Section 47 in The Gurugram Metropolitan Development Authority Act, 2017
47. Review of performance of Authority.
(1)The State Government shall, within three years from the commencement of this Act and thereafter at the expiration of every third year, constitute a committee, in such manner and consisting of such members, as may be prescribed to evaluate and review the performance of the Authority in the said period.(2)The committee shall include experts of national eminence and standing in the field of urban governance, infrastructure development, environment, management, public administration.(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.(4)The State Government shall cause to be laid before the State Legislature, the report of the committee constituted under sub-section (1) along with an explanatory memorandum on the action taken or proposed to be taken, thereon in respect of each recommendation of the committee.
