Section 13(3) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(3)The first meeting of the committee shall be held of such date as may be fixed by the Metropolitan Commissioner, or by the Chief Executive Officer if authorized by him by a general or special order, in that behalf, which date shall be within thirty days from the date on which the names of members are published in the Official Gazette and the Committee is constituted in accordance with the provisions of section 11. Such meeting shall be presided over by the Chief Executive Officer.
