Section 4A(2) in The Mumbai Metropolitan Region Development Authority Act, 1974
(2)(a)Subject to the provisions of sub-section (1) the Metropolitan Commissioner shall be the Chief Executive Officer of the [Authority; and shall exercise such powers and perform such functions or duties as the Authority may, by a resolution passed in this behalf, direct. The Metropolitan Commissioner may, by general or special order, further direct that such of the powers or functions or duties delegated to him as aforesaid or under sub-section (5) of section 7 shall be exercised or performed by such of the officers of the Authority, as may be specified in such order.] [This portion was substituted for the word 'Authority' by Maharashtra 39 of 1989, Section 2.](b)The Metropolitan Commissioner shall supervise and control all its officers and servants, including any officers of Government appointed, from time to time, on deputation to the Authority or any committee or body thereof.(c)The Metropolitan Commissioner shall be responsible for collection of all sums due to the Authority and payment of all sums payable by the Authority. He shall ensure adequate security of all assets, including cash balances, of the Authority. He shall also be responsible for performing all executive functions in connection with the works of the Authority.
