Section 5 in The Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999
5. Appointment of Competent Authority.
(1)The Government may while issuing the order under sub-section (1) of section 4, appoint any of its officers not below the rank of the deputy Collector, as the Competent Authority, to exercise control over the monies and the properties attached by the Government under section 4, of a Financial Establishment.(2)The Competent Authority shall have such other powers as may be necessary for carrying out the purposes of this Act,(3)The Competent Authority shall, within thirty days from the date of the publication of the said order, apply to the Designated Court, accompanied by one or more affidavits stating the grounds on which the Government has issued the said order under section 4 and the amount of money or other property believed to have been acquired out of the deposits and the details, if any, of persons, in whose name such property is believed to have been invested or acquired or any other property attached under section 4, for such further orders as found necessary.
