Section 7 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
7. Powers and Function of the Metropolitan Commissioner/Vice-Chairperson.
- Subject to the provisions of the Act. the functions of the Metropolitan Commissioner/Vice-Chairperson who is a government officer to be appointed by the Government shall be as follows:-(1)Administration,- Chairperson.(a)to act as whole-time Chief Executive Officer of the Authority and shall be the Chairperson of the Executive Committee;(b)to execute all projects approved by Authority or Executive Committee and take all day to day decisions necessary for execution of projects;(c)to prepare the agenda for the meetings of Executive Committee and Authority;(d)to prepare and scrutinize projects and investment plans for any value and submit them for approval in accordance with the provisions of the Act;(e)to conduct periodic review meetings of the activities of the Authority;(f)to review the operational progress of various departments against project deliverables and initiatives taken periodically;(g)to arrange for delegation of the powers of the Authority or Executive Committee as vested under the Act to the respective Local Authorities and the officers working in the Authority duly obtaining the approval of the Authority or Executive Committee;(h)be competent to delegate the powers as vested in him under the Act to the local authority or any of the officers working in the Local Authority or in the Authority;(i)be competent to give directions to a body or department or functional agency or person with regard to the implementation of any development project or scheme financed under the Act, or land development conditions approved under the Act, or under taking survey, demarcation and development of roads, right-of-way for facilities, protection of open spaces or amenities, as he deems fit, and any such Authority or person shall be bound to comply with such directions;(j)notwithstanding anything contained in any other law for the time being in force, every such direction shall be complied with by the body or department or functional agency or person to whom it is issued:Provided if such body or department or functional agency or person fails to carry out the directions, it shall be competent to take necessary action to carry out the directions issued and recover expenses, if any, incurred therefore from the body concerned;(k)In the case of Metropolitan Region Development Authority, the Metropolitan Commissioner may,-(i)prepare, scrutinize, approve, revise and execute the projects up to Rs. One crore;(ii)prepare, scrutinize, revise and submit the proposed projects above Rs. One crore and up to Rs. 10.00 crores in total contract value to the Executive Committee for approval and above Rs. 10.00 crores and up to Rs. 100.00 crores in total contract value to the Authority through the Executive Committee for approval;(iii)prepare, scrutinize, approve, revise and sanction all funding, financing and investment plans up to Rs. One Crore;(iv)prepare, scrutinize, revise and submit all funding, financing and investment plans above Rs. One crore and up to Rs. 10.00 crores in total contract value to the Executive Committee for approval and above Rs. 10.00 crores and up to Rs. 100.00 crores in total contract value to the Authority through the Executive Committee for approval;(v)prepare, scrutinize, approve, revise and sanction all tenders / e-procurement for execution of various categories of works with a value up to Rs. One crore;(vi)scrutinize and submit all tenders / e-procurement for execution of various categories of works with a value above Rs. One crore and up to Rs. 10.00 crores in total contract value to the Executive Committee for approval and above Rs. 10.00 crores and up to Rs. 100.00 crores in total contract value to the Authority through the Executive Committee for approval;(l)In the case of Urban Development Authority, the ViceChairperson may,-(i)prepare, scrutinize, approve, revise and execute the projects up to Rs. 0.50 crore ;(ii)prepare, scrutinize, revise and submit the proposed projects above Rs. 0.50 crore and up to Rs. 5.00 crores in total contract value to the Executive Committee for approval and above Rs. 5.00 crores and up to Rs. 50.00 crores in total contract value to the Authority through the Executive Committee for approval;(iii)prepare, scrutinize, approve, revise and sanction all funding, financing and investment plans up to Rs. 0.50 crore;(iv)prepare, scrutinize, revise and submit all funding, financing and investment plans with a value above Rs. 0.50 crore and up to Rs.5.00 crores in total contract value to the Executive Committee for approval and above Rs.5.00 crores and up to Rs. 50.00 crores in total contract value to the Authority through the Executive Committee for approval;(v)prepare, scrutinize, approve, revise and sanction all tenders / e-procurement for execution of various categories of works with a value up to Rs.0.50 crore;(vi)scrutinize and submit all tenders / e-procurement for execution of various categories of works with a value above Rs. 0.50 crore and up to Rs.5.00 crores in total contract value to the Executive Committee for approval and above Pis.5.00 crores and up to Rs.50.00 crores in total contract value to the Authority through the Executive Committee for approval;(2)Finance:(a)to arrange for the preparation of the annual budget for the Authority and for placing the same before the Executive committee for further action;(b)to arrange for the preparation of the schedule of development charges and various categories of fee and place it before the Executive Committee for further action;(c)to administer Development Fund in accordance with the provisions of the Act.(3)Land development: to arrange for preparation of the Land Acquisition proposals or Land Pooling Scheme or Town Planning Scheme and arrange for implementation of the same after approval.(4)Planning:(a)to arrange for preparation of the Perspective Plan [PP], Master Plan [MP] and a separate Infrastructure Development Plan [IDP] or Area Development Plan or Zonal Development Plan and to arrange for implementation and supervision of the same after sanction;(b)to review and ensure compliance of local authorities within the Development Area regarding the sanctioned development plans and also development promotion and control with regard to land use or Land Pooling Scheme or Town Planning Scheme.
