Section 4 in The Andhra Pradesh Infrastructure Development Enabling Act, 2001
4. Composition of the Authority.
(1)The Authority shall consist of a Chairman, [Vice Chairperson] [Inserted by Act No. 9 of 2006, dated 2.1.2006.] and such other members not exceeding 15 in the aggregate including ex-officio members.(2)The Chief Secretary to the Government shall be the Chairperson of the Authority.[(2-A) The Principal Secretary to Government, Infrastructure and Investment Department shall be the Vice Chairperson of the Authority.] [Inserted by Act No. 9 of 2006, dated 2.1.2006.](3)The ex-officio members of the Authority shall be the following:i. Secretary to the Government, Finance and Planning (Fin. Wing) Dept. Department,ii. Secretary to Government, Transport, Roads and Buildings Department.iii. Secretary to Government, Municipal Administration and Urban Development Department.iv. Secretary to Government, Information Technology Department[v. Managing Director, Infrastructure Corporation of Andhra Pradesh.] [Substituted by Act No. 9 of 2006, dated 2.1.2006.][vi. ***] [Omitted 'Director General, National Academy of Construction, Hyderabad' by Act No. 9 of 2006, dated 2.1.2006.](4)The Members other than those specified in sub-section (3) shall be appointed by the Government in the manner prescribed.
