Section 26 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
26. Constitution of standing committee.
- For every market committee, there shall be a standing committee, which shall consist of -(i)The Chairman of the committee, who shall also be the Chairman of the standing committee;(ii)the Chief Executive Officer; and(iii)three other members to be elected by the committee, from amongst its members.
