LexThe BENGALURU METROPOLITAN LAND TRANSPORT AUTHORITY ACT, 2022
Karnataka · state statute
Open in Lexace · Ask the AI about this act
1
KARNATAKA ACT NO 06 OF 2023
THE BENGALURU METROPOLITAN LAND TRANSPORT AUTHORITY ACT, 2022
Arrangement of Section
Sections:
1. Short title, extent and commencement
2. Definitions
3. Declaration of the Bengaluru Urban Mobility Region and alteration of its
limits
4. Constitution of the Bengaluru Metropolitan Land Transport Authority
5. Powers of the Chairperson
6. Discharge of functions of the Chairperson in his absence
7. Term of office and conditions of service of Non-official members
8. Resignation, removal or suspension of Non-official members
9. Declaration of conflict of interest
10. Terms of working of the Authority
11. Secretariat of the Authority
12. Constitution of Executive Committee
13. Committees constituted by the Authority for specific subject matters
14. Duties and functions of the Authority
15. Duties and Functions of the Executive Committee
16. Duties and functions of the Chief Executive Officer
17. Powers of the Authority
18. Power to give directions to urban transport agencies, infrastructure development
agencies and traffic management agencies
19. Power to approve major Urban Transport projects
20. Preparation of policies
21. Preparation of Comprehensive Mobility Plan
22. Integration of land-use and transport planning in the preparation of Master
Plan
23. Revision of Comprehensive Mobility Plan
24. Preparation and approval of Sectoral Mobility Investment Program and City
Mobility Investment Program
25. Preparation and approval of Annual Implementation Plan
26. Revision of City Mobility Investment Program
27. Works of Urgent Nature
28. Traffic Management Plan
29. Mode of executing contracts on behalf of the Authority
30. Fund of the Authority
31. Grants and loans by the Government and other entities
32. Power of the Authority to lend
33. Power of the Authority to raise finances and borrow
34. Sinking fund
35. Budget of the Authority
36. Annual report
37. Accounts and audit
38. Returns
39. Penalty for failure to comply with rules, regulations, orders and directions of
the Authority
2
40. Failure by the State Government departments or agencies
41. Offences by companies
42. Fines when realized to be vested with the Authority
43. Penalties not to affect other liabilities
44. Cognizance of offences
45. Chapter to have effect in addition to other Acts
46. Delegation of powers
47. Notice of suit against the Authority
48. Restriction on execution
49. Service of notice etc
50. Public notice
51. To fix reasonable time for notice, etc
52. Authentication
53. Power to make rules
54. Power to make regulations and procedures
55. Removal of difficulties
56. Power of the State Government to issue directions
57. Protection of action taken in good faith
58. Recovery of penalty
59. Restriction on power of local authority
60. Effect of other Laws
61. Power to amend the Schedule
STATEMENT OF OBJECTS AND REASONS
I
Act 06 of 2023:- A Bill to provide for the constitution of the Bengaluru
Metropolitan Land Transport Authority for Urban Mobility Region in the city of
Bengaluru and for regulation of the development, operation, maintenance,
monitoring, supervision of urban mobility within Urban Mobility Region and for
the matters connected therewith or incidental thereto;
Whereas multiple institutions or agencies like Bangalore Development
Authority, Bengaluru Metropo litan transport Corporation, Bruhat Bengaluru
Mahanagara Palike, Bangalore Metro Rail Corporation Limited, and Transport
Department are responsible for planning, developing, implementing and managing
activities relating to Urban Mobility in the above institutions and departments are
empowered under different legislations to deal with the matters relating to Urban
Mobility within a certain framework;
And whereas multiplicity of institutions, departments, and independent
legislations that they are bou nd to follow are currently causing overlap in
responsibilities and functions, which impede the process of planning and
implementation of major transportation schemes aimed at streamlining and
improving urban mobility;
And whereas the National Urban Transp ort Policy lays down a framework
for integration of various functions of institutions and departments to enable
holistic transport planning;
