Section 17 in Hyderabad Metropolitan Development Authority Act, 2008
17. Powers and functions of the Unified Metropolitan Transport Authority.
(1)The powers and functions of the Unified Metropolitan Transport Authority shall be,-(i)to oversee implementation of various traffic and transportation measures undertaken by various agencies in the Hyderabad Metropolitan region;(ii)to ensure effective public transport systems are in place for the Hyderabad Metropolitan region;(iii)to ensure effective coordination and implementation of the various traffic and transportation measures undertaken by various Departments;(iv)to promote and monitor key/major traffic and transportation projects;(v)to deliberate and recommend effective transportation strategies for Hyderabad Metropolitan region;(vi)to integrate and consolidate all the action plans of various Departments and agencies and ensure implementation of the traffic and transportation plans for the Hyderabad Metropolitan region;(vii)to give directions to different agencies involved in the implementation of traffic and transportation policies and measures, including shifting of utilities and services/amenities;(viii)processing of funds for implementation of proposals;(ix)integrating various routes of public transport and issues of combined ticketing, feeder services, etc.,(x)approval of all traffic and transportation proposals/projects from any agency in the metropolitan region and all new initiatives;(xi)to direct the appropriation/subvention of funds from various Departments and agencies of the State Government for ensuring implementation of the traffic and transportation plans and measures in the Hyderabad Metropolitan region.(2)The recommendations/instructions of the Unified Metropolitan Transport Authority shall be binding on all the concerned Departments.(3)The Unified Metropolitan Transport Authority shall hold meetings at least once in a month.(4)The technical support staff and secretarial assistance to the Unified Metropolitan Transport Authority shall be provided by the Hyderabad Metropolitan Development Authority.(5)Hyderabad Metropolitan Development Authority shall build a detailed data base and carry out necessary traffic and transportation surveys to update its data base and also make it available for various studies and to public. The data base would help in monitoring and understanding the various traffic and transportation needs in the Hyderabad Metropolitan region. It should act as a center for technology transfer and also guide the local authorities for all their technical inputs/plans in the field of traffic and transportation.(6)An escrow account shall be maintained in Hyderabad Metropolitan Development Authority in which 0.25% of estimated cost of all projects of Traffic and Transportation costs undertaken by various Departments / functional agencies shall be deposited in this account and 0.25% of development charges collected by Hyderabad Metropolitan Development Authority and Greater Hyderabad Municipal Corporation and other urban local bodies shall be annually credited to this account. This amount shall be utilized for all research, studies and training in the field of traffic and transportation apart from meeting administrative expenses of the Hyderabad Unified Metropolitan Transport Authority.
