Section 2(d) in The Maharashtra State Security Corporation Act, 2010
(d)"Competent Authority" means the person managing the affairs of the State and Central Government offices, undertakings, Industry, Industrial Undertakings, Public Sector Undertakings, Vital Installations, Financial Institutions, Religious Institutions, Cultural Institutions, Medical Institutions, Commercial Establishments and the like, a Managing Director, Managing Agent, General Manager, Manager, Chief Executive Officer, etc., and who exercise the control over the affairs of such undertakings or establishments or institutions;
