Section 15 in The Calcutta Metropolitan Development Authority Act, 1972
15. Functions of the Metropolitan Authority. -
(1)Subject to such rules as may be made by the State Government in this behalf, the Metropolitan Authority shall be responsible for-(a)the formulation, subject to the approval of the State Government, of plans for the development of the Calcutta Metropolitan Area or such part thereof as it may think fit;(b)the co-ordination of the execution of plans, approved by the State Government, for the development of any area within the Calcutta Metropolitan Area;(c)the supervision of the execution of any project for the development of any area within the Calcutta Metropolitan Area, the expenses of the whole or any part of which are met from its funds; and(d)the financing and execution of any project in any plan for the development of the Calcutta Metropolitan area or any part thereof.(2)In particular, and without prejudice to the generality of the foregoing functions, the Metropolitan Authority shall also discharge the following functions, namely:-(a)to receive the money paid to it by the State Government under the provisions of the Taxes on Entry of Goods into Calcutta Metropolitan Area Act, 1972, and to apply such money for the purposes specified in sub-section (3) of section 12 of that Act;(b)to specify the development projects for the implementation of which any money referred to in clause (a) of this sub-section shall, subject to such conditions and restrictions as the Metropolitan Authority may impose, be applied by-(i)any municipal or other authority within the Calcutta Metropolitan Area, or(ii)such other authority, not being a local authority or any authority specified in sub-clause (i), as the State Government may, by notification in the Official Gazette, specify in this behalf, or(iii)any Department of the State Government:Provided that the execution of such development project is approved by. the State Government;(c)to receive any money borrowed by it and any money which may be paid to it by any authority other than the State Government;(d)to apply any money referred to in clause (c) of this sub-section for financing [, by way of loan, grant or otherwise,] [Words inserted by W.B. Act 21 of 1974] any project for the development of the Calcutta Metropolitan Area or any part thereof; and(e)to perform such other functions as may be prescribed.