3
And whereas the policies, programmes and initiatives of national and state
level institutions or agencies involved in promoting and/or influencing economic
and infrastructure development, education, health, establishment and
management of markets, environmental protection etc. may have an impact on the
transport and mobility
in the city of Bengaluru and the impact of such policies, programmes and
initiatives need to be assessed and addressed while planning for urban mobility;
Hence, the Bill
[L.A. Bill No.29 of 2022, File No. SAMVYASHAE 26 SHASANA 2022]
[Entry 5 of List II of the Seventh Schedule to the Constitution of India]
[Published in Karna taka Gazette Extra -ordinary No.20 in part -IVA
dated:12.01.2023]
II
Amendment A ct 10 of 2026 :- It is considered necessary to amend
the Bengaluru Metropolitan Land Transpo rt Authority Act, 2022 (Karnataka
Act 06 of 2023) to revise the provisions of Constitution of Bengaluru
Metropolitan Land Transport Authority and Executive Committee regarding
Ex-officio Members,-
(1) the Mayor, Bruhat Bengaluru Mahanagara Palike; and
(2) Chief Commissioner of BBMP.
and to insert the City Corporations of Greater Bengaluru Area
consequent on enactment of Greater Bengaluru Governance Act, 2024.
Hence, the Bill.
[L.A. Bill No. 83 of 2025, File No. SAMVYASHAE 97 SHASANA 2025]
[Entries 5 and 32 of List II of the Seventh Schedule to the Constitution of
India]
[Published in Karnataka Gazette Extra -ordinary No.24 in part -IVA
dated:08.01.2026]
4
KARNATAKA ACT NO 06 OF 2023
(First published in the Karnataka Gazette Extra-ordinary on the 12th day of January, 2023)
THE BENGALURU METROPOLITAN LAND TRANSPORT AUTHORITY ACT, 2022
(Received the assent of the Governor on the 11th day of January, 2023)
(As amended by Act 10 of 2026)
An Act to provide for the constitution of the Bengaluru Metropolitan Land
Transport Authority for Urban Mobility Region in the city of Bengaluru and for regulation
of the development, operation, maintenance, monitoring, supervision of urban mobility
within Urban Mobility Region.
Whereas it is expedient to provi de for the constitution of the Bengaluru
Metropolitan Land Transport Authority for Urban Mobility Region in the city of Bengaluru
and for regulation of the development, operation, maintenance, monitoring, supervision of
urban mobility within Urban Mobili ty Region and for the matters connected therewith or
incidental thereto for the purposes hereinafter appearing;
Whereas multiple institutions or agencies like Bangalore Development Authority,
Bengaluru Metropolitan Region Development Authority, Bangalore Traffic Police, Bangalore
Metropolitan Transport Corporation, Bruhat Bengaluru Mahanagara Palike, Bangalore
Metro Rail Corporation Limited and Transport Department are responsible for planning,
developing, implementing and managing activities relating to Urban Mobility in the city of
Bengaluru and its surrounding region and each of the above institutions and departments
are empowered under different legislations to deal with the matters relating to Urban
Mobility within a certain framework;
And whereas multiplicity of institutions, departments, and independent legislations
that they are bound to follow are currently causing overlap in responsibilities and
functions, which impede the process of planning and implementation of major
transportation schemes aimed at streamlining and improving urban mobility;
And whereas the National Urban Transport Policy lays down a framework for
integration of various functions of institutions and departments to enable holistic
transport planning;
And whereas the policie s, programmes and initiatives of national and state level
institutions or agencies involved in promoting and/or influencing economic and
infrastructure development, education, health, establishment and management of
markets, environmental protection etc. m ay have an impact on the transport and mobility
in the city of Bengaluru and the impact of such policies, programmes and initiatives need
to be assessed and addressed while planning for urban mobility;
Be it enacted by the Karnataka State legislature in the seventy third year of the
Republic of India, as follows:-
CHAPTER - I
Preliminary
1. Short title, extent and commencement. - (1) This Act may be called
the Bengaluru Metropolitan Land Transport Authority Act, 2022.
