Section 48(4) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(4)If at a special meeting of the committee not less than two-thirds of the total number of members (other than the Chief Executive Officer) who are for the time being entitled to sit and vote at any meeting of the committee, vote in favour of a resolution requiring the State Government to withdraw the Chief Executive Officer from office, the State Government shall withdraw such officer from service under the committee.
