Section 48 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
48. Appointment of Chief Executive Officer.
(1)There shall be a Chief Executive Officer for every committee, who shall be appointed by the State Government.(2)Every Chief Executive Officer shall be,-(i)an officer of the State Government on deputation to service under a committee;(ii)paid such salary and allowances and other perquisites by the committee as the State Government may, from time to time, determine;(iii)subject to such other terms and conditions of service as the State Government may determine; and(iv)liable to be transferred by the State Government.(3)On the appointment of an officer of the State Government as the Chief Executive Officer, such contribution to his pension, leave and other allowances, as may be required by the conditions of his service under the Government to be made by him or on his behalf, shall be paid to the State Government from the Market Fund.(4)If at a special meeting of the committee not less than two-thirds of the total number of members (other than the Chief Executive Officer) who are for the time being entitled to sit and vote at any meeting of the committee, vote in favour of a resolution requiring the State Government to withdraw the Chief Executive Officer from office, the State Government shall withdraw such officer from service under the committee.
