Section 3 in The Maharashtra Aerial Ropeways Act, 1956
3. Power of State Government to constitute Advisory Board for aerial ropeways.
(1)The State Government shall, by notification in the Official Gazette, constitute an advisory Board for aerial ropeways.(2)Such Board shall consist of a chairman to be appointed by the State Government who shall be a Chief Engineer to the State Government and two persons to be appointed by the State Government as expert members.(3)The State Government may, by general or special order,-(a)define the duties of, and regulate the procedure of, the Advisory Board:(b)determine the tenure of office of the members of the Board; and(c)give directions as to the payment of tees to, and the travelling expenses incurred by, any member of such Board in the performance of his duty.
