Section 4 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
4. Constitution of the Development Authority.
(1)As soon as may be, after the date of commencement of this Development Act, the State Government may, by notification, in the Andhra Pradesh Authority' Gazette, constitute the 'Metropolitan Region Development Authority' [MRDA] for any metropolitan region or 'Urban Development Authority' [UDA] for any urban region, herein after called as the 'Authority' for the development area notified under section 3.(2)The Authority constituted under sub-section (1) 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 movable and immovable and to contract and by the said name sue and be sued.(3)(i)The Metropolitan Region Development Authority shall have the following members, namely,-(a)the Chairperson to be appointed by the Government;(b)Principal Secretary to Government, Municipal Administration & Urban Development Department - Deputy Chairperson;(c)Principal Secretary to Government, Finance Department - Member;(d)'Metropolitan Commissioner' who is a government officer to be appointed by the Government, shall be the whole time Chief Executive Officer of the Authority and shall be the Member-Convener;(e)Officers not more than six, dealing with Transportation, Roads & Buildings, Energy, Environment or such other departments as may be deemed necessary by the Government - Members;(f)District Collectors of the development area - Members;(g)Director of Town & Country Planning - Member; and(h)Three experts of national or international repute who possess knowledge in urban governance, urban planning, conservation, environment and transportation to be appointed by the Government -Members.(ii)The Urban Development Authority shall have the following members, namely,-(a)the Chairperson to be appointed by the Government;(b)the 'Vice-Chairperson' who is a government officer to be appointed by the Government, shall be the whole time Chief Executive Officer of the Authority and shall be the Member-Convener;(c)Joint Secretary to Government, Municipal Administration & Urban Development Department or his nominee who shall be not less than Deputy Secretary in cadre or as deemed necessary by the Government -Member;(d)Joint Secretary to Government, Finance Department or his nominee who shall not be less than Deputy Secretary in cadre or as deemed necessary by the Government -Member;(e)Officers not more than four, dealing with Transportation, Roads & Buildings, Energy, Environment or such other departments as may be deemed necessary by the Government-Members;(f)District Collectors of the development area - Members;(g)Director of Town & Country Planning or his nominee -Member; and(h)Three experts of national or international repute who possess knowledge in urban governance, urban planning, conservation, environment and transportation to be appointed by the Government - Members.(4)Any other officer or expert whom the Government thinks necessary may be invited to the meetings of the authority as special invitee.(5)There shall be an Executive Committee of the Authority consisting of the following members, namely,-(a)(i)In case of Metropolitan Region Development Authority, the Principal Secretary to Government, Municipal Administration & Urban Development Department shall be Chairperson of the Executive Committee, and the Metropolitan Commissioner shall be a member-convener of the Executive Committee.(ii)In case of Urban Development Authority, the Vice-Chairperson of Urban Development Authority shall be the Chairperson of the Executive Committee;(b)Joint Secretary to Government, Finance Department or his nominee as deemed necessary by the Government-Member;(c)Joint Secretary to Government Municipal Administration & Urban Development Department or his nominee as deemed necessary by the Government -Member;(d)Officers or Heads of Government Departments or the Authority not exceeding five in number - Members;(e)Secretary of the Authority to be the Member-Convener of the Executive Committee of Urban Development Authority;(f)Any other officer or expert as appointed by the Government.(6)The Chairperson of the Executive Committee may invite any of the heads of the departments of Government or the Authority or experts as special invitees to the meetings of the Executive Committee.(7)The members nominated by the Government to the Authority and Executive Committee shall hold office as may be prescribed by the Government and shall be eligible for re-appointment on such conditions as may be prescribed.(8)The Government may, by notification, omit any member of the Authority or Executive Committee.(9)Subject to the general superintendence and control of the Authority, the management and administration of the affairs of the Authority shall vest in the Executive Committee.(10)The Government shall frame rules with regard to the functioning and conducting of meetings and any other matters relating to the powers and functions of the Authority and the Executive Committee.(11)The term of office and conditions of service of the staff of the Authority, the procedure to be followed by the Executive Committee and all such other matters relating to the Executive Committee shall be as may be prescribed by rules.(12)The Authority may,-(a)from time to time appoint one or more Functional Committees for the discharge of its functions. The functional committees shall report and discharge their responsibilities under the instructions and directions of the Authority.(b)every Committee appointed under clause (a) of sub-section (12) shall conform to any instructions that may, from time to time, be given to it by the Authority and the Authority may at any time alter the constitution of any Committee so appointed or rescind any such appointment. The Authority shall nominate one of the members as the Chairman of every such Committee.(c)consult or associate with such persons or organizations whose assistance or advice it may desire. Such advisor or consultant shall be paid such fees as may be determined by the Authority.(d)constitute as many area level functional units or sub-regional units or offices as it deems fit and assign responsibilities and functions to such units.(e)create Special Purpose Vehicles (SPVs) with the approval of the Government for various purposes, including but not limited to, design and construction of buildings related to large infrastructure projects, provision of utility services, provision of urban services, design and execution of social infrastructure projects, and land acquisition and augmentation of financial resources. The Authority, as a representative of the Government could participate in such SPVs as an equity or debt holder, and also have specified members of the Authority as members of the Board of such SPVs.(f)The Authority may delegate any of its powers or functions to the Executive Committee or the Metropolitan Commissioner / Vice-Chairperson subject to its revision and to such conditions and limitations if any, as it may think fit to impose.
