Section 6(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(1)Administration:(a)to approve appointment/re-appointment of experts, including experts in the matters relating to urban planning, urban management, urban infrastructure and urban transportation, subject to such conditions as may be prescribed;(b)to review performance of special functional units (such as Special Purpose Vehicles, Area Level Committees) for carrying out specific functions including execution of projects;(c)to consult or associate with such persons or organizations, public or private, whose assistance or advice it may require. Such advisor or consultant shall be paid such fees as may be determined by the Executive Committee;(d)to recruit professional service providers and competent experts in accordance with the provisions of the Act to implement the activities of the Authority as may be prescribed;(e)to meet at least once in two months or as often as decided by the Chairperson of the Executive Committee.(f)In case of Metropolitan Region Development Authority,-(i)to scrutinize, revise and approve proposed projects above Rs. One crore and up to Rs. 10.00 crores;(ii)to review, revise and approve all funding, financing and investment plans above Rs. One crore and up to Rs. 10.00 crores;(iii)to scrutinize and accord approval for all tenders/ e-procurement for execution of various categories of works with a value above Rs. One crore and up to Rs. 10.00 crores;(g)in case of Urban Development Authority,-(i)to scrutinize, revise and approve proposed projects above Rs. 0.50 crore and up to Rs. 5.00 crores;(ii)to review, revise and approve all funding, financing and investment plans above Rs. 0.50 crore and up to Rs. 5.00 crores;(iii)to scrutinize and accord approval for all tenders/ e-procurement for execution of various categories of works with a value above Rs. 0.50 crore and up to Rs. 5.00 crores;
