Section 15(2) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]
(2)The Review Committee shall consist of the following ex officio members, namely:--(i)the Chief Secretary, Government of National Capital Territory of Delhi-- Chairman(ii)The Principal Secretary or the Secretary in the Home Department, National Capital Territory of Delhi-- Member(iii)the Secretary, Law and Judicial Department, Government of National Capital Territory of Delhi-- Member.
