primary school to secondary school or secondary school to higher secondary school.
(2) Words and expression used in this Act, but not defined herein, and
(i) defined in the Right of Children to Free and Compulsory Education Act, 2009 (35 of 2009) or the rules made thereunder shall have the meanings respectively assigned to them in that Act or the rules; or
(ii) defined in the Maharashtra Primary Education Act (LXI of 1947) or the Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 (Mah. XLI of 1965) or the Maharashtra Educational Institutions (Transfer of Management) Act, 1971 (Mah. XLIX of 1971) or the Maharashtra Educational Institutions (Management) Act, 1976 (Mah. XIII of 1976) or the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 (Mah. III of 1978) shall, as the context may require, have the meanings respectively assigned to them in or under these Acts.
1 This clause was inserted by Mah. 39 of 2018, s. 2(1).
2 Clause (f) was deleted by Mah. 19 of 2013, s. 2(1).
3 This clause was inserted by Mah. 39 of 2018, s. 2(2).
4 The words pre-primary school were deleted by Mah. 19 of 2013, s. 2(2).
5 Clause (m) was deleted by Mah. 39 of 2018, s. 2(3).
1[2[(1)[Any registered company or a registered trust or a registered society or a local authority desirous of establishing a new school, such as primary or upper-primary or secondary or higher secondary, or up-gradation of the existing school to upper-primary or secondary, or higher secondary school, as the case may be, shall submit the application online in the format as provided in Schedule A alongwith the documents as specified in Schedule B. The application shall be accompanied with such fees as the State Government may by order, specify, from time to time.
(1A) The process of submitting online application under sub-section (1) shall remain available continuously throughout the year.
3[(2) The Government may prescribe detailed procedure for processing the applications received under sub-section (1) including procedure for declaration of eligibility, issuing of Letter of Intent and Letter of Approval.
(3) If, in the Development Plan, the Competent Authority has reserved the plot for education purposes having area less than the area specified in entry (12) of Schedule A, in such case, the Government may relax the condition regarding area of land specified in entry (12):
Provided that, for the academic year 2013-2014, such relaxation may be made with retrospective effect.
(4) The condition regarding area of land specified in entry (12) of Schedule A, shall not be applicable for the proposals of up-gradation of schools having complied with the norms and standards required under the Right of Children to Free and Compulsory Education Act, 2009 (35 of 2009).
(5) 4[If, any registered company or a registered trust] or a registered society or a local authority has submitted the application for establishing a new school under sub-section (1) and complied with all conditions, except the requirement of registered documents specified in entry (11) of Schedule A, in such case, the Government may grant permission to establish a new school applied for, if such trust or society or local authority has submitted the duly registered documents before issuing the Letter of Intent:
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1 Section 3 was re-numbered as sub-section (1) thereof by Mah. 19 of 2013, s. 3(1).br
2 These sub-sections were substituted for sub-section (1) by Mah. 39 of 2018, s. 3(1).br
3 These sub-sections were added by Mah. 19 of 2013 s. 3(5).br
4 These words were substituted for the words "If, any registered trust" by Mah. 39 of 2018, s. 3(2).br
5 The proviso was deleted by Mah. 39 of 2018, s. 3(3).
(1) 1[Any registered company or a registered trust] or a registered society or a local authority desirous of establishing a new school or up-grading the existing school shall have to deposit the amount as 2[specified in Schedule C as fixed deposit in any Bank. However, before issuing the Letter of Intent, the said amount shall be deposited jointly in the name of the management and the concerned District Education Officer (Secondary) by way of National Saving Certificate or Fixed Deposit in any Nationalized Bank as security deposit towards creating an endowment fund; and pledge, such Certificate or Fixed Deposit with the concerned District Education Officer. Such Certificate or Deposit shall be made for a period of minimum three years subject to the condition of further renewal.]
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(2) The endowment fund may, with the prior permission of the State Government and subject to the provisions of section 5, be utilized for meeting the liability in the form of legal dues, if any, of the management.
1 These words were substituted for the words "Any registered trust" by Mah. 39 of 2018, s. 4(1).
2 This portion was substituted for the portion beginning with the words "specified in Schedule C" and ending with the words "District Education Officer." by Mah. 19 of 2013, s. 4.
3 The proviso was deleted by Mah. 39 of 2018, s. 4(2).
(1) An application, for establishing a new school or for up-gradation of a school anywhere in the State by private management of 1[registered company or a registered trust] or a registered society or a local authority shall, and shall only, be on the condition that such school shall be established, maintained and administered or up-graded on self-financed basis. Subject to the provisions of sub-section (2) of section 12 of the Right of Children to Free and Compulsory Education Act, 2009 (35 of 2009), all expenses in a school for any purpose whatsoever shall be met with by the management itself ; and neither any grant-in-aid or financial assistance shall be sought from the State Government or from a local authority, nor shall the State Government or the local authority be liable to meet any liability in the form of legal dues whatsoever incurred by such management of the school.
