Section 3 in Andhra Pradesh Capital Region Development Authority Act, 2014
3. Declaration of capital region and capital city area.
(1)As soon as, after the commencement of this Act, the State Government may, by notification in the Andhra Pradesh Gazette declare the `Andhra Pradesh Capital Region Development Area' as `capital region' consisting of such urban or rural areas for the purposes of this Act with effect from such date as may be specified therein.(2)The notification shall define the limits of the `capital region' to which it relates and further as may be required in this behalf may exclude or include any area from such notification issued as may be necessary.(3)As soon as, after the commencement of this Act, the State Government may, by notification in the Andhra Pradesh Gazette declare the `Andhra Pradesh Capital City Area' as `capital city area' within the capital region, consisting of such urban or rural areas for the purposes of this Act with effect from such date as may be specified therein.(4)The notification shall define the limits of the `capital city area' to which it relates and further as may be required in this behalf may exclude or include any area from such notification issued as may be necessary.(5)The existing Gram Panchayats, Municipalities and Municipal Corporations within the capital region shall remain functional within their respective jurisdictions based on the prevailing rules, made under the respective laws to the extent not inconsistent with the provisions of this Act,(6)All the line departments of Government within the capital city area such as revenue, police, electricity, transport, housing, industries, education, fire, medical and health, welfare, civil supplies, environment, roads and buildings, registration and stamps, excise, tourism and culture, youth affairs, sports, etc. shall report to the Commissioner.(7)The Government may by notification transfer any function performed by any department of Government to the Authority.
