Section 7 in The Mumbai Metropolitan Region Development Authority Act, 1974
7. [ Constitution and powers of Executive Committee.
(1)There shall be an Executive Committee of the Authority, consisting of the following members, namely :-(i)the Chief Secretary to Government;(ii)the Metropolitan Commissioner;(iii)the Secretary to Government, Urban Development Department;(iv)The Secretary to Government, Housing Department;(v)the Municipal Commissioner, [Mumbai Municipal Corporation];(vi)the Managing Director, City and Industrial Development Corporation of Maharashtra.(vii), (viii) and (ix) three members who are experts in the field of urban planning and development, to be appointed by the State Government.(2)The Chief Secretary shall be the Chairman of the Executive Committee. He shall appoint a suitable person to be the Secretary of the Executive Committee.(3)The Executive Committee shall exercise the following powers and perform the following duties, namely :-(i)appointment of the staff;(ii)planning and implementation of projects and schemes of the Authority including approval or rejection of such projects and schemes;(iii)approval or rejection of tenders for projects and schemes of the Authority;(iv)grant of permission or refusal of permission, on behalf of the Authority, under sub-section (3) of section 13.(v)investment of surplus moneys of [the Mumbai Metropolitan Region Development Fund] [These words were subtituted for the 'the words 'the Bombay Metropolitan Region Development Fund' by Maharashtra 25 of 1996, Section 2 Schedule entry (2), sub-entry 7.];(vi)institution, conduct and withdrawal of any legal proceedings on behalf of the Authority;(vii)[ the powers (except the power to make regulations) delegated or the functions or duties imposed, from time to time, on the Executive Committee by the Authority.] [Clause (vii) was added by Maharashtra 39 of 1989, Section 3(a).](4)The Executive Committee shall meet at such place and at such time as may be determined by its Chairman, and shall observe such rules of procedure as it may determine.(5)[ The Executive Committee may, from time to time, by a resolution passed in this behalf, direct that any power and any function or duty which is conferred or imposed on it, by or under the provisions of this Act, shall be exercised or performed by the Metropolitan Commissioner.] [Sub-section (5) was added by Maharashtra 39 of 1989, Section 3(b).].
