Section 10 in Bombay Metropolitan Region Development Authority Act, 1974
10. Members not disqualified from contesting elections or continuing as members of State Legislature or Local authorities. - (1) Notwithstanding anything contained in any other law for the time being in force, a member including the Chairman or Vice-Chairman of the Authority or any of its Committees or boards shall not be disqualified for being chosen as, and for being, a member or councillor of the State Legislature or any local authority or any Committee, board or body of such Legislature or authority, merely by reason of the fact that he is a member of the Authority or any of its Committees or boards.
(2)In Schedule I to the [Bombay Legislature Members (Removal of Disqualifications) Act, 1956], after entry 15, the following entry shall be added, namely :-"16. The office of the member (including the Chairman or Vice-Chairman) of the Authority constituted under the [Bombay Metropolitan Region Development Authority Act, 1974], or of any of its Committees or Board constituted under this Act."[10A. Provisions for inviting Government and local authority officers to assist or advise. - The Authority, [or the Executive Committee] may invite any officer of Government or local authority to attend its meeting or meetings as a special or permanent invitee for the purpose of assisting or advising it on any matter or matters. The officer so invited may take part in the proceedings but shall have no right to vote].
