Section 4(3) in The Maharashtra Metropolitan Region Development Authority Act, 2016
(3)With effect from the date of establishment of Authority under subsection (1) of section 3, the Authority shall be deemed to be duly constituted, notwithstanding that there may be any vacancies as some of the members may not have been nominated or appointed or for any other reason may not be available to take office on that day and the members of the Authority, who may, from time to time, be available shall be competent to exercise, perform and discharge all the powers, duties and functions of the Authority from that date:Provided that, an "Authority" appointed under section 42C of the Maharashtra Regional and Town Planning Act, before the commencement of this Act, for the area notified under section 42A of that Act, shall continue to carry out its functions and duties till the Authority is constituted under this Act.
