Section 18(10) in Maharashtra Housing and Area Development Act, 1976
(10)[The Mumbai Repairs Reconstruction Board] [These words were substituted for the words 'the Bombay Repairs and Reconstruction Board' by Maharashtra 25 of 1996, 5. 2 and Schedule pars 3.] shall appoint a Technical Committee, consisting of not less than six of its members and may co-opt, not more than three other persons on the Committee who are not members of the Board. Subject to the superintendence and control of the Board, the Technical Committee shall sanction and supervise the repairs and reconstruction works, including the construction of transit camps, on behalf of the Board under Chapter VIII, The Board may delegate such of its other functions under Chapter VIII to the Committee as it may decide.
