Section 6 in Bangalore Metropolitan Region Development Authority Act, 1985
6. Executive Committee.
(1)There shall be an executive committee of the Authority consisting of,-(a)the Minister in charge of ["Bengaluru Development"] [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.] who shall be the Chairman;(b)the Metropolitan Commissioner who shall be the Vice-Chairman;(c)the Chairman, Bangalore Development Authority;(d)the Commissioner, Bangalore Development Authority;(e)[ the Mayor Bruhat Bangalore Mahanagara Palike; [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.](f)the Commissioner, Bruhat Bangalore Mahanagara Palike;(g)the Additional Chief Secretary or Principal Secretary or Secretary, Housing Department, Government of Karnataka(g-1) the Additional Chief Secretary or Principal Secretary or Secretary, Urban Development Department, Government of Karnataka;(h)the Additional Chief Secretary or Principal Secretary or Secretary, Finance Department, Government of Karnataka;(i)the Principal Secretary or Secretary, Public Works, Ports and Inland Water Transport Department, Government of Karnataka;](j)the Chairman, Bangalore Water Supply and Sewerage Board;(k)[ the Director of Town and Country Planning, Government of Karnataka; [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.](l)the Regional Commissioner, Bengaluru Region, Bengaluru;](2)Subject to the general superintendence and control of the Authority, the management of the affairs of the Authority shall vest in the Executive Committee.(3)Subject to the rules, and to the direction of the Authority, the Executive Committee may exercise any powers and do any act or thing which may be exercised or done by the Authority.(4)The procedure to be followed by the Executive Committee and all other matters relating to the Executive Committee shall be such as may be prescribed by regulations.
