Section 6(3) in Bombay 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];(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.]
