Section 3(5) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006
(5)The State Government may, by notification in the Official Gazette, appoint the Commissioner or an officer not below the rank of Deputy Secretary to Government to be the Designated Authority, for the purposes of exercising the powers and discharging the duties under this Act and different Designated Authorities may be appointed for different areas of the City as may be specified in the notification. The Designated Authority shall receive such monthly salary and allowances from the Municipal Fund of the Municipal Corporation of the City of Ulhasnagar, as the State Government may, from time to time, determine.
