Section 9 in The Mumbai Metropolitan Region Development Authority Act, 1974
9. Constitution of [* * *] [The words 'other boards or' were deleted by Maharashtra 29 of 1976, Section 7(d).] Committees.
(1)The Metropolitan Authority may constitute [* * * *] [The words 'other boards or' were deleted by Maharashtra 29 of 1976, Section 7(a).] committees consisting wholly of members of such Authority or partly or members of such Authority and partly of other persons and for such purposes or purposes, as it may think fit; and entrust to any such [* *] [The words 'board or' were deleted by Maharashtra 29 of 1976, Section 7(a).] committee such powers as the Metropolitan Authority may specify by regulations.(2)The [* * *] [The words 'boards and' were deleted by Maharashtra 29 of 1976, Section 7(b).] committees constituted under this section shall meet at such place and at such time, and shall observe such rules of procedure in regard to the transaction of business at its meetings as may be provided by regulations.(3)The members of the [* *] [The words 'boards and' and 'boards or' were deleted by Maharashtra 29 of 1976, Section 7(c).] committees may be paid such allowances for meeting the personal expenditure in attending the meetings and for attending to any other work of the [* *] [The words 'boards and' and 'boards or' were deleted by Maharashtra 29 of 1976, Section 7(c).] committees, as may be provided by regulations.
