Section 40(2) in The Maharashtra Rent Control Act, 1999
(2)A person to be appointed as a Competent Authority shall be one-(a)who is holding or has held an office, which in the opinion of the State Government, is not lower in rank than that of a Deputy Collector; or(b)who is holding or has held a post of a Civil Judge, Junior Division; or(c)who has been for not less than five years an Advocate, enrolled under the Advocates Act, 1961.
