Section 7(1) in The Mumbai Metropolitan Region Development Authority Act, 1974
(1)There shall be an Executive Committee of the Authority, consisting of the following members, namely :-(i)the Chief Secretary to Government;(ii)the Metropolitan Commissioner;(iii)the Secretary to Government, Urban Development Department;(iv)The Secretary to Government, Housing Department;(v)the Municipal Commissioner, [Mumbai Municipal Corporation];(vi)the Managing Director, City and Industrial Development Corporation of Maharashtra.(vii), (viii) and (ix) three members who are experts in the field of urban planning and development, to be appointed by the State Government.