(2) It extends to the whole of Urban Mobility Region.
(3) It shall come into force on such date as the State Government may by
1[notification]1 in the official Gazette, appoint.
1. This Act has come into force w.e.f. 27.03.2023 by Notification No: NAE 9 PRJ 2020 (PART -I) Dates:
03.03.2023.(See the text notification at the end of the Act).
2. Definitions.- In this Act unless the context otherwise requires,-
(a) “Aggregator” means an intermediary or market place, digital or
otherwise for a passenger or a group of passengers to connect with the driver of
a transport vehicle for the purpose of transportation needs of that passenger or a
group of passengers;
(b) "Authority" in relation to any Urban Mobility Region means the
Bengaluru Metropolitan Land Transport Authority constituted under section 4;
5
(c) "Bengaluru Metropolitan Area" means the Bengaluru Metropolitan Area
as defined under clause (c) of section 2 of the Bangalore Development Authority
Act, 1976;
(d) “Central Government” means the Government of India;
(e) “Chairperson" means the Chairperson of the Authority as spe cified
under section 4 and shall also include any other person acting as the chairperson
of the Authority in the absence of chairperson;
(f) "Chief Executive Officer" means the Chief Executive Officer of the
Authority appointed under sub-section (2) of section 11;
(g) “City Mobility Investment Program” means a five-year (or such period as
decided by the State Government) comprehensive investment program for the
development of Urban Mobility in the Urban Mobility Region prepared by the
Authority as provided in section 24;
(h) "Comprehensive Mobility Plan" means the policy document outlining
the policies, strategies and related actions for the provision of safe, clean and
efficient urban transport and the enhancement of mobility of people and goods in
the Urban Mob ility Region, covering all elements of urban mobility under an
integrated land use and transport planning process;
(i) “Electronic record” means as defined under clause (t) of sub-section (1)
of section 2 of the Information Technology Act, 2000 (Central Act 21 of 2000);
(j) “Executive committee” means the executive committee of the
Authority constituted under section 12;
(k) "Fund" means the Bengaluru Metropolitan Land Transport Authority
Fund created under section 30;
(l) “Influence area” means the transit influence area as notified by the
Authority;
(m) “Infrastructure development agency” means agency involved in
development of city infrastructure such as road, bridges, water supply, drainage
system, electricity supply, tele - communication cables, gas pipelines and any
other utility agencies, whether public or private, in the Urban Mobility Region;
(n) “Major Urban Transport Project” means the project undertaken for
expansion of the road network including road widening, construction of new
roads, grade separators, etc., projects r elating to multi -modal integration and
transit oriented development, changes and/or expansion in the current bus or
rail or metro network, projects involving choice of one mode over another, any
project which in the opinion of the Authority may have an imp act on urban
mobility in Urban Mobility Region and any other project stipulated by the State
Government;
(o) “Medium Term” means plans and projects having a duration of up to
five years or as specified by the Authority;
(p) "Member" means member of the Authority a s appointed under sub -
section(1) of section 4;
(q) “Planning Authority” means the planning authority as defined under
sub-section (7) of section 2 of the Karnataka Town and Country Planning Act,
1961 (Karnataka Act 11 of 1963);
(r) "Regulation" means regulation made by the Authority under this Act;
(s) “Regulatory authority” means and include any statutory authority,
body, agency, department exercising regulatory functions relating to urban
mobility by virtue of the powers vested with them under the relevant legislat ions
6
such as the Motor Vehicles Act, 1988 (Central Act 59 of 1988), the Road
Transport Corporations Act, 1950 (Central Act 64 of 1950), the Karnataka Police
