Section 2(b) in The Maharashtra Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1986
(b)persons who, having been appointed to any public service or post in connection with the affairs of the State of Maharashtra, are in service or pay of-(i)any local authority in the State of Maharashtra;(ii)any corporation (other than a local authority) established by or under any law for the time being in force and owned or controlled by the State Government;(iii)any Government company within the meaning of section 617 of the Companies Act, 1956, in which not less than fifty-one per cent, of the paid-up share capital is held by the State Government or any company which is a subsidiary of such Government company;(iv)any society registered under the Societies Registration Act, 1860, in its application to the State of Maharashtra, which is subject to the control of the State Government.
