Section 36(2) in Andhra Pradesh Capital Region Development Authority Act, 2014
(2)The unified transport authority for the `capital region' shall consist of,-(a)Chief Secretary to Government - Chairman;(b)Secretaries to Government incharge of Municipal Administration and Urban Affairs, and Finance as Members;(c)Commissioner - Member Convenor; and(d)10 members of whom at least half are heads of departments of Government or secretaries to Government connected with transportation and the remaining are experts.
