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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2) in The Maharashtra Metropolitan Region Development Authority Act, 2016

(2)The State Government may, on a request being made by the Executive Committee, appoint one or more Additional, Joint, Deputy or Assistant Metropolitan Commissioners. The State Government shall by order determine, from time to time, the salary and other terms and conditions of service of an Additional Metropolitan Commissioner, a Joint Metropolitan Commissioner, a Deputy Metropolitan Commissioner and an Assistant Metropolitan Commissioner.