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State of Andhra Pradesh - Section

Section 16 in Hyderabad Metropolitan Development Authority Act, 2008

16. Constitution of the United Metropolitan Transport Authority.

(1)As soon as may be, Government may constitute a Unified Metropolitan Transport Authority for the Hyderabad Metropolitan Region with the following members:
(i) ChiefSecretary - Chairman;
(ii) Commissioner, Greater Hyderabad MunicipalCorporation - Vice-Chairman;
(iii) Principal Secretary / Secretary, MunicipalAdministration & Urban Development Department - Member.
(iv) Principal Secretary / Secretary, Transport,Roads & Buildings Department - Member.
(v) Vice-Chairman & Managing Director, theAndhra Pradesh State Road Transport Corporation - Member.
(vi) Commissioner of Police, Hyderabad - Member
(vii) Commissioner of Police, Cyberabad - Member
(viii) Member-Secretary, Andhra PradeshPollution Control Board - Member
(ix) General Manager, South Central Railway - Member
(x) Transport Commissioner - Member
(xi) Two experts in the field of urbantransportation (to be nominated by the Government) - Members
(xii) Metropolitan Commissioner - Member Convener
(xiii) Any other person nominated by theGovernment.  
(2)The terms of the members nominated under clause (xi) and (xiii) of sub-section (1) shall be for a period of two years.
(3)The Government may by notification omit any member of the Unified Metropolitan Transport Authority. Such notification shall be laid before the Legislature of the State.
(4)The Unified Metropolitan Transport Authority constituted under sub-section (1) shall ensure effective implementation and coordination of the various traffic and transportation measures undertaken by functional Departments and public agencies in the Hyderabad Metropolitan Region.
(5)The Unified Metropolitan Transport Authority may co-opt any expert for dealing with specific traffic and transportation issues.
(6)The Unified Metropolitan Transport Authority may constitute sub-groups for specific traffic and transportation issues.