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State of Andhra Pradesh - Section

Section 9 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

9. Constitution of Unified Transport Authority.

(1)As soon as may be, the Government may constitute 'Unified Metropolitan Transport Authority [UMTA]' for the development area of Metropolitan Region Development Authority or 'Unified Transport Authority [UTA]' for the development area of Urban Development Authority, herein after called as "Transport Authority" with the following members, namely-
(a)Metropolitan Commissioner/Vice-Chairperson of the Authority or any other person to be the Chairperson of the Transport Authority as may be nominated by the Government.
In case the Chairperson is other than the Metropolitan Commissioner / Vice-Chairperson of the Authority, the Metropolitan Commissioner / Vice-Chairperson shall be the member-convener.
(b)Six members of heads of the departments of Government or officers connected with traffic and transportation as nominated by the Government.
(c)District Collectors of the development area;
(d)Commissioners of the Local Authorities of the development area;
(e)Officers from Police, Transco, Roads & Buildings, MRTS, BRTS, Railways, Municipal Administration &Urban Development Department and Road Transport Corporation in the development area as nominated by the Government;
(f)Three experts in the field of traffic and transportation.
(2)The term of the members nominated under clause (e) and (f) of sub-section (1) shall hold office as may be prescribed by the Government.
(3)The Government may, by notification, omit any member of the Transport Authority.
(4)The Transport Authority constituted under sub section (1) shall ensure effective implementation and coordination of the various traffic and transportation measures under taken by the functional departments and public agencies in the development area.
(5)The Transport Authority may co-opt any expert for dealing with specific traffic and transportation issues;
(6)The Transport Authority may constitute sub-groups for specific traffic and transportation issues of the development area.