Section 3(3) in Telangana Urban Areas (Development) Act, 1975
(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;] [Inserted by Act No.7 of 1984.](c)three members from among the Members of the State Legislature, representing the development area, to be nominated by the Government;(d)[ five elected members of the Municipal Corporation or Municipality, as the case may be, comprised within the development area, to be nominated by the Government;] [Substituted by Act No.27 of 2007.](e)one officer, representing the [Greater Hyderabad Municipal Corporation] [Substituted by Act No.13 of 2008.] 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)[two] [Substituted (two) by Act No.27 of 2007.] other members, to be nominated by the Government.
