Section 3A in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
3A. Slum Rehabilitation Authority for implementing Slum Rehabilitation Scheme.
(1)Notwithstanding anything contained in the foregoing provisions, the State Government may, by notification in the Official Gazette, appoint an authority to be called the Slum Rehabilitation Authority for such area or areas as may be specified in the notification; and different authorities may be appointed for different areas.(2)Every Slum Rehabilitation Authority shall consist of a Chairman, a Chief Executive Officer and fourteen other members, all of whom shall be appointed by the State Government.(2A)[ Every Slum Rehabilitation Authority appointed under sub-section (1) shall be a body corporate by the name of "The Slum Rehabilitation Authority" and shall have perpetual succession and common seal; with power to contract, acquire, hold and dispose of property, both movable and immovable, and to do all things necessary for the purposes of this Act, and may sue and be sued by its corporate name.] [Sub-section (2A) was inserted by Maharashtra 6 of 1997, Section 3(a).](3)[ The powers, duties and functions of the Slum Rehabilitation Authority shall be,(a)to survey and review existing position regarding slum areas;(b)to formulate schemes for rehabilitation of slum areas;(c)to get the Slum Rehabilitation Scheme implemented;(d)to do all such other acts and things as may be necessary for achieving the objects of rehabilitation of slums.](4)The terms and conditions of appointment of the non-official members of the Slum Rehabilitation Authority shall be such as may be specified by the State Government.(5)The Slum Rehabilitation Authority may appoint Committees consisting of its members and experts to facilitate its working and speedy implementation of the scheme prepared under section 3B.
