Section 389A(2) in Andhra Pradesh Municipalities Act, 1965
(2)The Government may, by notification in the Andhra Pradesh Gazette,(a)apply or adopt to a notified area or any part thereof, any provision of this Act or of any rule or bye-law made thereunder.(b)impose in a notified area or any part thereof,(i)any tax, which might be imposed by the council under the provisions of this Act if the notified area were a municipality;(ii)where it is a mining area, a tax on mineral rights, subject to any limitations which may be imposed by Parliament by law relating to mineral development and the rules made thereunder, and subject to such rules as may be prescribed in this behalf:(c)appoint a committee for the purposes of-(i)the assessment and recovery of any tax imposed under clause (b);(ii)arranging the due expenditure of the proceeds of such taxes;(iii)the preparation and maintenance of proper accounts; and(iv)generally enforcing the provisions of this Act or any rule or bye-law applied or adopted under clause (a);(d)provided for(i)the total number of members of the committee, which shall not be less than seven but not more than fifteen, to be nominated by the Government of whom(A)not less than two but not more than four shall be officials;(B)not less than two but not more than four shall be persons representing the mining or industrial managements within the notified area;(C)not less than two but not more than four shall be persons representing the employees of such managements; and(D)not more than three shall be other persons residing within the notified area;(ii)the persons who shall be the Chairperson and Vice-Chairperson of the committee, or the manner in which they shall be chosen, from among the members of the committee;(iii)the term of office of the members of the committee; and(iv)the restrictions and conditions subject to which the committee may perform its functions.
