Section 7(3) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(3)Subject to the provisions of Section 33 and the guidelines or directives issued by the Authority, the Executive Committee shall exercise the following powers and perform the following duties, namely :-i. Appointment of the staff ;ii. Planning and implementation of the projects and schemes of the Authority, including approval or rejection of such projects and schemes ;iii. Approval or rejection of tenders for projects and schemes ;iv. Grant of permission or refusal of permission, on behalf of the Authority, under sub-section (3) of section 20 ;v. Investment of surplus moneys of the Metropolitan Region Development Fund ;vi. Institution, conduct and withdrawal of any legal proceedings on behalf of the Authority ; and vii. The powers (except the power to make regulations) delegated or the functions or duties imposed, from time to time, on the Executive Committee by the Authority.
