Section 3 in Andhra Pradesh Urban Areas (Development) Act, 1975
3. Constitution of Urban Development Authority.
(1)As soon as may be after an urban area or a group of urban areas is declared to be a development area, under sub-section (1) of Section 13, the Government shall, by notification, constitute for the said development area, an Urban Development Authority with effect from such date as may be specified therein.(2)Every Authority so constituted shall be a body corporate by the name of the development area for which it is constituted having perpetual succession and a common seal with power to acquire, hold and dispose of property, both moveable, immoveable and to contract ; and shall by the said name sue and be used.(3)The Authority shall consist of the following members, namely :-(a)a Chairman, to be appointed by the Government ;(b)a Vice-Chairman, to be appointed by the Government, who shall be a whole-time chief executive officer of the Authority ;(c)three members from among the Members of the State Legislature representing the development area, to be nominated by the Government;(d)two councillors of the Municipal Corporation of Hyderabad or of the municipality, as the case may be, comprised within the development area, to be nominated by the Government;(e)one officer, representing the Municipal Corporation of Hyderabad or the Municipal Administration Department of the Government, to be nominated by the Government;(f)one officer of the Town Planning Department of the Government, to be nominated by the Government ;(g)one officer of the Finance Department of the Government, to be nominated by the Government ;(h)five other members, to be nominated by the Government.(4)The Chairman shall be entitled to receive from the funds of the Authority such salary, allowances and perquisites, if any, and governed by such terms and conditions, as may be determined by the Government, from time to time](4-A) The Vice-Chairman shall be a whole-time paid member of the Authority and shall be entitled to receive from the funds of the Authority such salaries and such allowances, if any, and governed by such conditions of service, as may be determined by regulations made in this behalf. The Vice Chairman shall hold office for such term as the Government may fix,(5)Save as otherwise provided, the term office of the members including the Chairman shall be such as may be prescribed"Provided that a member specified in clause (c) or clause (d) of sub-section (3) shall hold office only so long as he continues to be a Member of the respective House of the State Legislature or to be a Councillor of the Municipal Corporation of Hyderabad or municipality, as the case may be.(6)Any member, other than the Chairman 1[the Vice-Chairman and official members specified in clauses (e), ; g) and (g) of sub-section (3), may be paid from the funds of the Authority, such allowances, if any, as may be prescribed.(7)A member may resign his office by writing under his band addressed to the Government, but shall continue in office until his resignation is accepted by the Government.(8)Any member appointed or nominated to fill a casual vacancy shall hold office for the remainder of the term of the member in whose place he is appointed or nominated.(9)No act or proceedings of the Authority shall be invalid by reason only of the existence of any vacancy in or defect in the constitution of, the Authority.(10)The powers and functions of the Chairman and the Vice-Chairman shall be such as may be prescribed.(2)Notwithstanding anything in the Andhra Pradesh Urban Areas (Development) (Amendment) Act, 1983, the person appointed to each or the Development Authorities to manage its affairs shall continue to manage its affairs until the Authority is reconstituted in accordance with the provisions of sub-section (3) of Section 3 of the principal Act, as amended by this Act.
