Section 48(2) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(2)Every Chief Executive Officer shall be,-(i)an officer of the State Government on deputation to service under a committee;(ii)paid such salary and allowances and other perquisites by the committee as the State Government may, from time to time, determine;(iii)subject to such other terms and conditions of service as the State Government may determine; and(iv)liable to be transferred by the State Government.
