Section 3(3) in Bombay Metropolitan Region Development Authority Act, 1974
(3)The Metropolitan Authority shall be deemed to be a local authority within the meaning of the term "local authority" as defined in the Bombay General Clauses Act, 1904.[4. Composition of the Metropolitan Authority. - (1) On and from the date of commencement of the Bombay Metropolitan Region Development Authority (Amendment) Act, 1983, in place of the existing members, the Metropolitan Authority shall consist of the following members, namely :-(i)The Minister for Urban Development;(ii)The Minister for Housing;(iii)The Minister of State for Urban Development;(iv)The [Mayor of Mumbai];(v)The Chairman, Standing Committee, Municipal Corporation of [Brihan Mumbai];(vi), (vii) and (viii) three Councillors of the Municipal Corporation of [Brihan Mumbai] elected by the Corporation, the election being held by ballot according to the System of proportional representation by means of the single transferable vote;(ix)and (x) two members of the Maharashtra Legislative Assembly, representing constituencies falling, wholly or partly, within the limits of the [Mumbai 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;(xiii)the Municipal Commissioner of the Municipal Corporation of [Brihan Mumbai](xiv)the Secretary to the Government of Maharashtra, Urban Development Department;(xv)the Secretary to the Government of Maharashtra, Housing Department;(xvi)the Managing Director, City and Industrial Development Corporation of Maharashtra;(xvii)the Metropolitan Commissioner;
