Section 5 in Hyderabad Metropolitan Development Authority Act, 2008
5. Constitution of Executive Committee.
(1)There shall be an Executive Committee of the Metropolitan Development Authority consisting of,-(i)The Metropolitan-Commissioner, who shall be the Chairman;(ii)The Commissioner of Greater Hyderabad Municipal Corporation;(iii)The Managing Director of Hyderabad Metropolitan Water Supply & Sewerage Board (HMWS&SB);(iv)The Managing Director and Vice-Chairman of the [Telangana] [ Substituted by G.O.Ms.No.147, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.] State Industrial Infrastructure Corporation (TSIIC);(v)The Vice-Chairman and Housing Commissioner of the [Telangana] [ Substituted by G.O.Ms.No.147, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.] Housing Board (THB);(vi)The Vice-Chairman and Managing Director of the [Telangana] [ Substituted by G.O.Ms.No.147, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.] State Road Transport Corporation (TSRTC);(vii)A Member-Urban Planner, qualified and experienced in urban planning, planning development schemes and projects, nominated by the Government;(viii)A Member-Engineer qualified and experienced in execution of development schemes, projects, housing and township schemes and infrastructure projects nominated by the Government;(ix)A Member-Finance, qualified and experienced in accounting, budget, financial analysis, economic matters relating to projects, audit, etc., nominated by the Government;(x)A Member-Estates, experienced in land management, estates management and asset management, nominated by the Government;(xi)A Member-Environment qualified and experienced in environmental aspects, greenery, water bodies conservation and landscaping nominated by the Government;(xii)The Secretary to the Metropolitan Development Authority who shall be qualified in business administration and experienced management executive nominated by the Government;(xiii)The Collectors of all the Districts covered by the Hyderabad Metropolitan Region;(xiv)Three non-officials, nominated by the Government, who in the opinion of the Government have special knowledge and expertise in the matters relating to urban planning; urban management; infrastructure planning and development respectively; and(xv)Any other person nominated by the Government.(2)The members nominated under items (vii) to (xii), (xiv) and (xv) of sub-section (1), 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.(3)The Government may, by notification, omit any member of the Executive Committee. Such notification shall be laid before the Legislature of the State.(4)Subject to the general superintendence and control of the Metropolitan Development Authority, the management and administration of the affairs of the Metropolitan Development Authority shall vest in the Executive Committee.(5)Subject to the direction and delegation of powers by the Metropolitan Development Authority, the Metropolitan Commissioner may exercise any power and do any act or thing which may be exercised or done by the Metropolitan Development Authority.
