Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY METROPOLITAN REGION DEVELOPMENT AUTHORITY RULES, 1976 CONTENTS 1. Short title and Commencement 2. Definitions 3. Monies to be kept in Banks 4. Form and time of submission of budget 5. Procedure of Tribunal constituted under section 44 BOMBAY METROPOLITAN REGION DEVELOPMENT AUTHORITY RULES, 1976 In exercise of the powers conferred by sub-section (2) of section 49, read with sub-section (1) of section 23 and sub-section (4) of section 44 of the Bombay Metropolitan Region Development Authority Act, 1974 (Mah. IV of 1975), and of all other powers enabling it in this behalf the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by sub-section (3) of the said section 49, namely :- 1. Short title and Commencement :- (1) These rules may be called the Bombay Metropolitan Region Development Authority Rules, 1976. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires, (a) "Act" means the Bombay Metropolitan Region Development Authority Act, 1974 (Mah. IV of 1975); (b) "Form" means a Form appended to these rules ; (c) "Section" means a section of the Act; (d) Words and expressions used in these rules but not defined shall have the meaning respectively assigned to them in the Act. 3. Monies to be kept in Banks :- Amount not exceeding Rs. 5 Crores may be kept in current or deposit. Amounts not exceeding Rs. Five crores out of the fund of the Metropolitan Authority may be kept in current or deposit in accordance with sub-section (2) of section 18. 4. Form and time of submission of budget :- Annual budget to be prepared by the Secietary, in two parts. The annual budget estimates of the Bombay Metropolitan Region Development Authority shall be prepared by the Secretary in two parts in respect of- (1) Annual Works Programme, and (2) Financial Budget. The Annual Works Programme shall be presented to the Authority for its approval on or before 15th day of November every year. The Financial Budget shall be presented in Form 'A' accompanied by an establishment schedule as in form 'B' on or before succeeding 1st day of February to the Authority for its approval. 5. Procedure of Tribunal constituted under section 44 :- Procedure before the Tribunal On receipt of any reference regarding disputed claim under clause (b) of sub-section (1) of section 44, the Tribunal constituted for the purpose shall give to the parties concerned a notice of the date of hearing fixed by it. (2) For the purpose of making the inquiry, the Tribunal shall, from time to time, meet and adjourn as it thinks proper, with due regard to the prompt disposal of its business and shall give its decision in every case within a period of six months from the date of its constitution : Provided that, the State Government may, for good and sufficient reasons extend this period of six months by a further period or periods not exceeding one year in the aggregate. (3) The Tribunal shall in every case make a memorandum of the substance of the evidence produced and its decision in writing. Where the Tribunal does not agree with the claim put forth by the Authority in respect of any sum payable to it, the Tribunal shall also record its reasons in writing for rejecting the claim.