Section 6(4) in Bombay Metropolitan Region Development Authority Act, 1974
(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.].[7A. Authentication of orders etc. of Authority [and Executive Committee]. - All proceedings of the Authority, [* * * *] and the Executive Committee shall be authenticated by the signature of the Chairman of the Authority [* * * *] or the Executive Committee, as the case may be, or of any member thereof authorised by the Chairman in this behalf, and all other orders and instruments of the Authority shall be authenticated by the Metropolitan Commissioner or [the Secretary of the Executive Committee] or by any other officer of the Authority authorised by he Metropolitan Commissioner in this behalf].
