Section 7 in Chennai Unified Metropolitan Transport Authority Rules, 2019
7. The term of office and terms and conditions of service of Member-Secretary of the Authority.
(1)The Chief Urban Planner (Transport), Chennai Metropolitan Development Authority shall be the Member-Secretary of the Authority.(2)The Member-Secretary shall be the Chief Executive Officer of the Authority and all the officers and employees appointed by the Authority shall function under the administrative control of the Member-Secretary. He shall be responsible for -(i)the proper administration of the affairs and events of the Authority and shall keep the Secretary to the Government, Housing and Urban Development Department apprised of action taken or proposed to be taken on important matters;(ii)prescribing the duties of all employees;(iii)exercising supervision and disciplinary control over the work and conduct, of all employees;(iv)co-ordination and exercising general supervision over all the activities; and(v)executing all contracts deeds and other instruments on behalf of the Authority.
