Section 47(3) in The Gurugram Metropolitan Development Authority Act, 2017
(3)The committee referred to in sub-section (1) shall evaluate and review the performance of the Authority and make recommendations to the State Government as to -(a)the extent of fulfilment of the goals and objectives of the Authority stated in this Act, as demonstrated by the state of infrastructure, urban environment and social, economic and industrial development of the notified area;(b)the effectiveness of coordination mechanisms between the Authority, the local authority, the Gurugram Police, the Haryana Urban Development Authority and such other agencies of State Government involved in infrastructure development, sustainable management of the urban environment and social, economic and industrial development in the notified area;(c)future vision of the Authority along with corrective measures, if any;(d)such other matters, as may be referred to the committee by the State Government.
