Section 4(1) in The Maharashtra Metropolitan Region Development Authority Act, 2016
(1)On and from the date of establishment of Authority under sub-section (1) of section 3, the Metropolitan Authority shall consist of the following members, namely :-(i)The Chief Minister.(ii)The Minister for Urban Development.(iii)The Minister for Housing.(iv)The Guardian Minister of the District.(v)The Minister of State for Urban Development.(vi)The Mayors of the Municipal Corporations in the Metropolitan Region.(vii)The Chairpersons of the Standing Committees of the Municipal Corporations in the Metropolitan Region.(viii)Two Presidents of the Municipal Councils within the Metropolitan Region, by rotation to be finalized by the State Government, by order.(ix)The Presidents of the Zilla Parishads in the Metropolitan Region.(x)Four Members of the Maharashtra Legislative Assembly, representing constituencies falling, wholly or partly, within the limits of the Metropolitan Region, to be nominated by the State Government.(xi)One Member of the Maharashtra Legislative Council, to be nominated by the State Government.(xii)The Chief Secretary to the Government of Maharashtra or any other Officer not below the rank of Secretary, authorized by him.(xiii)The Municipal Commissioners of the Municipal Corporations within the Metropolitan Region.(xiv)The Secretary to the Government of Maharashtra, Urban Development Department.(xv)The Secretary to the Government of Maharashtra, Housing Department.(xvi)The Chief Executive Officer of such Special Planning Authority whose maximum area is covered under the Region.(xvii)The Divisional Commissioner and Police Commissioner of the respective Region.(xviii)The Metropolitan Commissioner.
