Section 58 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
58. Re-establishment of committee.
(1)Within one month before the expiry of the term or the extended term of the Administrator, elections, shall be held to elect members or steps shall be taken to nominate members so as to re-establish and constitute the committee in accordance with the provisions of section 9 and 11.(2)Notwithstanding anything contained in section 56, the term of office of the Administrator shall be deemed to extend to, and expire with the date immediately preceding the date of the first meeting of the committee so re-established and constituted.
