Section 2(9) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(9)"nominated officer" means an officer possessing the prescribed qualifications and nominated by the Director or the Chief Fire Officer and includes an officer nominated by a local authority or a planning authority for the purposes of this Act:Provided that, for the areas not covered by any Municipal Corporation or Municipal Council, the Director shall nominate an officer to be "a nominated officer", and different such officers may be nominated for different areas;
