Section 7(2) in Jodhpur Development Authority Act, 2009
(2)The Executive Committee shall exercise the following powers and perform the following duties, namely: -(i)organisation of the division and operational units of the Authority;(ii)preparation of drafts of regulation and recommending to the Authority for making them;(iii)operation of the Jodhpur Region Development Funds;(iv)preparation of projects and schemes;(v)approval or rejection of tenders for projects and schemes;(vi)creation of posts under the Authority upto such level as may be determined by regulations with the prior approval of the Government;(vii)borrowing and reborrowing of money required by the Authority;(viii)investment of surplus money of the Jodhpur Region Development Funds;(ix)making of grants, subventions, loans or advances to or sharing expenses with any local or other authority or person for projects and schemes;(x)institution or withdrawal of legal proceedings on behalf of the Authority; and(xi)delegation of any of its powers and duties to its Chairman or any officer of the Authority.