Act, 1963 (Karnataka Act 4 of 1964), the Karnataka Traffic Control Act, 1960
(Karnataka Act 18 of 1960), the Karnataka State Road Safety Authority Act, 2017
(Karnataka Act 45 of 2017), the Karnataka Motor Vehicles Taxation Act, 1957
(Karnataka Act 35 of 1957) and the Karnataka Motor Vehicles Rules, 1989;
(t) "Rules" mean rules made by the State Government under this Act;
(u) “Schedule” means schedule appended to this Act;
(v) “Sectoral Mobility Investment Program” means the investment program
prepared by the respective Urban Transport Agency as specified in section 24 in
accordance with the Comprehensive Mobility Plan;
(w) “Short Term” means plans and projects of duration of up to two
years or as specified by the Authority;
(x) “Social media” means any web or mobile based platform that enables
the Authority to communicate interactively with the general public and enables
exchange of user generated content;
(y) “Special invitee” means a person nominated by his respective
department to act as a special invitee of the Authority under sub -section (1) of
section 4 and who shall attend only such meetings of the Authority, as the
Authority deems fit, without having voting rights whatsoever;
(z) "State Government” means the Government of Karnataka;
(aa) “Sustainable Urban Transport” shall mean projects conceived to reduce
the use of private vehicles and increase the use of public trans port and non -
motorised modes like walking and cycling, either referred to individually or
collectively;
(bb) “Traffic Management Agencies” shall mean and include agencies involved in the
day-to-day management of traffic such as Bangalore Traffic Police (BT P), parking
management agencies, transport authorities or any other agency or agencies assigned with
the task of traffic management;
(cc) “Urban Local Body” means and includes town panchayat and town or city
municipal council as defined in the Karnataka Mu nicipalities Act, 1964 (Karnataka Act 22
of 1964), and the City Corporation as defined in the Karnataka Municipal Corporations
Act, 1976 (Karnataka Act 14 of 1977) and the 1[Greater Bengaluru Authority, as defined in
the Greater Bengaluru Governance Act, 2024 (Karnataka Act 36 of 2025)]1;
(dd) “Urban Mobility” means with its all grammatical variations all aspect of
transport infrastructure, facilities, vehicles and services available to the general public in
an Urban Mobility Region, including but not limited to private transport vehicles and
services and all modes and means of transportation within the categories specified under
Schedule;
(ee) “Urban Mobility Region” means the area comprising the Bengaluru
Metropolitan Area and such other areas as the State Government may notify from time to
time by specifying its territorial limit for the purpose of applicability of this Act on such
terms and conditions as deemed fit;
(ff) “Urban Transport Agency” means and includes both the private and public
agencies engaged in providing of Urban Mobility in Urban Mobility Region; and
(gg) “Works of urgent nature” means work or activity or plan that need to be
undertaken to restore road or transport connectivity and facilities affected by any disaster
as defined in the Disaster Management Act, 2005 (Central Act 53 of 2005).
1. Substituted by Act 10 of 2026 w.e.f. 08.01.2026
7
CHAPTER – II
Declaration of Urban Mobility Region
3. Declaration of the Bengaluru Urban Mobility Region and alteration
of its limits. - (1) The State Government may, by notification, declare Bengaluru
Urban Mobility Region from time to time, by specifying its territorial limit for the
purpose of applicability of this Act on such terms and conditions as deemed fit:
Provided that, the State Gov ernment, may, by notification, make alteration or
change any area within Bengaluru Urban Mobility Region.
(2) A map showing the boundary of the Bengaluru Urban Mobility Region as
declared under this section shall be published in at least two English and t wo Kannada
news-papers, having wide circulation in such Urban Mobility Region and be advertised in
electronic form, social media and website, within such Urban Mobility Region.
