Section 57 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
57. Powers of Administrator.
(1)When an Administrator is appointed under section 56, during his term of office all the powers vesting in or exercisable by, and the duties and functions imposed on the committee, the standing committee, the Chairman, the Vice-Chairman and the sub-committees, if any, by or under this Act, or any other law for the time being in force, shall vest in and be exercised or as the case may be, be performed by the Administrator.(2)The Chief Executive Officer shalt be subordinate to the Administrator and the Administrator may delegate such powers and entrust such duties to the Chief Executive Officer as he may think necessary.
