Section 29 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
29. Delegation of powers of committee to standing committee or subÂcommittee.
- Notwithstanding anything contained in section 28, but except the proviso thereto, the committee may, by a resolution supported by not less than half the total number of members of the committee, delegate to the standing committee or a sub-committee such of its powers or duties as it may deem necessary for a period not exceeding six months.
