Section 28 in The Gurugram Metropolitan Development Authority Act, 2017
28. Coordination committees and standing committees.
(1)Subject to such terms and conditions, as may be specified by regulations, the Authority may constitute as many coordination committees and as many standing committees, as it thinks fit, with such terms of references as the Authority may determine for exercising any power or discharging any function or for monitoring or reporting or advising upon any matter which the Authority may refer to them.(2)The coordination committee shall consist exclusively of officers of the Authority or the State Government or any board or company owned or controlled by the State Government, but the standing committee shall include residents of the notified area who are not employees of the Authority or the State Government or any board or company owned or controlled by the State Government. The number of such persons shall not exceed one-third of its total membership.(3)The members of the standing committees constituted under sub-section (1), other than the officers of the Authority or the State Government or any board or company owned or controlled by the State Government, may be paid such fees and allowances for attending meetings and any other work of the committee, as may be determined, from time to time, by the Authority.
