Section 16(1) in Hyderabad Metropolitan Development Authority Act, 2008
(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.