CHAPTER–III
The Bengaluru Metropolitan Land Transport Authority
4. Constitution of the Bengaluru Metropolitan Land Transport
Authority.- (1) The State Government shall, as soon as possible after the
commencement of this Act, but not later than six months from the date of its
commencement, by notification, establish an Authority to be called the Bengaluru
Metropolitan Land Transport Authority consisting of the following members,
namely:-
(a) The Chief Minister of Karnataka Ex-officio Chairperson
(b) The Minister in charge of Bengaluru
Development
Ex-officio
Vice-Chairperson
(b1) One Minister representing Bengaluru
Metropolitan Area
Ex-officio Member
(c) The Minister in charge of Transport Ex-officio
Vice-Chairperson
(d) The Chief Secretary to the State
Government
Ex-officio Member
(e) The Additional Chief Secretary or Principal
Secretary to the State Government, Urban
Development Department
Ex-officio Member
(f) The Additional Chief Secretary or Principal Secretary
to the State Government, Transport Department
Ex-officio Member
(g) The Additional Chief Secretary or Principal Secretary
to the State Government, Finance Department
Ex-officio Member
(h) The Additional Chief Secretary or Principal Secretary
to the State Government, Public Works Department
Ex-officio Member
(i) The Additional Chief Secretary or Principal Secretary
to the State Government, Women and Child
Development Department
Ex-officio Member
1[(j) The Mayors of the City Corporations under the
jurisdiction of the Greater Bengaluru Authority
Ex-officio Members]1
(k) The Commissioner, Directorate of Urban Land
Transport
Ex-officio Member-
Secretary
(l) The Commissioner of Police, Bengaluru City Ex-officio Member
(m) The Commissioner, Transport and Road Safety Ex-officio Member
1[(n) The Commissioners of the City Corporations under Ex-officio Members]1
8
the jurisdiction of the Greater Bengaluru Authority
2[(n-1)
The Chief Town Planner of the Greater Bengaluru
Authority
Ex-officio Members
(n-2)
The Additional Chief Town Planner of the City
Corporations under the jurisdiction of the Greater
Bengaluru Authority
Ex-officio Members]2
(o) The Commissioner, Bangalore Development
Authority
Ex-officio Member
(p) The Commissioner, Bangalore Metropolitan Region
Development Authority
Ex-officio Member
(q) The Director, Department of Town and
Country Planning
Ex-officio Member
(r) The Member -Secretary, Karnataka State Pollution
Control Board
Ex-officio Member
(s) The Managing Director, Bangalore Metro Rail
Corporation Limited
Ex-officio Member
(t) The Managing Director, Bangalore
Metropolitan Transport Corporation
Ex-officio Member
(u) The Managing Director, Bengaluru Rail
Infrastructure Development Enterprises
Limited
Ex-officio Member
(v) The Divisional Railway Manager, Bengaluru South
Western Railway
Special Invitee
(w) The Regional Officer, Karnataka, National Highways
Authority of India
Special Invitee
(x) Three experts in the field of urban mobility,
corporate governance or Law, Finance or Transport
economics, as the State Government may nominate
Non-official
Members
(y) Two representatives from civil society organizations
working in the field of urban mobility and allied
areas, as the State Government may nominate
Non-official
Members
(z) Three representatives from institutions or
associations representing the private sector and
professional bodies, as the State Government may
nominate
Non-official
Members
(aa) Two representatives from academic
institutions with expertise in urban mobility,
as the State Government may nominate
Non- official
Members
Provided that, the Chairperson may invite any officer of the Government or any
other person who, in the opinion of the Chairperson has expertise in Urban Mobility related
matters to participate in the deliberations of the Authority.
(2) Members and Special Invitees, as the case may be, referred to under clauses (a)
to (w) of sub-section (1) shall continue as members and Special Invitees, as the case may
be, as long as they hold position in Government department or Urban Local Bodies or
Authority and cease to be a member or Special Invitee, as the case may be, of the Authority
upon relinquishment of such post or position.
