Section 7(3) in The Mumbai Metropolitan Region Development Authority Act, 1974
(3)The Executive Committee shall exercise the following powers and perform the following duties, namely :-(i)appointment of the staff;(ii)planning and implementation of 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 of the Authority;(iv)grant of permission or refusal of permission, on behalf of the Authority, under sub-section (3) of section 13.(v)investment of surplus moneys of [the Mumbai Metropolitan Region Development Fund] [These words were subtituted for the 'the words 'the Bombay Metropolitan Region Development Fund' by Maharashtra 25 of 1996, Section 2 Schedule entry (2), sub-entry 7.];(vi)institution, conduct and withdrawal of any legal proceedings on behalf of the Authority;(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.] [Clause (vii) was added by Maharashtra 39 of 1989, Section 3(a).]
