Mumbai Metropolitan Region Development Authority Rules, 1976

The Mumbai Metropolitan Region Development Authority Rules, 1976

Published vide Notification G. N., U. D. & P. H. D., No. BMRDA. 1174/8441-UD-4, dated 7th July, 1976 (M. G., Part 4-B, page 860)

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These words were substituted for the words "Bombay Metropolitan Region" by Maharashtra 25 of 1996, Section 2, Schedule, entry (2), sub-entry 1(b).

LEGISLATIVE HISTORY 6

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 (Maharashtra 4 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 (Maharashtra 4 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.- 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.- 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.- 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.

Form 'A'

(See rule 4)

Bombay Metropolitan Region Development Authority Budget for the Financial Year

Major Head		Particulars	Budget Estimates	Revised Estimates	Actual for 3 years
(1)		(2)	(3)	(4)	(5)
RECEIPTS	1.	Contribution from State Government [section 18(1)(a)].
	2.	Contribution from State Government to Resolving Fund [section 18(1)(b)].
	3.	Other receipts from the State Government [section 18(1)(c)].
	4.	Contributions from Union Government [section 18(1)(d)].
	5.	Receipts from State Government out of proceeds of cess levied under Chapter VI [section 18(1)(e)] (As per Schedule 'A' - Areas and Rates to be specified in the Schedule.
	6.	Receipts from Betterment Charges levied under Chapter VI [section 18(1)(f)] (As per Schedule 'B' - Areas and rates to be specified in the Schedule).
	7.	Disposal of Lands (As per Schedule 'C').
	8.	Disposal of Buildings (As per Schedule 'D').
	9.	Disposal of other property (As per Schedule 'E').
	10.	Borrowings (As per Schedule 'F').
	11.	Other Receipts (As per Schedule 'G').
		To be specified
		1. 2. 3. etc.

Schedule 'A'

Details of Receipts from State Government out of proceeds of cess levied under Chapter VI [Section 18(1)(e)]

Sr. No.	Name of the Area	Rate	Budget Estimates	Revised Estimates	Actuals for 3 years
1.	In respect of Greater Bombay, the name of the Ward and in respect of other areas, name of the Zilla Parishad and name of the Municipal Council.
2. 3. 4. 5. etc.

Schedule 'B'

Details of Receipts Betterment Charges levied under Chapter VI [Section 18(1)(f)]

Sr. No.	Name of the Area	Rate	Budget Estimates	Revised Estimates	Actuals for 3 years
1.	In respect of Greater Bombay, the name of the Ward and in respect of other areas, name of the Zilla Parishad and name of the Council.
2. 3. 4. 5. etc.

Schedule 'C'

Details of Disposal of Lands

Sr. No.			Budget Estimates	Revised Estimates	Actuals for 3 years
1.	Area and situation to be specified.
2. 3. 4. 5.

Schedule 'D'

Details of receipts on account of disposal of buildings

Sr. No.	Particulars of the Buildings	Budget Estimates	Revised Estimates	Actuals for 3 years
1. 2. 3. 4.

Schedule 'E'

Details of receipts on account of disposal of property other than lands and buildings

Sr. No.	Description of the property	Budget Estimates	Revised Estimates	Actuals for 3 years
1. 2. 3. 4. etc.

Schedule 'F'

Details of borrowings

Sr. No.	Particulars of borrowings	Budget Estimates	Revised Estimates	Actuals for 3 years
1. 2. 3. 4.	Debentures (to be specified) Loans (to be specified) Bonds (to be specified) Deposits (to be specified)

Schedule 'G'

Details of other Receipts

Sr. No.	Particulars of receipts	Budget Estimates	Revised Estimates	Actuals for 3 years
1. 2. 3. 4.	Advertisement receipts, Sale of tender forms, Vendor fees.

Budget - Part II

Major Head	Particulars of Expenditure	Budget Estimates	Revised Estimates		Actuals for 3 years
Budget Expenditure -
Grant No. I	General Administration Expenses (BMRDA).				Details of expenses to be furnished in respect of these grants as per Annexure I
Grant No. II	General Administration Expenses Transport and Communications.
Grant No. III	General Administration Expenses (Water Supply and Sewerage Board).
Grant No. IV	General Administration Expenses (Housing, Urban Renewal and Ecology Board).
Grant No. V	Capital Expenditure for BMRDA.				Details of expenses to be furnished in respect of these grants as per Annexure II.
Grant No. VI	Capital Expenditure for Transport and Communications Board.
Grant No. VII	Capital Expenditure for water supply and sewerage Board.
Grant No. VIII	Capital Expenditure for Housing, Urban Renewal and Economic Board.
Grant No. IX	Appropriation to Development Account (Annex. III).
Grant No. X	Appropriation to alternative accommodation and rehabilitation account (Annex. IV).
Grant No. XI	Appropriation to utilities :
	1. BEST       2. MSRTC etc.
Grant No. XII	Other appropriations to be specified.				___________________ ___________________
	Total Expenditure Balance (Part I less Part II)

Annexure I

Grant No. I, II, III, IV

Details of General Administration Expenses (BMRDA) : Transport and Communications Board; Water Supply and Sewerage Board; Housing; Urban Renewal and Ecology Board.

