Section 3(3) in The Maharashtra Witness Protection and Security Act, 2017
(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.
