Section 36 in Andhra Pradesh Capital Region Development Authority Act, 2014
36. Constitution of Unified Transport Authority.
(1)In accordance with the provisions of this Act, a body to be called the `Andhra Pradesh Capital Region Unified Transport Authority' shall be constituted, herein after called as the `unified transport authority' for the capital region notified under section 3, which shall be a body corporate by the name aforesaid, having perpetual succession and a common seal.(2)The unified transport authority for the `capital region' shall consist of,-(a)Chief Secretary to Government - Chairman;(b)Secretaries to Government incharge of Municipal Administration and Urban Affairs, and Finance as Members;(c)Commissioner - Member Convenor; and(d)10 members of whom at least half are heads of departments of Government or secretaries to Government connected with transportation and the remaining are experts.(3)The term of the members nominated under clause (d) of sub-section (2) shall hold office as may be prescribed by the Government.(4)The Government may, by notification, omit any member of the Unified Transport Authority.(5)The Unified Transport Authority constituted under sub-section (1) shall ensure effective implementation and coordination of the various traffic and transportation measures under taken by the functional departments and public agencies in the capital region and more specifically capital city area.(6)The Unified Transport Authority may co-opt any expert for dealing with specific traffic and transportation issues;(7)The Unified Transport Authority may constitute sub-groups for specific traffic and transportation issues of the capital region.
