Section 31B in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
31B. Appointment of Competent Authority.
- The State Government may, by notification in the Official Gazette, appoint any person who is holding or has held a judicial office for at least five years or who is practising or has practised for at least seven years as an Advocate, to be the competent Authority for the purposes of exercising the powers conferred, and performing the duties imposed on him under this Part in such local area as may be specified in the said notification; and one or more such Competent Authorities may be appointed for one or more such local areas.
