Section 8(2) in The Gurugram Metropolitan Development Authority Act, 2017
(2)The Authority shall not delegate to the executive committee the following powers, namely:-(a)to approve the infrastructure development plan under sub-section (5) of section 17;(b)to approve the mobility management plan under sub-section (4) of section 21;(c)to approve the plan for sustainable management of the urban environment under section 23;(d)to approve the budget of the Authority under section 38;(e)to make, amend or repeal any regulation under section 57.
