Section 7 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
7. Conditions of the appointment of Chairperson and Metropolitan Commissioner/ Vice Chairperson.
- (1) Chairperson. - (a) The Chairperson of the Metropolitan Region Development Authority shall be paid a remuneration of Rs.1.00 lakh per month or as fixed by the Government from time to time.(b)The Chairperson of the Urban Development Authority shall be paid Rs.75,000/- per month or as fixed by the Government from time to time.(c)The Chairperson of the Metropolitan Region Development Authority/Urban Development Authority shall be provided with a Vehicle for official purpose and the supporting staff.(d)The Chairperson shall not undertake any work unconnected with his/her office.(2)Metropolitan Commissioner/Vice-Chairperson. - (a) All the orders passed, approvals, permissions given and appointments made by the Authority shall be conveyed under the name of the Metropolitan Commissioner/Vice-Chairperson.(b)The emoluments to be paid to the Metropolitan Commissioner/Vice-Chairperson during his leave of absence shall be fixed as per the respective rules in force. The details of the emoluments payable shall be laid down in the regulations consistent with the Act and rules made there under Section 117 of the Act;(c)When the Metropolitan Commissioner/Vice-Chairperson is granted leave of absence, the Government may make additional charge arrangement by appointing an officer of the Authority or as may be decided to act as Metropolitan Commissioner/Vice-Chairperson in his place during the period of leave granted.(d)Any person appointed as acting Metropolitan Commissioner/Vice-Chairperson shall be paid allowances as per the prevailing rules in force. He shall exercise the powers conferred and perform the functions imposed on the Metropolitan Commissioner/Vice-Chairperson by or under the Act and shall be subject to the same liabilities, restrictions and conditions as the Metropolitan Commissioner/Vice-Chairperson.
