Section 16 in Hyderabad Metropolitan Development Authority Act, 2008
16. Constitution of the Unified Metropolitan Transport Authority.
(1)As soon as may be, Government may constitute a Unified Metropolitan Transport Authority for the Hyderabad Metropolitan Region with the following members:-(i)Chief Secretary - Chairman;(ii)Commissioner, Greater Hyderabad Municipal Corporation-Vice-Chairman;(iii)Principal Secretary/Secretary, Municipal Administration & Urban Development Department-Member;(iv)Principal Secretary/Secretary, Transport, Roads & Buildings Department-Member.(v)Vice-Chairman & Managing Director, the [Telangana] [Substituted by G.O.Ms.No.147, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.] State Road Transport Corporation, Member;(vi)Commissioner of Police, Hyderabad-Member;(vii)Commissioner of Police, Cyberabad - Member;(viii)Member-Secretary, [Telangana] [Substituted by G.O.Ms.No.147, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.] Pollution Control Board-Member;(ix)General Manager, South Central Railway - Member;(x)Transport Commissioner-Member;(xi)Two experts in the field of urban transportation (to be nominated by the Government) - Members;(xii)Metropolitan Commissioner - Member Convenor;(xiii)Any other person nominated by the Government.(2)The terms of the members nominated under clause (xi) and (xiii) of sub-section (1) shall be for a period of two years.(3)The Government may, by notification, omit any member of the Unified Metropolitan Transport Authority. Such notification shall be laid before the Legislature of the State.(4)The Unified Metropolitan Transport Authority constituted under sub-section (1) shall ensure effective implementation and coordination of the various traffic and transportation measures undertaken by functional Departments and public agencies in the Hyderabad Metropolitan Region.(5)The Unified Metropolitan Transport Authority may co-opt any expert for dealing with specific traffic and transportation issues.(6)The Unified Metropolitan Transport Authority may constitute sub-groups for specific traffic and transportation issues.
