Section 7 in The Maharashtra Metropolitan Region Development Authority Act, 2016
7. Constitution and powers of the Executive Committee.
(1)There shall be an Executive Committee of the Authority, consisting of the following members, namely :-(i)The Chief Secretary to the Government of Maharashtra or any other Officer not below the rank of Secretary authorized by him.(ii)The Secretary to Government, Urban Development Department or any Officer authorized by him.(iii)The Secretary to Government, Housing Department or any Officer authorized by him.(iv)The Secretary to Government, Finance Department or any Officer authorized by him.(v)The Metropolitan Commissioner.(vi)The Municipal Commissioners of the Corporations in Metropolitan Region.(vii)The Chief Executive Officer of such Special Planning Authority whose maximum area is covered under the Region.(viii)The Commissioners of Police of the respective Region.(ix)Three members who are experts in the field of urban planning and development, to be appointed by the State Government.(x)The Principal Accounts and Finance Officer of the Authority.(2)The Chief Secretary to the Government of Maharashtra or any other Officer not below the rank of Secretary authorized by him shall be the Chairman of the Executive Committee. The Chief Secretary to the Government of Maharashtra shall appoint a suitable person to be the Secretary of the Executive Committee.(3)Subject to the provisions of section 28 and the guidelines or directives issued by the Authority, the Executive Committee shall exercise the following powers and perform the following duties, namely :-(i)Appointment of the staff ;(ii)Planning and implementation of the 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 ;(iv)grant of permission or refusal of permission, on behalf of the Authority, under sub-section (3) of section 14 ;(v)investment of surplus moneys of the 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.(4)The Executive Committee shall meet at such place and at such time as may be determined by its Chairman, and shall observe such rules of procedure as it may determine.(5)The Executive Committee may, from time to time, by a resolution passed in this behalf, direct that any power and any function or duty which is conferred on it, by or under the provisions of this Act, shall be exercised or performed by the Metropolitan Commissioner.(6)Without prejudice to the powers exercised by the Metropolitan Authority under this Act and notwithstanding the powers exercised by the Planning Authorities or Local Authorities in the Metropolitan Region, any difference or disputes between such Planning Authorities or Local Authorities only in respect of matters of proper, orderly and rapid development of any part of Metropolitan Region shall be referred to the Authority whose decision thereon shall be final and binding on such Planning Authorities and Local Authorities.
