Section 16 in Maharashtra Real Estate Regulatory Authority, Chairperson, Members Officers and other Employees (Appointment and Service Conditions) Rules, 2017
16. Consultants or experts or agency may be engaged by the Authority to facilitate the discharge of functions under sections 32 and 34 of the Act. The consultants or experts or agency.
(a)shall be paid a monthly honorarium as may be determined by the State Government, from time to time.(b)shall not be deemed to be regular members of the Staff borne on the establishment of the Authority.(c)may be appointed for a tenure not exceeding one year. The tenure may be extended on year to year basis.(d)the terms of their appointment may be terminated by the Authority by serving one months notice.
