Section 8(3) in Maharashtra Jeevan Authority Act, 1976
(3)Subject to the superintendence of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.], the Member-Secretary shall be the Chief Executive Officer of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.]. He shall supervise and control all its officers and servants including any officers of Government appointed on deputation to the [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].
