Section 7(1) in The Maharashtra Metropolitan Region Development Authority Act, 2016
(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.
