Section 37 in Andhra Pradesh Capital Region Development Authority Act, 2014
37. Powers and functions of the unified transport authority.
(1)The powers and functions of the Unified Transport Authority shall be,-(a)to assist the Authority with co-ordination and support so as to ensure the effective implementation of its transportation plans, proposals, projects and policies that seek to enforce the Transportation Plan of the capital region;(b)to oversee implementation of various traffic and transportation measures undertaken by various agencies in the capital region;(c)to ensure that effective public transport systems are in place for the capital region;(d)to ensure effective co-ordination and implementation of the various traffic and transportation measures undertaken by various departments;(e)to promote and monitor key or major traffic and transportation projects;(f)to recommend effective transportation strategies for the capital region;(g)to integrate and consolidate all the action plans of various departments and agencies and ensure implementation of the coordinated and integrated traffic and transportation plans for the capital region;(h)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;(i)integrating various routes of public transport and issues of combined ticketing, feeder services, etc; as suggested by the Authority;(j)to expedite financial proposals pending with the Government related to transportation projects in the Capital region;(k)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 capital region.(2)The recommendations or instructions of the Unified Transport Authority shall be binding on all the concerned departments.(3)The Unified Transport Authority shall hold the meetings at least once in each quarter of a financial year.(4)The technical support staff and secretarial assistance to the Unified Transport Authority shall be provided by the Authority.(5)The Unified Transport Authority shall build a detailed data base and carry out necessary traffic and transportation surveys to update its data base and also make it available for various studies and to the public.Explanation. - The data base would help in monitoring and understanding the various traffic and transportation needs in the capital region.(6)The Unified Transport Authority shall act as a centre for technology transfer and also guide the other agencies for all their technical inputs or plans in the field of traffic and transportation.(7)An escrow account shall be maintained in the Unified Transport Authority in which two percent of estimated cost of all projects of traffic and transportation undertaken by various departments or functional agencies shall be deposited. This amount shall be utilized for research, studies and capacity building in the field of traffic and transportation apart from meeting the administrative expenses of the Unified Transport Authority.(8)The Unified Transport Authority shall be governed by such rules and regulations as shall be made in this regard.
