Section 9(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(1)As soon as may be, the Government may constitute 'Unified Metropolitan Transport Authority [UMTA]' for the development area of Metropolitan Region Development Authority or 'Unified Transport Authority [UTA]' for the development area of Urban Development Authority, herein after called as "Transport Authority" with the following members, namely-(a)Metropolitan Commissioner/Vice-Chairperson of the Authority or any other person to be the Chairperson of the Transport Authority as may be nominated by the Government.In case the Chairperson is other than the Metropolitan Commissioner / Vice-Chairperson of the Authority, the Metropolitan Commissioner / Vice-Chairperson shall be the member-convener.(b)Six members of heads of the departments of Government or officers connected with traffic and transportation as nominated by the Government.(c)District Collectors of the development area;(d)Commissioners of the Local Authorities of the development area;(e)Officers from Police, Transco, Roads & Buildings, MRTS, BRTS, Railways, Municipal Administration &Urban Development Department and Road Transport Corporation in the development area as nominated by the Government;(f)Three experts in the field of traffic and transportation.