(2) On withdrawal of a permission to run or up-grade a school granted under the provisions of this Act, or where a school is established or up-graded without obtaining such permission, or any school established or up-graded after obtaining a permission under the provisions of this Act, or an existing school is closed, or any reason whatsoever, the liabilities in the form of legal dues of a management establishing or up-grading or closing a school, as aforesaid, shall first be met with from the endowment fund created under section 4.
(3) If the endowment fund falls short of the total liability in the form of legal dues incurred by the management, which has obtained a permission to establish or up-grade a school on self-financed basis, the office bearers and the members holding office for the time being in force of the management of a school, shall be jointly and severally liable to meet such liability in equal proportion:
Provided that, nothing contained in this sub-section shall render any such person liable as aforesaid, if he proves that such liability was incurred without his knowledge or that he exercised all due diligence to prevent incurring such liability.
(4) Notwithstanding anything contained in sub-section (3), where a liability in the form of legal dues has been incurred by the management and it is proved that the liability has been incurred with the consent or connivance of, or is attributable to any neglect on the part of any secretary, manager, or any staff, then such secretary, manager, or staff, shall also be deemed to be liable to meet such liability.
1 These words were substituted for the words "registered trust" by Mah. 39 of 2018, s. 5.
1[6. Appointment of State Level Authority and Field Level Authorities.- (1) The State Government shall appoint the State Level Authority and the Field Level Authorities as may be required for accepting and scrutiny of applications.
(2) The procedure for appointment of the State Level Authority and Field Level Authorities shall be such as any be prescribed.
(3) The powers and duties and the procedure to be followed for transacting the business of the State Level Authority and the Field Level Authorities shall be such as may be prescribed.]
1 This section was substituted by Mah. 39 of 2018, s. 6.
1[(1) The State Government may, on the basis of report of the State Level Authority or otherwise, grant or refuse the permission to establish a new school applied for or to up-grade an existing school.]
(2) The decision of the State Government under sub-section (1) shall be final:
2[Provided that, the State Government may, after due verification and recording reasons, review any such decision including for the academic year 2013-2014.]
1 Sub-section (1) was substituted by Mah. 39 of 2018, s. 7.
2 This proviso was added by Mah. 19 of 2013, s. 6.
1[(1) The procedure for communicating the decision to the applicant, regarding grant or refusal of the permission with reference to application made under section 3 shall be such as may be prescribed.]
(2) On establishing a new school or up-gradation of a school from the academic year for which the permission is granted, the management shall inform the concerned District Education Officer about the same within one month from the commencement of the academic year.
1 Sub-section (1) was substituted by Mah, 39 of 2018, s. 8.
The State Government, in case of a school imparting education in any language 1*** as a medium of instruction, running for a period of at least five years immediately before the date of commencement of this Act, shall have power to grant permission to such school under this Act:
Provided that, no such school shall be granted permission under this section unless the provisions of the Right of Children to Free and Compulsory Education Act, 2009 (35 of 2009) are complied with:
Provided further that, all the provisions of this Act, except the provisions of sections 3, 4 and of paragraph 12 of Schedule A shall, mutatis mutandis apply to such school.
1 The words "except English," were deleted by Mah. 39 of 2018, s. 9.
The work of scrutiny of applications received under section 3, submission of report of inspection and official duties assigned to the officers under this Act if found to be inaccurate or false, or there is any wilful or intentional delay or negligence in discharge of such official duties, it shall amount to dereliction of official duties and make such officer liable for appropriate disciplinary action under the Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 or any other relevant disciplinary rules applicable to such officer.
Permission to establish or up-grade a school granted under the provisions of this Act shall be for the academic year for which it is granted and on the failure of the management to start a school within eighteen months, the permission so granted shall stand cancelled.
(1) 1[Any registered company or a registered trust] society or a local authority running an existing school may, at its option apply for up-gradation of the school on self-financed basis under this Act and shall abide by the orders or directions issued by the State Government in this regard.
(2) The Director or an officer nominated by the Director may during working hours enter and inspect such school as and when required and forward the inspection report to the State Government.
1 These words were substituted for the words "Any registered trust" by Mah. 39 of 2018, s.10.
(1) Save as otherwise provided in this Act, no school established or up-graded under this Act shall be closed down or discontinued, unless a notice of not less than eighteen months indicating the intention of the management of the school to do so, has been given by the secretary or manager or any person who is managing the affairs of the school, by whatever designation called, to the concerned Director and the State Government. On receipt of such notice, the Director may, if in his discretion he so desires, give the secretary, manager or the person who is managing the affairs of the school, as the case may be, an opportunity of being heard in person. Thereafter, if the Director is of the opinion that the closing down or discontinuation of school is justified, he shall report to the State Government shall take appropriate action to accommodate affected students. The Government shall take appropriate actions to accommodate such affected students to other available neighbourhood schools.
