Section 10(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(1)The powers and functions of the Transport Authority shall be:-(a)to assist the Authority with co-ordination and support so as to ensure the effective implementation of its transportation projects and policies that seek to enforce the Transportation Plan of the Development Area;(b)to oversee and ensure effective coordination and implementation of various traffic and transportation measures undertaken by various agencies in the development area;(c)to ensure that effective public transport systems are in place for the development area;(d)to promote and monitor key or major traffic and transportation projects;(e)to deliberate and recommend effective transportation strategies for the development area;(f)to integrate and consolidate all the action plans of various departments and agencies and ensure implementation of the traffic and transportation plans for the development area;(g)to give directions to different agencies involved in the implementation of traffic and transportation policies and measures, including shifting of utilities and services or amenities;(h)to integrate various routes of public transport and issues of combined ticketing, feeder services, etc as suggested by the Authority;(i)to expedite financial proposals pending with the Government related to transportation projects in the Development Area;(j)to direct the appropriation or subvention of funds from various departments and agencies of the Government for ensuring implementation of the traffic and transportation plans and measures in the development area.
