Section 4 in Telangana Infrastructure Development Enabling Act, 2001
4. Composition of the Authority.
(1)The Authority shall consist of a Chairperson, [Vice Chairperson] [Inserted by Act No.9 of 2006.] and such other members not exceeding fifteen in the aggregate including Ex-officio members.(2)[ The Chief Secretary to the Government or any other person with equivalent experience shall be the Chairperson of the authority.] [Substituted by Act No.18 of 2002.](2A)[ The Principal Secretary to Government, Infrastructure and Investment Department shall be the Vice Chairperson of the Authority.] [Inserted by Act No.9 of 2006.](3)The Ex-officio members of the Authority shall be the following:-(i)Secretary to the Government, Finance and Planning (Finance Wing) Department;(ii)Secretary to the Government, Transport, Roads and Buildings Department;(iii)Secretary to the Government, Municipal Administration and Urban Development Department;(iv)Secretary to the Government, Information Technology Department;(v)[ Managing Director, Infrastructure Corporation of [Telangana] [Substituted by Act No.9 of 2006.]];(vi)[ ***] [Omitted by Act No.9 of 2006.]](4)The Members other than those specified in subsection (3) shall be appointed by the Government in the manner prescribed.
