Section 4(2) in Andhra Pradesh Capital Region Development Authority Act, 2014
(2)The Authority shall consist of -(a)Chief Minister, Government of Andhra Pradesh, who shall be the Chairman;(b)Minister dealing with the department of Municipal Administration and Urban Affairs, who will be the Vice- Chairman;(c)Minister dealing with the department of Finance - Member;(d)Chief Secretary to government - Member;(e)Secretary to government dealing with Municipal Administration and Urban Affairs department - Member;(f)Secretary to government dealing with Finance department - Member;(g)Four secretaries to government dealing with departments of transport, roads and buildings, energy or such other department as may be deemed necessary by government as members;(h)Commissioner of the Authority, who shall be Member- Convener;(i)Four experts, national or international, who possess knowledge in urban governance, urban planning, conservation, environment and transport to be appointed by the State Government; and.(j)Any other officer or expert whom Government thinks necessary as special invitee.
