Section 4(5) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(5)There shall be an Executive Committee of the Authority consisting of the following members, namely,-(a)(i)In case of Metropolitan Region Development Authority, the Principal Secretary to Government, Municipal Administration & Urban Development Department shall be Chairperson of the Executive Committee, and the Metropolitan Commissioner shall be a member-convener of the Executive Committee.(ii)In case of Urban Development Authority, the Vice-Chairperson of Urban Development Authority shall be the Chairperson of the Executive Committee;(b)Joint Secretary to Government, Finance Department or his nominee as deemed necessary by the Government-Member;(c)Joint Secretary to Government Municipal Administration & Urban Development Department or his nominee as deemed necessary by the Government -Member;(d)Officers or Heads of Government Departments or the Authority not exceeding five in number - Members;(e)Secretary of the Authority to be the Member-Convener of the Executive Committee of Urban Development Authority;(f)Any other officer or expert as appointed by the Government.
