Section 23(1) in The Gurugram Metropolitan Development Authority Act, 2017
(1)The Chief Executive Officer shall, in consultation with the Chief Conservator of Forests, the Deputy Commissioner of Gurugram, the Commissioner of the Municipal Corporation, Gurugram and such other persons, as the Chief Executive Officer deems fit, prepare, from time to time, a plan for sustainable management of the urban environment of the notified area.
