Section 11(1B) in The Mumbai Metropolitan Region Development Authority Act, 1974
(1B)The State Government may on a request being made by [the Executive Committee] [These words were subtituted for the words 'the standing Committee' by Maharashtra 30 of 1983, Section 9(b).] appoint one or more Additional, [Joint] [This word was inserted by Maharashtra 5 of 2003, Section 2(a), w.e.f. 15-11-2003.] Deputy or Assistant Metropolitan Commissioners. The State Government shall by order determine, from time to time, the salary and other terms and conditions of service of an Additional Metropolitan Commissioner, [a Joint Metropolitan Commissioner] [These words were inserted by Maharashtra 5 of 2003, Section 2(b).] a Deputy Metropolitan Commissioner and an Assistant Metropolitan Commissioner.]
