Andhra Pradesh Infrastructure Development Enabling (Amendment) Act, 20021
| [Andhra Pradesh Act No. 18 of 2002] | [5th August, 2002] |
An Act to Amend the Andhra Pradesh Infrastructure Development Enabling Act, 2001
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty third Year of the Republic of India as follows:-
1 The following Act of the Andhra Pradesh Legislative Assembly received the assent of the Governor on the 5th August, 2002 and the said assent is hereby first published on the 7th August, 2002 in the Andhra Pradesh Gazette for general information
STATEMENT OF OBJECTS AND REASONS
According to Sub-section (2) of section 4 of the Andhra Pradesh Infrastructure Development Enabling Act, 2001 (Act 36 of 2001), the Chief Secretary to Government shall be the Chairperson of the Infrastructure Authority constituted under the Act. It has been felt that for effective and efficient implementation of various mega infrastructure projects, it is essential to have the Infrastructure Authority meetings at regular intervals in a time bound and transparent manner. There is also the need to go in depth various issues involved in a project and its co-ordination with various departments and Government of India in order to provide expertise and professionalism to the working of Infrastructure Authority, it is felt to enlarge the scope of selection of Chairperson of the Authority by amending the sub-section (2) of section 4 so as to include apart from the Chief Secretary to Government or any other person of equivalent experience shall be the Chairperson of the authority so that the Government would have a wider choice to select an appropriate person as the Chairperson of the Authority.
2. To achieve the object in view, it has been decided to amend sub-section (2) of section 4 of the said Act suitably. As the Legislative Assembly of the State of Andhra Pradesh was not then in session having been prorogued and as it has been decided to amend the Act immediately, the Andhra Pradesh Infrastructure Development Enabling (Amendment) Ordinance, 2002 (Andhra Pradesh Ordinance No. 4 of 2002) was promulgated by the Governor on the 7th June, 2002.
3. This Bill Seeks to replace the said Ordinance.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Infrastructure Development Enabling (Amendment) Act, 2002.
(2) It shall be deemed to have come into force with effect on and from the 7th June, 2002.
2. Amendment of section 4.- In the Andhra Pradesh Infrastructure Development Enabling Act, 2001, (Act 36 of 2001) in section 4, for sub-section (2), the following new sub-section (2), the following new sub-section shall be substituted, namely:-
"(2) The Chief Secretary to the Government or any other person with equivalent experience shall be the Chairperson of the authority."
3. Repeal of Ordinance 4 of 2002.- The Andhra Pradesh Infrastructure Development Enabling (Amendment) ordinance, 2002 is hereby repealed.