Section 5(1) in The Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999
(1)The Government may while issuing the order under sub-section (1) of section 4, appoint any of its officers not below the rank of the deputy Collector, as the Competent Authority, to exercise control over the monies and the properties attached by the Government under section 4, of a Financial Establishment.
