Section 56(1) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(1)When a committee is superseded, the State Government may, by the same order as issued under sub-section (1) of section 55 or by like order, appoint an Administrator in the first instance for a period not exceeding one year as the State Government may fix, but his term of office may be extended by such period or periods not exceeding three years in the aggregate as the State Government may think fit,