Sr. No.	Particulars	Budget Estimates	Revised Estimates	Actuals for 3 years
(1)	(2)	(3)	(4)	(5)
1.	Salaries and Allowances -
	Departments to be specified and details of salaries and allowances to be furnished
2.	Repairs and Maintenance
3.	Rent, Rates and Taxes -
	(a) Rent
	(b) Taxes
4.	Staff car expenses -
	(a) Salaries and allowances
	(b) Maintenance
	(c) Fuel
	(d) Taxes
	(e) Insurance
5.	Welfare and Medical Expenses -
	(a) Contribution to Provident Fund
	(b) Medical Expenses
	(c) Provision for Gratuity -
	(d) Family pension scheme -
	(e) Payment of Fidelity Insurance
	(f) Compensation under Workmen Compensation Act
6.	Electricity charges -
7.	Uniform to Staff
8.	Printing and Stationery
9.	Postage
10.	Telephone and Telegram charges
11.	Legal Charges
12.	Audit fees
13.	Freight charges
14.	Allowances to Board and Committee members
15.	Foreign Service Contribution
16.	Conveyance and Coolie charges
17.	Advertisement and publicity
18.	Books and periodicals
19.	Entertainment of Guests and refreshment and other expenses on meetings
20.	Other expenses

Annexure II

Grant No. V, VI, VII, VIII

Details of capital expenditure of BMRDA : Transport and Communications of Board; Water Supply and Sewerage Board; Housing; Urban Renewal and Ecology Board

Sr. No.	Particulars	Budget Estimates	Revised Estimates	Actuals for 3 years
(1)	(2)	(3)	(4)	(5)
Part I
1.	Lands : (a) Initial cost
	(b) Development expenditure
2.	Buildings
3.	Furniture and Fixtures
4.	Staff Car
5.	Trucks
6.	Machinery
7.	Tools
8.	Other Equipment
9.	Others (To be specified)
	Total
Part II
1.	Loans and advances to staff
2.	Other advances
	Total
	Less recoveries
	Total
Part III
	Stores - Details to be specified
	Total - Part I, II, III

Annexure III

Grant No. IX                 Development Account

Sr. No.	Particulars	Budget Estimates	Revised Estimates	Actuals for 3 years
(1)	(2)	(3)	(4)	(5)
Opening balance as on 1st April Add : Appropriations Less : Grants
1.	Development of Lands
	Note.- (a) Areawise details to be given
	(b) Acreage to be developed to be given in respect of each area
2.	Construction of Roads (Pucca)
	Note.- (a) Areawise details to be given
	(b) Kilometres to be constructed to be given in respect of each area
	(c) Road surface area to be given
3.	Construction of Roads (Kutcha)
	Note.- Details as per 2 above to be furnished
4.	Construction of Bridges :
	Note.- Area-wise details to be given
5.	Construction of Jetties :
	Note.- Areawise details to be given
6.	Water supply
7.	Drainage
8.	Agriculture (Areawise details to be given)
9.	Horticulture
10.	Floriculture
11.	Forests
12.	Dairy
13.	Poultry
14.	Piggery
15.	Fisheries
16.	Other activities.

Note. - 1. Separate figures in respect of work to be undertaken by BMRDA, and Grant-in-aid to be paid to other authorities to be furnished.

2. Figures of expenditure to be allocated under different areas i.e., Wards in respect of Greater Bombay. Municipal Councils and Zilla Parishads.

Annexure IV

Alternative accommodation and rehabilitation account

Grant X :

Particulars of Expenditure	Budget Estimates	Revised Estimates	Actuals for 3 years
(1)	(2)	(3)	(4)
Opening Balance :
Add : Appropriation
Total
Less : Grants
1. Details of work to be specified. 2. 3. 4. 5.

Note. - 1. Figures in respect of expenditure to be incurred by BMRDA to be shown separately.

2. Grant-in-aid to other authorities to be shown separately.
3. Areawise expenditure to be specified separately.

Part III

Bombay Metropolitan Region Development Fund Account

Particulars	Budget Estimates	Revised Estimates	Actuals for 3 years
(1)	(2)	(3)	(4)
Opening Balance :-
Add : Receipts as per Part I.
2. Receipts on account of maturity of investments.
Total
Less : Payments under various grants, i.e., Part II Balance.

Form 'B'

(See rule 4)

Metropolitan Authority Budget Estimates for the year

Establishment Schedule

Sr. No.	Name and Designation of the post	Scale of Pay	Sanctioned strength	Expenditure during the year					Total	Remarks
				Pay	Dearness Allowance	House Rent Allowance	Conveyance Allowance	Compensatory Local Allowance
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)	(11)