Section 6 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
6. Powers and functions of the Executive Committee.
- Subject to the provisions of the Act, Rules and Regulations, the functions of the Executive Committee Shall be as follows;(1)Administration:(a)to approve appointment/re-appointment of experts, including experts in the matters relating to urban planning, urban management, urban infrastructure and urban transportation, subject to such conditions as may be prescribed;(b)to review performance of special functional units (such as Special Purpose Vehicles, Area Level Committees) for carrying out specific functions including execution of projects;(c)to consult or associate with such persons or organizations, public or private, whose assistance or advice it may require. Such advisor or consultant shall be paid such fees as may be determined by the Executive Committee;(d)to recruit professional service providers and competent experts in accordance with the provisions of the Act to implement the activities of the Authority as may be prescribed;(e)to meet at least once in two months or as often as decided by the Chairperson of the Executive Committee.(f)In case of Metropolitan Region Development Authority,-(i)to scrutinize, revise and approve proposed projects above Rs. One crore and up to Rs. 10.00 crores;(ii)to review, revise and approve all funding, financing and investment plans above Rs. One crore and up to Rs. 10.00 crores;(iii)to scrutinize and accord approval for 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;(g)in case of Urban Development Authority,-(i)to scrutinize, revise and approve proposed projects above Rs. 0.50 crore and up to Rs. 5.00 crores;(ii)to review, revise and approve all funding, financing and investment plans above Rs. 0.50 crore and up to Rs. 5.00 crores;(iii)to scrutinize and accord approval for 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;(2)Finance:(a)to prepare the Annual Budget and place the same before the Authority for approval;(b)to prepare the schedule of various categories of fees and development charges and submit them to the Authority for approval;(c)to study and approve the matters such as related to Development Fund but not limited to special financial structures, investment plans to be met from the Development Fund, and loan repayment schedules.(3)Land development:(a)to undertake the scrutiny of the Land Pooling Scheme or Town Planning Scheme or any other Development Scheme proposals and submit the same to the Authority for approval;(b)to undertake the scrutiny of the land acquisition proposals and submit the same to the Authority for approval.(4)Planning;(a)to undertake the preparation of the Perspective Plan [PP], Master Plan [MP] and Infrastructure Development Plan [IDP] or Area Development Plan or Zoned Development Plan under the Act and the revision of the said Plans as and when required and submit the same to the Government through the Authority for sanction;(b)to undertake the preparation of zoning regulations, development promotion norms and rules, including setbacks, open spaces and all other related and similar norms governing building and development in the Development Area and submit the same to the Authority and the Government for approval.
