Section 3 in Telangana Urban Areas (Development) Act, 1975
3. Constitution of Urban Development Authority.
(1)As soon as may be after an urban area or a group of urban areas is declared to be a development area under sub-section (1) of section 13, the Government shall, by notification, constitute for the said development area, an Urban Development Authority with effect from such date as may be specified therein.(2)Every Authority so constituted shall be a body corporate by the name of the development area for which it is constituted having perpetual succession and a common seal with power to acquire, hold and dispose of property, both movable and immovable, and to contract, and shall by the said name sue and be sued.(3)The Authority shall consist of the following members, namely:-(a)a Chairman, to be appointed by the Government;(b)[ a Vice-Chairman, to be appointed by the Government, who shall be a whole-time Chief Executive Officer of the Authority;] [Inserted by Act No.7 of 1984.](c)three members from among the Members of the State Legislature, representing the development area, to be nominated by the Government;(d)[ five elected members of the Municipal Corporation or Municipality, as the case may be, comprised within the development area, to be nominated by the Government;] [Substituted by Act No.27 of 2007.](e)one officer, representing the [Greater Hyderabad Municipal Corporation] [Substituted by Act No.13 of 2008.] or the Municipal Administration Department of the Government, to be nominated by the Government;(f)one officer of the Town Planning Department of the Government, to be nominated by the Government;(g)one officer of the Finance Department of the Government, to be nominated by the Government;(h)[two] [Substituted (two) by Act No.27 of 2007.] other members, to be nominated by the Government.(4)[ The Chairman shall be entitled to receive from the funds of the Authority such salary, allowances and perquisites, if any, and governed by such terms and conditions, as may be determined by the Government, from time to time.(4-A) The Vice-Chairman shall be a whole time paid member of the Authority and shall be entitled to receive from the funds of the Authority such salaries and such allowances, if any; and governed by such conditions of service, as may be determined by regulations made in this behalf. The Vice-Chairman shall hold office for such term as the Government may fix.] [Existing sub-section (4) of section 3 relettered as sub-section (4-A) and new sub-section (4) inserted by Act No.12 of 1976. Subsequently sub-section (4) and (4-A) of section 3 omitted by Act No.8 of 1983 and again inserted by Act No.7 of 1984.](5)[ The Chairman and every member of the Authority, other than ex-officio member, shall hold office during the pleasure of the Government.] [Sub-section (5) of section 3 substituted by Act No.12 of 1996.](6)Any member, other than the Chairman, [the Vice- Chairman] [The word 'Vice-Chairman' inserted by Act No.7 of 1984.] and official members specified in clauses (e), (f) and (g) of sub-section (3), may be paid from the funds of the Authority, such allowances, if any, as may be prescribed.(7)A member may resign his office by writing under his hand addressed to the Government, but shall continue in office until his resignation is accepted by the Government.(8)Any member appointed or nominated to fill a casual vacancy shall hold office for the remainder of the term of the member in whose place he is appointed or nominated.(9)No act or proceedings of the Authority shall be invalid by reason only of the existence of any vacancy in, or defect in the constitution of, the Authority.(10)[ The powers and functions of the Chairman and the vice-Chairman shall be such as may be prescribed.] [Sub-section (10) added by Act No.7 of 1984.]
