Section 4 in Chennai Unified Metropolitan Transport Authority Rules, 2019
4. Terms and conditions of service of the co-opted members.
(1)The Authority may co-opted three persons as members to represent operators of new modes of transit, experts in the area of urban transportation, and fora representing public transportation, passengers, cyclists, pedestrians and similar groups.(2)One member each shall be co-opted from among the Chief Executive Officers of the new modes of Transport, experts in the area of urban transportation who have special knowledge and experience in the field of Planning, Management, Operations, Engineering, Economics or such other discipline related to urban transport, and the Executive Presidents / Secretaries of the registered associations representing public transportations, passengers, cyclists, pedestrians and similar groups.(3)The co-opted members shall have the same status, rights and privileges as that of nominated member. The co-opted members, unless co-opted by virtue of an office they hold in a public transport operator, shall hold the membership for a initial term of three years and shall be eligible for co-option for a further term of three years.(4)No member shall be co-opted for more than two consecutive terms.(5)The co-opted members of the Authority may, at any time by writing under his hand addressed to the Chairman, resign his office.
