Section 10 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
10. Power and functions of the Transport Authority.
(1)The powers and functions of the Transport Authority shall be:-(a)to assist the Authority with co-ordination and support so as to ensure the effective implementation of its transportation projects and policies that seek to enforce the Transportation Plan of the Development Area;(b)to oversee and ensure effective coordination and implementation of various traffic and transportation measures undertaken by various agencies in the development area;(c)to ensure that effective public transport systems are in place for the development area;(d)to promote and monitor key or major traffic and transportation projects;(e)to deliberate and recommend effective transportation strategies for the development area;(f)to integrate and consolidate all the action plans of various departments and agencies and ensure implementation of the traffic and transportation plans for the development area;(g)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;(h)to integrate various routes of public transport and issues of combined ticketing, feeder services, etc as suggested by the Authority;(i)to expedite financial proposals pending with the Government related to transportation projects in the Development Area;(j)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 development area.(2)The recommendations or instructions of the Transport Authority shall be binding on all the concerned departments.(3)The Transport Authority shall hold the meetings at least once in a quarter.(4)The technical support staff and secretarial assistance to the Transport Authority shall be provided by the Authority.(5)The 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 development area.(6)The Transport Authority should 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 Transport Authority in which 2% of estimated cost of all projects of traffic and transportation undertaken by various departments or functional agencies shall be deposited in this account. 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 Transport Authority.(8)The Transport Authority shall be governed by such rules and regulations as shall be made in this regard.
