Section 3(1) in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
(1)As soon as may be after this Act is brought into force in any urban area the urban local authority concerned shall constitute a Tree Authority, consisting of [the Chairman and others] [These words were inserted by Maharashtra 7 of 1996, section 5(a).] not less than five and not more than fifteen persons from amongst its members, appointed in such manner and for such period as that authority may determine:Provided that, where an administrator by whatever name called is appointed for any municipal corporation or municipal council, he shall, during the period of his appointment, act as the Tree Authority and exercise all the powers and perform all the duties of the Tree Authority.
