Section 4(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(3)(i)The Metropolitan Region Development Authority shall have the following members, namely,-(a)the Chairperson to be appointed by the Government;(b)Principal Secretary to Government, Municipal Administration & Urban Development Department - Deputy Chairperson;(c)Principal Secretary to Government, Finance Department - Member;(d)'Metropolitan Commissioner' who is a government officer to be appointed by the Government, shall be the whole time Chief Executive Officer of the Authority and shall be the Member-Convener;(e)Officers not more than six, dealing with Transportation, Roads & Buildings, Energy, Environment or such other departments as may be deemed necessary by the Government - Members;(f)District Collectors of the development area - Members;(g)Director of Town & Country Planning - Member; and(h)Three experts of national or international repute who possess knowledge in urban governance, urban planning, conservation, environment and transportation to be appointed by the Government -Members.(ii)The Urban Development Authority shall have the following members, namely,-(a)the Chairperson to be appointed by the Government;(b)the 'Vice-Chairperson' who is a government officer to be appointed by the Government, shall be the whole time Chief Executive Officer of the Authority and shall be the Member-Convener;(c)Joint Secretary to Government, Municipal Administration & Urban Development Department or his nominee who shall be not less than Deputy Secretary in cadre or as deemed necessary by the Government -Member;(d)Joint Secretary to Government, Finance Department or his nominee who shall not be less than Deputy Secretary in cadre or as deemed necessary by the Government -Member;(e)Officers not more than four, dealing with Transportation, Roads & Buildings, Energy, Environment or such other departments as may be deemed necessary by the Government-Members;(f)District Collectors of the development area - Members;(g)Director of Town & Country Planning or his nominee -Member; and(h)Three experts of national or international repute who possess knowledge in urban governance, urban planning, conservation, environment and transportation to be appointed by the Government - Members.
