Section 57(1) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(1)When an Administrator is appointed under section 56, during his term of office all the powers vesting in or exercisable by, and the duties and functions imposed on the committee, the standing committee, the Chairman, the Vice-Chairman and the sub-committees, if any, by or under this Act, or any other law for the time being in force, shall vest in and be exercised or as the case may be, be performed by the Administrator.
