Section 11(1B) in Bombay Metropolitan Region Development Authority Act, 1974
(1B)The State Government may on a request being made by [the Executive Committee] appoint one or more Additional, [Joint] Deputy or Assistant Metropolitan Commissioners. The State Government shall by order determine, from time to time, the salary and other terms and conditions of service of an Additional Metropolitan Commissioner, [a Joint Metropolitan Commissioner] a Deputy Metropolitan Commissioner and an Assistant Metropolitan Commissioner.]
