Section 3(3) in Andhra Pradesh Urban Areas (Development) Act, 1975
(3)The Authority shall consist of the following members, namely :-(a)a Chairman, to be appointed by the Government ;(b)a Vice-Chairman, to be appointed by the Government, who shall be a whole-time chief executive officer of the Authority ;(c)three members from among the Members of the State Legislature representing the development area, to be nominated by the Government;(d)two councillors of the Municipal Corporation of Hyderabad or of the municipality, as the case may be, comprised within the development area, to be nominated by the Government;(e)one officer, representing the Municipal Corporation of Hyderabad or the Municipal Administration Department of the Government, to be nominated by the Government;(f)one officer of the Town Planning Department of the Government, to be nominated by the Government ;(g)one officer of the Finance Department of the Government, to be nominated by the Government ;(h)five other members, to be nominated by the Government.
