Section 113(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)After publication of the notification under sub-section (1) for the purpose of acquiring, developing and disposing of land in the area of a new town, the State Government shall by another notification in the Official Gazette, constitute a New Town Development Authority. The New Town Development Authority shall consist of a Chairman, a Vice-Chairman [two members representing the local authorities functioning in the Region and such numbers of other members not exceeding seven] [These words were substituted for the words 'and such number of other members not exceeding four' by Maharashtra 14 of 1971, Section 5(1)(b).] as in the opinion of the State Government have special knowledge or practical experience in matters relating to town and country planning, an officer to be called the Town Planning Officer and a Chief Executive Officer: The Chairman and the Vice-Chairman and all other members shall be appointed by the State Government.
