Section 3(3) in The Maharashtra Aerial Ropeways Act, 1956
(3)The State Government may, by general or special order,-(a)define the duties of, and regulate the procedure of, the Advisory Board:(b)determine the tenure of office of the members of the Board; and(c)give directions as to the payment of tees to, and the travelling expenses incurred by, any member of such Board in the performance of his duty.
