Section 3 in The Maharashtra Witness Protection and Security Act, 2017
3. Constitution of Committees.
(1)The State Government may, by an order, constitute the following Committees for the purposes of the Act, namely :-(a)the State Witness Protection Committee;(b)the District Witness Protection Committee for every District.(2)The State Committee shall be headed by the Commissioner of Intelligence and comprise of such other officers, as may be prescribed.(3)The District Committee,-(a)in the Metropolitan Area within the meaning of clause (k) of section 2 of the Code of Criminal Procedure, 1973 (2 of 1974), shall be headed by the Commissioner of Police and comprise of two such other officers, as may be prescribed ;(b)in the Commissionerate Area (other than Metropolitan Area), shall be headed by the Commissioner of Police and comprise of two such other officers, as may be prescribed ;(c)in the areas not covered by clause (a) or (b), shall be headed by the District Magistrate and comprise of two such other officers, as may be prescribed.
