Section 6 in Andhra Pradesh Capital Region Development Authority Act, 2014
6. Executive committee.
(1)There shall be an executive committee of the Authority consisting of -(a)Secretary to Government in charge of Municipal Administration and Urban Affairs department as Chairman;(b)Secretary to Government in charge of Finance Department as Member;(c)Commissioner as Member-Convenor; and(d)Secretaries to Government or heads of Government Departments as nominated by Government not exceeding six in number.(2)The executive committee may invite any heads of departments of Government or experts as special invitees.(3)Subject to the general superintendence and control of the Authority the management of the affairs of the Authority shall vest in the executive committee.(4)The Authority shall make regulations to achieve the object of this Act and standing orders to regulate the procedure to be followed by the executive committee, 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 minutes.
