Section 13(3) in The Maharashtra Right to Public Services Act, 2015
(3)The Chief Commissioner and the Commissioners shall be appointed by the Governor on the recommendation of a Committee consisting of,—(i)the Chief Minister, who shall be the Chairman of the Committee ;(ii)the Leader of Opposition in the Legislative Assembly; and(iii)a Cabinet Minister to be nominated by the Chief Minister.Explanation.— For the purposes of removal of doubts, it is hereby declared that where the Leader of Opposition in the Legislative Assembly has not been recognised as such, the Leader of the single largest group in opposition in the Legislative Assembly shall be deemed to be the Leader of Opposition.
