Section 4(3) in Hyderabad Metropolitan Development Authority Act, 2008
(3)The Metropolitan Development Authority shall consist of the following members:-(i)The Chief Minister of [Telangana] [Substituted by G.O.Ms.No.147, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.], who shall be the Chairman;(ii)The Minister of Municipal Administration, who shall be the Vice-Chairman;(iii)The Mayor, Greater Hyderabad Municipal Corporation;(iv)Chief Secretary to the Government;(v)Principal Secretary/Secretary, Municipal Administration & Urban Development Department;(vi)Principal Secretary/Secretary, Revenue Department;(vii)Principal Secretary/Secretary, Industries & Commerce Department;(viii)Principal Secretary/Secretary, Transport, Roads & Buildings Department;(ix)Principal Secretary/Secretary, Finance Department;(x)Principal Secretary/Secretary, Environment & Forest Department;(xi)Principal Secretary/Secretary, Panchayat Raj Department;(xii)Principal Secretary/Secretary, Home Department;(xiii)A representative of Metropolitan Planning Committee constituted under the provisions of the [Telangana] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Metropolitan Planning Committee Act, 2007;(xiv)Vice-Chairman and Managing Director of the 10 Telangana State Transmission Corporation (TSTRANSCO);(xv)Vice-Chairman and Managing Director of the 10 Telangana Industrial Infrastructure Corporation (TSIIC);(xvi)Vice-Chairman and Managing Director of the 10 Telangana State Road Transport Corporation (TSRTC);(xvii)The Commissioner, Greater Hyderabad Municipal Corporation;(xviii)Four Members of the 10 Telangana State Legislative Assembly / Legislative Council representing the Hyderabad Metropolitan Region nominated by the Government;(xix)Four elected members amongst the persons representing the local authorities in the Hyderabad Metropolitan Region;(xx)The General Manager, South Central Railway;(xxi)The Chief General Manager, Bharat Sanchar Nigam Limited (BSNL);(xxii)The Metropolitan-Commissioner [(in a senior duty post of Indian Administrative Service)] [Substituted by G.O.Ms.No.147, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.] [or Secretary] [Inserted by Act No.35 of 2008.] Member-Convener;(xxiii)Any other person nominated by the Government.
