Section 11(2) in The Mumbai Metropolitan Region Development Authority Act, 1974
(2)The Authority may, from time to time [sanction creation of posts or other officers and servants subordinate to the Authority [* * *] [These words were substituted for the words beginning with 'appoint' and ending with 'considers necessary', by Maharashtra 29 of 1976, Section 9(b).] as it thinks necessary.] The conditions of appointment and service and the powers and duties of such officers and servants shall be such as may be determined by regulations.
