Section 6 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
6. Powers and Functions of the Chairperson and Metropolitan Commissioner/ Vice-Chairperson of the Authority.
(1)The Chairperson shall be a member and preside over all the meetings of the Authority.(2)The Chairperson or in his absence the Deputy Chairperson in case of Metropolitan Region Development Authority/Vice-Chairperson in case of Urban Development Authority shall preside over the meetings of the Authority.(3)The Chairperson or in his absence the Deputy Chairperson in case of Metropolitan Region Development Authority/Vice-Chairperson in case of Urban Development Authority shall call for the meetings of the Authority.(4)The meetings of the Authority shall be convened as often as possible but not less than once in three (3) months.(5)In the absence of the 3letropolitan Commissioner/Vice-Chairperson on account of leave or any other cause, the Government may delegate the powers and functions of the Metropolitan Commissioner/Vice-Chairperson to such other officer/officers till the Metropolitan Commissioner/Vice-Chairperson joins duty or till the Government make alternative arrangements.
