Section 13 in The Maharashtra Right to Public Services Act, 2015
13. Constitution of Maharashtra State Right to Service Commission.—
(1)The State Government shall, by notification in the Official Gazette, constitute for the purposes of this Act, a Commission to be called as “the Maharashtra State Commission for Right to Service”:Provided that, till the time the Commission is constituted by the State Government, the Government may, by notification in the Official Gazette, entrust the powers and functions of the Commission to the Divisional Commissioners in each Revenue Division or any other Government Officer.(2)The Maharashtra State Right to Service Commission shall consists of,—(a)the State Chief Commissioner for Right to Service having jurisdiction for Mumbai City District and Mumbai Suburban District; and(b)one State Commissioner for Right to Service having jurisdiction for each corresponding Revenue Division, excluding the area of Mumbai City District and Mumbai Suburban District.(3)The Chief Commissioner and the Commissioners shall be appointed by the Governor on the recommendation of a Committee consisting of,—(i)the Chief Minister, who shall be the Chairman of the Committee ;(ii)the Leader of Opposition in the Legislative Assembly; and(iii)a Cabinet Minister to be nominated by the Chief Minister.Explanation.— For the purposes of removal of doubts, it is hereby declared that where the Leader of Opposition in the Legislative Assembly has not been recognised as such, the Leader of the single largest group in opposition in the Legislative Assembly shall be deemed to be the Leader of Opposition.(4)The general superintendence, direction and management of the affairs of the Commission shall vest in the Chief Commissioner who shall be assisted by the Commissioners and he may exercise all such powers and do all such acts which may be exercised or done by the Commission.(5)The Chief Commissioner and the Commissioners shall be persons of eminence in public life with wide knowledge and experience in administration in Government or Public Authority.(6)The Chief Commissioner or a Commissioner shall not be a Member of Parliament or Member of the Legislature of any State or hold any other office of profit or connected with any political party or carrying on any business or profession.(7)The headquarters of the Commission shall be at Mumbai and the offices of the Commissioners shall be at every Revenue Division.
