Section 15(2) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981
(2)The members of the Advisory Committee shall be appointed by the State Government and shall be of such number and chosen in such manner as may be prescribed:Provided that, the Advisory Committee shall include an equal number of members representing the employers, the Security Guards and the Legislature of the State and the members representing the State Government shall not exceed one-fourth of its total number of members.
