Section 5(1) in Hyderabad Metropolitan Development Authority Act, 2008
(1)There shall be an Executive Committee of the Metropolitan Development Authority consisting of,-(i)The Metropolitan-Commissioner, who shall be the Chairman;(ii)The Commissioner of Greater Hyderabad Municipal Corporation;(iii)The Managing Director of Hyderabad Metropolitan Water Supply & Sewerage Board (HMWS&SB);(iv)The Managing Director and Vice-Chairman of the [Telangana] [ Substituted by G.O.Ms.No.147, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.] State Industrial Infrastructure Corporation (TSIIC);(v)The Vice-Chairman and Housing Commissioner of the [Telangana] [ Substituted by G.O.Ms.No.147, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.] Housing Board (THB);(vi)The Vice-Chairman and Managing Director of the [Telangana] [ Substituted by G.O.Ms.No.147, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.] State Road Transport Corporation (TSRTC);(vii)A Member-Urban Planner, qualified and experienced in urban planning, planning development schemes and projects, nominated by the Government;(viii)A Member-Engineer qualified and experienced in execution of development schemes, projects, housing and township schemes and infrastructure projects nominated by the Government;(ix)A Member-Finance, qualified and experienced in accounting, budget, financial analysis, economic matters relating to projects, audit, etc., nominated by the Government;(x)A Member-Estates, experienced in land management, estates management and asset management, nominated by the Government;(xi)A Member-Environment qualified and experienced in environmental aspects, greenery, water bodies conservation and landscaping nominated by the Government;(xii)The Secretary to the Metropolitan Development Authority who shall be qualified in business administration and experienced management executive nominated by the Government;(xiii)The Collectors of all the Districts covered by the Hyderabad Metropolitan Region;(xiv)Three non-officials, nominated by the Government, who in the opinion of the Government have special knowledge and expertise in the matters relating to urban planning; urban management; infrastructure planning and development respectively; and(xv)Any other person nominated by the Government.
