Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH URBAN ART COMMISSION RULES, 1978 CONTENTS 1. Short title 2. Definitions 3. Term of office of members and their resignation etc. 4. Meetings of the Commission 5. Acts of commission 6. Appointment of staff of Commission 7. Decision of the Commission 8. Powers and functions of the Commission 9. Funds 10. Budget 11. Annual report 12. Furnishing of returns, etc. 13. Accounts and Audit 14. Delegation ANDHRA PRADESH URBAN ART COMMISSION RULES, 1978 In exercise of the powers conferred by Section 58 read with sub- section (3) of Section 39 of the Andhra Pradesh Urban Areas (Development) Act, 1975 (Act 1 of 1975), the Governor of Andhra Pradesh hereby makes the following rules, namely 1. Short title :- These rules may be called the Andhra Pradesh Urban Art Commission Rules, 1978. 2. Definitions :- (1) In these rules, unless, the context otherwise requires,-- (a) 'Act' means the Andhra Pradesh Urban Areas (Development) Act, 1975; (b) 'Commission' means the Andhra Pradesh Urban Art Commission constituted under sub-section (1) of Section 39 of the Act; (c) 'member' means a member of the Commission and includes its Chairman. (2) The words and expression used and not defined in these rules but defined in the Act, shall have the meanings respectively assigned to them in that Act. 3. Term of office of members and their resignation etc. :- (1) (a) A member of the Commission shall, unless his appointment is terminated earlier by the Government, hold office for a period of three years, from the date of his appointment. (b) He may resign his membership by writing under his hand addressed to the Government, but he shall continue in office until his resignation is accepted by the State Government. (2) A person who holds or who had held office as Chairman or a member of the Commission shall be eligible for reappointment. (3) A member other than an ex-officio member who has absented himself from three consecutive meetings shall cease to be a memberThe absence of ex-officio members from three consecutive meetings shall be brought to the notice of the Government. (4) A casual vacancy shall be filled by the Government by appointment of another member for the remaining term. (5) Subject to the foregoing provisions the other terms and conditions of appointment of the Chairman and other members shall be such as may be determined by the Government, from time to time. 4. Meetings of the Commission :- (1) The Commission shall meet at such times places and shall observe such procedure in regard to the transaction of business at its meetings (including the quorum at meetings) as may be determined by it. (2) The Chairman or in his absence any member of the Commission chosen by the members present from among themselves, shall preside at a meeting of the Commission. (3) A copy of the proceeding of the meetings of the Commission shall be forwarded to the Government. 5. Acts of commission :- No act or proceedings of the Commission shall be deemed to be invalid by reason only of any vacancy or any defect in the constitution of the Commission. 6. Appointment of staff of Commission :- The Government may appoint such staff as they may think necessary for the efficient performance of the functions of the Commission. 7. Decision of the Commission :- A l l decisions of the Commission shall be authenticated by the signature of officer of the Commission duly authorised by it in that behalf. 8. Powers and functions of the Commission :- (1) It shall be the general duty of the Commission to advise the Government, the local authorities and other authorities concerned through Government in the matter of preserving, developing, and maintaining the aesthetic quality of Urban design and of the environment within the development area in respect of the following matters, namely:- (a) Restoration and conservation of Urban design and of the environment in the development areas covering the following:- (i) parks, trees and landscape; (ii) height of the buildings, control of skyline, colour schemes and general elevation control; (iii) water sheets, water courses, rock formations, etc; (iv) maintenance of buildings; (v) any other matter falling in this category. (b) Planning and development of future urban design and of the environment covering the following:- (i) major streets and roads and their inter-sections and the building facades; (ii) street furniture, statutes, memorials, sign boards, bill boards, boardings, etc., (iii) bridges, towers (wireless and television etc:) Chimneys, power houses, etc; (iv) major buildings and housing schemes of all Government, Public and private bodies individuals and firms; (v) civic centres, district centres and civic-cum-commercial centres; (vi) any other matter falling in this category; (c) Restoration and conservation of archaeological and historical sites of scenic beauty covering the following:- (i) all protected monuments, under the control of the Central or State Archaeological Departments; (ii) any other monument or a group of monuments or historical buildings and the areas in their vicinity which the Commission may consider worthy of conservation. (iii) any other site importance or sites of high scenic beauty which the Commission may delienate; (iv) identification of buildings and monuments which require special care for preservation, examination of the existing Master Plan for the cities of Hyderabad and Secunderabad and to make suggestions for re-classification of land use, prescribing zones which require particular attention by way of preservation of open space, recreational areas, etcexamining building bye-laws of the M.C.Hand suggesting changes, if any, in the floor space, index open space, etc., prescribed in the bye-laws and suggesting the height of buildings that could be permitted in different parts of the cities of Hyderabad and Secunderabad in order to preserve the skyline; (v) any other matter referred to the Commission by the Government. (2) The Commission may recommend to the Government to delineate specific areas within the development areas, which, according to the Commission, need special attention in regard to matters relating to restoration, preservation and conservation or beautification. (3) While permitting any new development or alteration or addition in the conservation areas, the local body or other authority concerned shall send a copy of the approved plan to the Commission in order to keep it informed of such development. (4) The Commission shall prepare three dimensional guidelines in respect of conservation areas or such other areas as the Government may desireSuch guidelines shall be incorporated by the Authority or the Planning Agency concerned in the Zonal Development Plans to be prepared under the Act, and shall thereafter be notified by the Government. 9. Funds :- (1) The Commission shall maintain an Urban Art Commission Fund' to which all moneys received by the Commission from Government or other authorities or persons by way of grants, loans, donations or otherwise shall be credited. (2) The fund specified in Rule 9 shall be applied towards meeting the expenses incurred by the Commission in discharge of its duties and functions under the Act and these rules and not for any other purpose. (3) The Commission may keep such sum of money out of its fund as it may deem fit in deposit in any of the Scheduled Banks and any money in excess of the said sum may be invested in such manner as it may think fit. 10. Budget :- The Commission shall prepare a budget' in respect of each financial year showing the estimated receipts and expenditure of the Commission and forward it to the Government for approval by the 15th January of the year preceding the financial year. 11. Annual report :- The Commission shall prepare every year an annual report giving a true and full account of its activities during the previous year and submit the said report to the Government within three months of the close of the financial year. 12. Furnishing of returns, etc. :- The Commission shall furnish to the Government such returns or other information with respect to its activities as the Government may, from time to time, require. 13. Accounts and Audit :- (1) The Commission shall maintain proper accounts and other relevant records and prepare, an annual statement of accounts including a Balance Sheet in such form as may be specified by the Government. (2) The accounts of the Commission shall be subject to annual audit by such person as may be appointed by the Government and any expenditure incurred by that person in connection with such audit shall be payable by the Commission. (3) The person so appointed or any other person authorised by him in connection with the audit of the accounts shall have the same right, privilege and authority in connection with such audit as the Accountant General has, in connection with the audit of government accounts. (4) The accounts as certified by the person so appointed or any other person authorised by him in that behalf together with the audit report thereon shall be forwarded annually to the Government. 14. Delegation :- The Commission may, by general or special order in writing delegate to the Chairman or any other member subject to such conditions and limitations, if any, as may be specified in the order, such of its powers and functions as it may deem necessary for the efficient running of the day-to-day administration of the Commission.