(2) If any such secretary, manager or person who is managing the affairs of the school fails to give notice as required under sub-section (1), he shall, on conviction, be punished with fine which shall not be less than five lakh rupees but which may extend to ten lakh rupees.
(1) Without prejudice to the provisions of section 11, the State Government may, by order, withdraw the permission, if any, granted, on following reasons, namely:-
(a) violation of any of the provisions of this Act or rules made thereunder or failure to comply with any directions issued under this Act or the norms or standards or terms and conditions, if any, stipulated by the State Government, from time to time ;
(b) engaged in activities prejudicial to the interests of the student ; or
(c) poor academic performance.
(2) No order for withdrawal of permission under sub-section (1) shall be passed, unless a reasonable opportunity of being heard is given to 1[such company or trust] or society or local authority.
1 These words were substituted for the words "such trust" by Mah. 39 of 2018, s. 11.
(1) 1[Any registered company or a registered trust] or a registered society or a local authority intending to establish or run a school which it proposes to have it affiliated to any Board or any Institution in the State, outside the State or outside India shall be bound to comply with the requirements for establishing such school in the State in addition to any other requirements of any such Board or Institution in the State, outside the State or outside India and any application for permission to establish or run such school made by 2[such company, trust], society or local authority in that behalf shall be processed in accordance with the provisions of this Act.
(2) No such school shall be established without obtaining the permission under this Act, and merely because an application is made in that behalf it shall not be deemed that a permission is granted for establishing such school in this State.
(3) 3[The registered company or a registered trust] or registered society or local authority as the case may be, shall ensure that the school is run as per the provisions of this Act or the rules made thereunder, and the specified norms and standards and shall be committed to provide quality education to the children.
1 These words were substituted for the words "Any registered trust" by Mah. 39 of 2018, s. 12(1)(a).
2 These words were substituted for the words "such trust" by Mah. 39 of 2018, s. 12 (1)(b).
3 These words were substituted for the words "The registered trust" by Mah. 39 of 2018, s. 12(2).
The State Government may issue to 1[Any registered company or a registered trust] or registered society or local authority to which permission is granted under this Act, such general or special directions, consistent with the provisions of this Act and the rules made thereunder, as in its opinion are necessary or expedient, for carrying out the purposes of this Act or for giving effect to any of the provisions contained therein or in any rules or orders made thereunder and the management of the educational institution shall comply with every such direction.
1 These words were substituted for the words "any registered trust" by Mah. 39 of 2018, s.13.
(1) The State Government may, from time to time, by notification in the Official Gazette, modify, add to or delete any entry, from any of the Schedule and may, for that purpose, suitably amend the Schedule, by the said notification, and thereupon the entry in the Schedule shall stand amended accordingly.
(2) Every notification issued under sub-section (1) shall be laid, as soon as may be, after it is issued, before each House of the State Legislature.
Save as otherwise expressly provided in this Act, every decision taken, order passed or notice, directions issued by the State Government or the concerned Director shall be final.
No suit, prosecution or other legal proceeding shall lie against any officer of the State Government for anything which is done in good faith or intended to be done by any such officer under this Act or any rules or orders made thereunder.
Every officer or servant acting under the provisions of this Act or the rules shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
The provisions of this Act shall be in addition to, and not in derogation of, the provisions of any law for the time being in force in relation to, and applicable to, a management of a school established or up-graded under this Act.
The State Government may, by notification in the Official Gazette, delegate all or any of its powers under this Act, except the powers under sections 6, 7, sub-section (1) of section 17, this section and section 23, the powers of the Director and District Education Officer, to any of its or their subordinate officers subject to such conditions and to such control as may be specified in the notification; and it may, in the like manner, withdraw any powers so delegated.
(1) The State Government may, by notification in the Official Gazette, and subject to the condition of previous publication, make rules for carrying out all or any of the purposes of this Act.
(2) Every rule made under this Act shall be laid, as soon as may be, after it is made, before each House of the State Legislature, while it is in session for a total period of thirty days, which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, and notify their decision to that effect in the Official Gazette, the rule shall from the date of publication of such decision in the Official Gazette, have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that rule.
(1) If any difficulty arises in giving effect to any of the provisions of this Act, the State Government may, as occasion arises, by an order, published in the Official Gazette, do anything, not inconsistent with the provisions of this Act, which appears to it to be necessary or expedient for the purposes of removing the difficulty:
Provided that, no such order shall be made after the expiry of a period of two years from the date of commencement of this Act.
(2) Every order made under sub-section (1) shall be laid, as soon as may be, after it is made, before each House of the State Legislature.