Section 11 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
11. Publication of names of members.
- The Metropolitan Commissioner shall, by notification in the Official Gazette, publish the names of all the members of the committee, elected or nominated or, as the case may be, appointed under sub-section (1) of section 9 and the committee shall be deemed to have been constituted from the date of such publication of names of members:Provided that, if for any reason there is failure to elect or nominate a member on the part of any of the elections or other authority competent to elect or nominate, the committee shall be deemed to have been duly constituted if the names of two-thirds of the total number of members of the committee are published in the Official Gazette, and as regards the names if the remaining members elected, or nominated or appointed under the provisions of sub-section (1) of section 9 thereafter, the Metropolitan Commissioner shall subsequently publish the names of the members in the Official Gazette, as and when a member is elected or nominated or, as the case may be, appointed.
