Section 141 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
141. Proceedings of the Authority, acting Chair person on Metropolitan Commissioner/Vice-Chairperson.
- The Government may appoint acting Chairperson or acting Metropolitan Commissioner / Vice-Chairperson during the temporary incapacity from illness or otherwise, or during the temporary absence from India of the Chairperson or the Metropolitan Commissioner / Vice-Chairperson, as the case may be.(2)The office of a member shall be vacated if the member becomes in any manner disqualified for membership of the Authority.(3)No person shall be appointed or shall continue to hold office as a member if he,-(a)is mentally disordered and incapable of managing himself or his affairs; or(b)is an un-discharged bankrupt or has made any arrangement or composition with his creditors; or(c)is convicted of an offence.(4)(a)A member who is in any way, directly or indirectly, interested in a transaction or project of the Authority shall disclose the nature his interest at the first meeting of the Authority at which he is present after the relevant facts have come to his knowledge.(b)A disclosure under clause (a) shall be recorded in the minutes of the meeting of the Authority and, after the disclosure, that member,-(i)shall not take part in any deliberation or decision of the Authority with respect to that transaction or project; and(ii)shall be disregarded for the purpose of constituting a quorum of the Authority for such deliberation or decision.(c)No act or proceedings of the Authority shall be questioned on the ground that a member has contravened this section.(5)(a)The Chairperson shall convene meetings as often as may be required but not less than once in three months at such place within the jurisdiction of the Authority and at such time as the Chairperson may decide.(b)The quorum at every meeting of the Authority shall be one-third of the total number of members or six members, whichever is the higher.(c)Decisions at meetings of the Authority shall be adopted by a simple majority of the votes of the members present and voting; and in the case of equality of votes, the Chairperson or in his absence the Deputy Chairperson in case of Metropolitan Region Development Authority / Vice-Chairperson in case of Urban Development Authority shall have a casting vote.(d)The Chairperson or in his absence the Deputy Chairperson in case of Metropolitan Region Development Authority / Vice-Chairperson in case of Urban Development Authority shall preside at meetings of the Authority.(e)The Authority may act notwithstanding any vacancy in its membership.(f)Subject to the provisions of this Act, the Authority may make guidelines to regulate its own procedure, and, in particular, the holding of meetings, the notice to be given of such meetings, the proceedings thereat, the keeping of minutes and the custody, production and inspection of such minuted.(6)The acts of a member shall be valid notwithstanding any defect that may afterwards be discovered in his appointment or qualifications.
