Section 10(2) in Bombay Metropolitan Region Development Authority Act, 1974
(2)In Schedule I to the [Bombay Legislature Members (Removal of Disqualifications) Act, 1956], after entry 15, the following entry shall be added, namely :-"16. The office of the member (including the Chairman or Vice-Chairman) of the Authority constituted under the [Bombay Metropolitan Region Development Authority Act, 1974], or of any of its Committees or Board constituted under this Act."[10A. Provisions for inviting Government and local authority officers to assist or advise. - The Authority, [or the Executive Committee] may invite any officer of Government or local authority to attend its meeting or meetings as a special or permanent invitee for the purpose of assisting or advising it on any matter or matters. The officer so invited may take part in the proceedings but shall have no right to vote].
