Section 10 in Andhra Pradesh Capital Region Development Authority Act, 2014
10. Functions of the authority.
(1)Subject to the provisions of this Act, rules and regulations made thereunder the functions of the Authority shall be the following,-(a)Planning. - (i) to prepare and revise perspective plan, master plan, development plans and area development plans inclusive of infrastructure plans in the capital region and more specifically capital city area by carrying out needed surveys for achieving spatio-economic development and social justice;(ii)to formulate zoning regulations, building and energy codes, and any other development control norms for the capital region and more specifically for capital city area so as to ensure compact, transitoriented, and environmentally sustainable development;(iii)to review, revise and approve development control norms and rules or standing orders, and all other related and similar norms governing the building and development in the capital region;(b)Development. - (i) to formulate development schemes for implementing the plans approved by the authority using funds of the Authority either in whole or part;(ii)to implement development schemes and to cause implementation of such works under the development schemes or development projects or plans either by itself or jointly with a developer entity or through any agency or any local body;(iii)to approve, co-ordinate and execute all transportation related interventions in the capital region so as to promote planned development of traffic and transportation system and transit-oriented development;(iv)to formulate, monitor and implement affordable housing policies for economically weaker sections and migrants;(v)to formulate and implement economic development plans for the overall economic growth of the capital region and to create new livelihood opportunities;(vi)to prepare or execute or prepare and execute proposals, plans and projects for, the clearance, development and redevelopment of such land as the Authority may think fit for the purpose of resettling persons displaced by operations of the Authority and other resettlement projects or for any other purpose; the erection, conversion, improvement and extension of any building for sale, lease, rental or other purpose; and the provision and improvement of services and facilities for the promotion of public safety, recreation and welfare, and parking places;(vii)to raise finance for any development project or scheme and to extend assistance to the local bodies for the execution of such project or scheme;(viii)to entrust to any local body the work of execution of any development plan or scheme.(c)Regulation. - (i) to regulate development activities in accordance with the development plans and regulations, and to bring aesthetics, efficiency and economy in the process of development;(ii)to approve plans, and manage and control the development of land in the capital region;(iii)to regulate the development of the periphery area;(d)Capital city area. - (i) to permit or associate with developer entities to undertake development schemes or projects, and monitor project execution and approve financial resources of such schemes and projects;(ii)to undertake the creation of city wide common infrastructure, construction and maintenance of buildings for the capital city area and for other public purposes;(iii)to undertake and manage the urban amenities in the capital city area to make it an environment friendly smart city either directly or through outsourced entities by delegating powers to collect user charges;(iv)to formulate and implement policies for making sustainable arrangements for providing and maintaining highest standards in urban civic and utility services in the capital city area particularly for cleanliness, aesthetics, health and hygiene;(v)to provide affordable and efficient urban services using technology.(e)General. - (i) to promote environmentally friendly investments in the capital region;(ii)to conduct, promote and encourage research in matters connected with one or more of the Authority's purposes and functions;(iii)to promote creativity among the residents of the capital region;(iv)to secure and promote publicity in any form in capital region or elsewhere of the functions and activities of the Authority;(v)to collect, compile and analyse information of a statistical nature relating to land, building, construction, land use, recreation or such other subject-matter necessary for the performance of the functions imposed upon the Authority by or under this Act or any other written law, and to publish and disseminate the results of any such compilation and analysis or abstracts of those results;(vi)to provide advisory and information services including on matters relating to land planning and the development of land in the capital region to Government;(vii)to do such other acts and things as may be entrusted by the Government or as may be necessary for, or incidental or conducive to, and matters which are necessary for furtherance of the objects for which the Authority is constituted;(viii)to fast track and address issues such as project delays, issues related to development fund and inter-departmental coordination;(ix)to make recommendations or submit proposals to the Government or any person or statutory body for the preservation and protection of any monument and land of historic, traditional, archaeological, architectural or aesthetic interest;(x)to provide information and advice to and act as agent and consultant for such Government department, person, company and corporation carrying on or intending to carry on a building project or scheme or urban redevelopment in capital region or elsewhere as the Authority may think fit;(xi)to co-ordinate and give directions to the Andhra Pradesh Transmission Corporation, the Southern Power Distribution Company Limited, the Andhra Pradesh Industrial Infrastructure Corporation, the Andhra Pradesh State Road Transport Corporation, Roads & Buildings department, Housing Corporation, Housing Board, Infrastructure Corporation of Andhra Pradesh Limited and such other bodies/departments of the Government to facilitate infrastructure development in the capital region;(xii)to acquire, sell, transfer, lease or grant licences or in any way alienate to use or occupy such land belonging to the Authority for the purposes of the development and redevelopment of the land as the Authority may think fit;(xiii)to acquire, sell, transfer, lease or grant licenses to use or occupy land or other property as agent for the Government or any statutory authority when appointed to do so, for the purposes of the development and redevelopment of the land or property or for such other purpose as the Government or statutory authority may specify; and(xiv)to own and manage such lands, buildings or other property as the Authority may think fit.
