Section 17(1) in Hyderabad Metropolitan Development Authority Act, 2008
(1)The powers and functions of the Unified Metropolitan Transport Authority shall be:-(i)to oversee implementation of various traffic and transportation measures undertaken by various agencies in the Hyderabad Metropolitan region;(ii)to ensure effective public transport systems are in place for the Hyderabad Metropolitan region;(iii)to ensure effective coordination and implementation of the various traffic and transportation measures undertaken by various Departments;(iv)to promote and monitor key / major traffic and transportation projects;(v)to deliberate and recommend effective transportation strategies for Hyderabad Metropolitan region;(vi)to integrate and consolidate all the action plans of various Departments and agencies and ensure implementation of the traffic and transportation Plans for the Hyderabad Metropolitan region;(vii)to give directions to different agencies involved in the implementation of traffic and transportation policies and measures, including shifting of utilities and services / amenities;(viii)processing of funds for implementation of proposals;(ix)integrating various routes of public transport and issues of combined ticketing, feeder services, etc.(x)approval of all traffic and transportation proposals / projects from any agency in the metropolitan region and all new initiatives;(xi)to direct the appropriation / subvention of funds from various Departments and agencies of the State Government for ensuring implementation of the traffic and transportation plans and measures in the Hyderabad Metropolitan region;
