Section 9(2) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
(2)The Metropolitan Commissioner shall be the ex-officio Chairman of the Authority in the Bombay Metropolitan Region. If similar authorities are established outside the Bombay Metropolitan Region, the concerned Divisional Commissioner shall be the ex-officio Chairman. The State Government shall appoint a full-time Chief Executive Officer. The Chief Executive Officer shall be a person who, in the opinion of the State Government, has administrative and management experience necessary for conducting and managing the affairs of the Authority under this Act. The following shall be the other seven members, namely,-(a)four official members who, in the opinion of the State Government, have special knowledge of , or practical experience, in municipal or public administration, town and country planning, public transport, traffic control or finance;(b)three non-official members of whom one shall be a representative of the person engaged in the business of collecting, forwarding and distributing goods carried by goods carriages having offices in the control area.
