Section 5 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
5. Constitution of the Urban Development Authority.
(1)The Government may constitute an Urban Development Authority for such development area under sub-section (1) of Section 4 of the Act duly notifying the same in the Andhra Pradesh Gazette.(2)The Government may appoint the Chairperson, Vice-Chairperson and such other members whom the Government thinks necessary as required under the Act for discharging the functions of an Urban Development Authority.(3)The terms of office of the members including the Chairperson, who are appointed or nominated as the case may be, under sub-clause (ii) of sub-section (3) of Section 4 of the Act, shall be one year, initially from the date of such appointment or nomination, which may be extended by the Government from time to time.(4)The Government, under sub-section (5) of Section 4 of the Act, may constitute the Executive Committee for the management and administration of the affairs of the Urban Development Authority.
