Section 21 in The Calcutta Metropolitan Development Authority Act, 1972
21. power to make rules. -
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)place and time of meetings of the Metropolitan Authority and the procedure to be followed at such meetings;(aa)[ functions to be discharged and powers to be exercised by the Chief Executive Officer;] [Clause (aa) inserted by W.B. Act 24 of 1977.](b)such other matters as are required to be, or may be, prescribed.
