Section 4 in Hyderabad Metropolitan Development Authority Act, 2008
4. Constitution of the Hyderabad Metropolitan Development Authority.
(1)As soon as may be, after the date of commencement of this Act, the Government may, by notification constitute the Hyderabad Metropolitan Development Authority for the Hyderabad Metropolitan region notified under section 3.(2)The Metropolitan Development Authority,-(i)shall be a body corporate and shall have perpetual succession and a common seal; and(ii)subject to such restrictions imposed by or under this Act, may sue or be sued in its corporate name.(3)The Metropolitan Development Authority shall consist of the following members:-(i)The Chief Minister of [Telangana] [Substituted by G.O.Ms.No.147, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.], who shall be the Chairman;(ii)The Minister of Municipal Administration, who shall be the Vice-Chairman;(iii)The Mayor, Greater Hyderabad Municipal Corporation;(iv)Chief Secretary to the Government;(v)Principal Secretary/Secretary, Municipal Administration & Urban Development Department;(vi)Principal Secretary/Secretary, Revenue Department;(vii)Principal Secretary/Secretary, Industries & Commerce Department;(viii)Principal Secretary/Secretary, Transport, Roads & Buildings Department;(ix)Principal Secretary/Secretary, Finance Department;(x)Principal Secretary/Secretary, Environment & Forest Department;(xi)Principal Secretary/Secretary, Panchayat Raj Department;(xii)Principal Secretary/Secretary, Home Department;(xiii)A representative of Metropolitan Planning Committee constituted under the provisions of the [Telangana] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Metropolitan Planning Committee Act, 2007;(xiv)Vice-Chairman and Managing Director of the 10 Telangana State Transmission Corporation (TSTRANSCO);(xv)Vice-Chairman and Managing Director of the 10 Telangana Industrial Infrastructure Corporation (TSIIC);(xvi)Vice-Chairman and Managing Director of the 10 Telangana State Road Transport Corporation (TSRTC);(xvii)The Commissioner, Greater Hyderabad Municipal Corporation;(xviii)Four Members of the 10 Telangana State Legislative Assembly / Legislative Council representing the Hyderabad Metropolitan Region nominated by the Government;(xix)Four elected members amongst the persons representing the local authorities in the Hyderabad Metropolitan Region;(xx)The General Manager, South Central Railway;(xxi)The Chief General Manager, Bharat Sanchar Nigam Limited (BSNL);(xxii)The Metropolitan-Commissioner [(in a senior duty post of Indian Administrative Service)] [Substituted by G.O.Ms.No.147, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.] [or Secretary] [Inserted by Act No.35 of 2008.] Member-Convener;(xxiii)Any other person nominated by the Government.(4)The members appointed under items (xviii), (xix) and (xxiii) of sub-section (3) shall hold office for a period of three years from the date on which they assume office and shall be eligible for re-appointment on such conditions as may be prescribed.(5)The Government may, by notification, omit any member of the Metropolitan Development Authority such notification, shall be laid before the Legislature of the State.
