Section 5 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
5. Powers and functions of the Authority.
- Subject to the provisions of the Act, the functions of the Authority shall be;-(1)Administration: -(a)to monitor, supervise or ensure adequate supervision over the execution of any development plan or project or scheme, the expenses of which in whole or in part are to be met from the Development Fund;(b)to co-ordinate with the Andhra Pradesh Transmission Corporation, the Southern Power Distribution Company Ltd, the Andhra Pradesh Industrial Infrastructure Corporation, the Andhra Pradesh State Road Transport Corporation, Roads & Buildings department, Housing Corporation, Housing Board, Infrastructure Corporation of Andhra Pradesh Ltd and such other bodies / departments of the Government to facilitate infrastructure development in the development area;(c)to delegate the powers of the Authority to the Executive Committee or specific members of the Executive Committee or the Metropolitan Commissioner / Vice-Chairperson with the responsibility for execution of specific projects of the Authority.(d)to fast track and facilitate issues such as project delays, issues related to Development Fund, inter-departmental coordination as raised by the Executive Committee;(e)to enter into contracts, agreements or arrangements with any person, body or organization as the Authority may deem necessary for the performance of its functions;(f)to perform any other function or exercise powers as are supplemental, incidental or consequential to any of the foregoing duties and powers, and/or take up such matters as the Government may direct in this regard;(g)to sanction and recruit officers and staff required for the Authority to perform functions of the Authority with the approval of the Government.(h)to meet at least once in three months and at such intervals, at such place and such time as the Chairperson may decide.(i)in case of Metropolitan Region Development Authority,-(i)to review, revise and approve proposed projects above Rs. 10.00 crores and up to Rs. 100.00 crores in total contract value and approval of the Government shall be obtained in respect of projects worth more than Rs. 100.00 croresT(ii)to review, revise and approve all funding, financing and investment plans above Rs. 10.00 crores and up to Rs. 100.00 crores in total contract value and approval of the Government shall be obtained in respect of funding, financing and investment plans worth more than Rs. 100.00 crores;(iii)to accord approval for all tenders / e-procurement for the projects exceeding Rs. 10.00 crores and up to Rs. 100.00 crores in total contract value and approval of the Government shall be obtained in respect of tenders / e-procurement for the projects exceeding Rs. 100.00 crores;(j)in case of Urban Development Authority, -(i)to review, revise and approve proposed projects above Rs. 5.00 crores and up to Rs. 50.00 crores in total contract value and approval of the Government shall be obtained in respect of projects worth more than Rs. 50.00 crores;(ii)to review, revise and approve all funding, financing and investment plans above Rs. 5.00 crores and up to Rs. 50.00 crores in total contract value and approval of the Government shall be obtained in respect of funding, financing and investment plans worth more than Rs. 50.00 crores;(iii)to accord approval for all tenders / e-procurement for the projects exceeding Rs. 5.00 crores and up to Rs. 50.00 crores in total contract value and approval of the Government shall be obtained in respect of tenders / e-procurement for the projects exceeding Rs. 50.00 crores in total contract value;(2)Development and Regulation:(a)to undertake execution of the projects and schemes as per the sanctioned Plans and/or through Development Plans, Action Plans for any Sector or Zone or Development Area;(b)to undertake by itself or jointly with a developer entity or through any agency or any local authority, the implementation of the area level plans, execution of works relating to infrastructure development, public amenities, conservation of the environment;(c)to promote the development activities in accordance with the sanctioned development plans and to bring aesthetics, efficiency, and economy in the process of development;(d)to approve, co-ordinate and execute all transportation related interventions in the development area so as to promote planned development of traffic and transportation system and transit-oriented development;(e)to undertake and approve action plans of various departments and agencies and ensure implementation of the traffic and transportation plans for the development of modem, integrated and effective public transport systems such as BRTS, MMTS, MRTS and to introduce Intelligent Transport Systems for traffic management to make the development area most live able in the world;(f)to formulate and monitor the implementation of affordable housing policies;(g)to formulate and implement economic development plans for the overall economic growth of the development area and to create new livelihood opportunities.(h)to regulate the development of the periphery area of the development area;(i)to undertake, manage and supervise the urban amenities and to make environment friendly, modem and SMART metropolitan/ urban region either directly or through outsourced entities by delegating powers to collect user charges;(j)to raise finance for any development project or scheme and to extend assistance to the local authorities for the execution of such project or scheme;(k)to entrust to any local authority the work of execution of any development plan or scheme;(l)to make recommendations or submit proposals to the Government or any person or statutory body for the preservation and protection of any monument and land of historic, traditional, archaeological, architectural or aesthetic interest;(3)Finance:(a)to promote environmental friendly investments in the development area;(b)to review, revise and approve annual financial budget for the Authority and for carrying out the provisions of the Act;(c)to levy and collect such fees for the execution of works as referred above and for provision of other services and amenities as may be prescribed by regulations;(d)to levy and collect such scrutiny fees for scrutiny of documents submitted to the Authority for permission for development as may be prescribed by regulations;(e)to levy and collect the development charges as may be prescribed by regulations;(f)to levy and collect the user charges for various sendees delivered in the development area as may be prescribed by regulations;(g)to levy and collect the Impact Fee, Urban Infrastructure Fee, Cess, or any other fee as may be prescribed by regulations;(h)to maintain and manage the Development Fund and allocate finances based on the plans and programmes of the functional departments or line agencies for undertaking development of amenities and infrastructure facilities and to monitor and exercise financial control over the budgetary allocations concerning development works made through it to the various public agencies, line agencies and other agencies;(4)Land development:(a)to acquire any immovable property through the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Act No. 30 of 2013) or purchase, exchange, gift, lease, mortgage, negotiated settlement, or by any other means permissible under any other law;(b)to approve the land development schemes or proposals of the functional departments, other departments and functional agencies in the development area;(c)to undertake Land Pooling Schemes and other Town Planning Schemes;(d)to prepare and undertake implementation of schemes for providing alternative areas for rehabilitation of persons displaced by projects and schemes which provide for such requirements;(e)to create and manage the Land Development Bank and take up land acquisition as may be necessary for various public uses, civic center, office complexes, township development, infrastructure development, etc.; allocation of lands to functional departments and various agencies upon such terms and conditions for undertaking development of amenities and infrastructure facilities.(5)Planning:(a)to prepare and revise the Perspective Plan [PP], Master Plan [MP], Infrastructure Development Plan [IDP] or Area Development Plan or Zonal Development Plan duly carrying out surveys in order to achieve ecological balance for sustainable development and for providing other facilities for live able environment;(b)to formulate zoning regulations, building and energy codes, and any other development control norms for the development area so as to ensure the compact, transit-oriented, and environmentally sustainable development;(c)to prepare, review and revise the development control norms and rules or regulations, and all other related and similar norms governing the building and development in the development area and submit to the Government for approval;
