Section 6(1) in Andhra Pradesh Capital Region Development Authority Act, 2014
(1)There shall be an executive committee of the Authority consisting of -(a)Secretary to Government in charge of Municipal Administration and Urban Affairs department as Chairman;(b)Secretary to Government in charge of Finance Department as Member;(c)Commissioner as Member-Convenor; and(d)Secretaries to Government or heads of Government Departments as nominated by Government not exceeding six in number.
