Section 21(5) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(5)Subject to the provisions of section 22 or any order issued by the Director or the State Government in this behalf, the power of making appointment to the posts specified in sub-sections (2) and (3) shall vest in the Municipal Corporation, Municipal Council. Nagar Panchayats, Industrial Townships or planning Authority, as the case may be
