Section 7 in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
7. Executive Committee.
(1)There shall be an Executive Committee of the Authority, consisting of the following members, namely :-(a)Chief Secretary to the Government of Jammu and Kashmir ;(b)Administrative Secretaries of Housing and Urban Development, Finance, Planning, Monitoring and Development, Tourism, Transport, R&B and PHE and Flood Control Departments ;(c)Divisional Commissioner and the Inspector General of Police of the respective Region ;(d)Municipal Commissioner of the Corporation in Capital City ;(e)Vice-Chairperson(s)/Chief Executive Officer(s) of Development Authority(ies) in the Region ;(f)Chief Executive Officers of Jammu & Srinagar Smart Cities Ltd. ;(g)Chief Executive Officer Economic Reconstruction Agency ;(h)Chief Town Planner, Town Planning Organization of the Region ;(i)Managing Director J&K Housing Board ;(j)Three members who are experts in the field of urban planning and infrastructure development, to be appointed by the Government ; and(k)Financial Advisor/ Chief Accounts Officer of the Authority.(2)The Chief Secretary shall be the Chairperson of the Executive Committee and the Chief Executive Officer appointed under section 13 of the Act, shall be the Member-Secretary of the Executive Committee.(3)Subject to the provisions of Section 33 and the guidelines or directives issued by the Authority, the Executive Committee shall exercise the following powers and perform the following duties, namely :-i. Appointment of the staff ;ii. Planning and implementation of the 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 ;iv. Grant of permission or refusal of permission, on behalf of the Authority, under sub-section (3) of section 20 ;v. Investment of surplus moneys of the Metropolitan Region Development Fund ;vi. Institution, conduct and withdrawal of any legal proceedings on behalf of the Authority ; and 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.(4)The Executive Committee shall meet at such place and at such time as may be determined by its Chairperson 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 on it, by or under the provisions of this Act, shall be exercised or performed by the Chief Executive Officer.
