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 Andhra Pradesh, 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, Panchayet Raj Department;(xii)Principal Secretary / Secretary, Home Department;(xiii)A representative of Metropolitan Planning Committee constituted under the provisions of the Andhra Pradesh Metropolitan Planning Committee Act, 2007;(xiv)Vice-Chairman and Managing Director of the Andhra Pradesh Transmission Corporation (APTRANSCO);(xv)Vice-Chairman and Managing Director of the Andhra Pradesh Industrial Infrastructure Corporation (API 1C);(xvi)Vice-Chairman and Managing Director of the Andhra Pradesh State Road Transport Corporation (APSRTC);(xvii)The Commissioner, Grater Hyderabad Municipal Corporation;(xviii)Four Members of the Andhra Pradesh 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 the cadre of Special Chief Secretary / Principal Secretary / Secretary) -Member-Convener;(xxiii)Any other person nominated by the Government.
