Section 7 in Hyderabad Metropolitan Development Authority Act, 2008
7. Power of Metropolitan Development Authority to appoint Committees, engage auditors and consultants and constitute functional units.
- For the discharge of its functions, the Metropolitan Development Authority may from time-to-time:-(1)appoint one or more functional committees. The functional committees shall report and discharge their responsibilities under the instructions and directions of the Metropolitan Development Authority;(2)consult or associate with such persons or organization whose assistance or advice it may desire. Such advisor or consultant shall be paid such fees as may be determined by the Metropolitan Development Authority.(3)constitute as many area level functional units or sub-regional units or offices as it deems fit and assign responsibilities and functions to such units. The existing Special Development authorities in the metropolitan area constituted under the provisions of the Andhra Pradesh Urban Areas (Development) Act, 1975 shall be deemed to be functional units under this Act.