(3) The headquarters of the Authority shall be at Bengaluru.
9
(4) The Authority shall be a body corporate by the name aforesaid having perpetual
succession and a common seal with power, subject to the provisions of this Act, to acquire,
hold and dispose of property both movable and immovable and to contract and sue and be
sued in its name.
(5) No act or proceedings of the Authority shall be invalid by reason of the existence
of the vacancy in or defect in the constitution of the Authority.
1. Substituted by Act 10 of 2026 w.e .f. 08.01.2026
2. Inserted by Act 10 of 2026 w.e.f. 08.01.2026
5. Powers of the Chairperson. - The Chairperson of the Authority shall
have powers of general superintendence, directions, and control in respect of all
administrative matters of the Authority.
6. Discharge of functions of the Chairperson in his absence. - In the
event of the Chairperson be ing unable to discharge the Authority’s functions, the
Minister for Bengaluru Development shall be the Chairperson:
Provided that, in the event of the Minister for Bengaluru Development being the
Chief Minister, the Minister for Transport shall be the Chairperson.
Provided further that, in the absence of the Minister of Transport, the Chief
Secretary to the State Government shall preside over the meeting.
7. Term of office and conditions of service of Non -official members.-
The terms of appointment and allowan ces payable to, and other conditions of
service of the Non-official members, shall be such as may be prescribed:
Provided that, the Non-official members shall hold office for a period of not exceeding three
years. They may be re-appointed for a further period of three years.
8. Resignation, removal or suspension of Non -official members. - (1)
Any Non -official member may, by notice in writing, addressed to the Authority,
resign from the Authority:
Provided that, the Non -official member, who has given notice of resignation, shall
continue to hold office till the acceptance of the resignation by the Authority.
(2) The State Government may, by order, remove any Non -official member
from office, if such Non-official member,-
(a) is, or at any time has been, adjudged as an insolvent;
(b) has been convicted of an offence which, in the opinion of the State
Government, involves moral turpitude;
(c) has acquired such financial or other interest as is likely to affect
prejudicially his functions as a member;
(d) has so abused the position as t o render his continuance in office
prejudicial to the public interest;
(e) has become physically or mentally incapable of performing his
functions under the Act;
(f) has acted against the code of conduct specified by the Authority from
time to time; or
(g) If he is so disqualified by or under any law.
(3) No Non-official member as specified under sub -section (1) shall be removed from
office under clause (c) or clause (d) unless the Authority has held an enquiry and given a
reasonable opportunity of hearing to such pers on and if there is a cause for removal,
recommend to the State Government of such decision.
(4) If a casual vacancy occurs in the office of a Non -official member, either by reason
of death, resignation, removal or otherwise, such vacancy shall be filled up , as soon as
possible, by the State Government and such Non -official member shall hold office only for
10
the remainder of the term for which the replaced person would have been a Non -official
member.
9. Declaration of conflict of interest. - (1) If any memb er, Special Invitee or Non -
official member has interest pertaining to any matter which may be laid for discussion
before the Authority, such person shall make self -declaration to the Chairperson in such
format as may be prescribed in the rules.
(2) If the Chairperson is satisfied that such a person has an interest in the matter
laid down for discussion before the Authority, the Chairperson shall direct such person to
abstain from participation on discussion of that matter.
10. Terms of working of the Author ity.- (1) An ordinary meeting shall generally be
held at least twice every year.
(2) The Chairperson shall have the power to call for a special meeting as deemed
necessary.
(3) The minutes of the proceedings of each meeting shall be recorded in a book
maintained for the purpose or as an electronic record.
(4) The quorum for a special or ordinary meeting shall be one third of the total
members of the Authority.
(5) All the issues arising before the Authority shall be decided by consensus in the
meetings of the Authority.
(6) All orders and decisions of the Authority shall be authenticated by the Chief
Executive Officer or any other officer of the Authority duly authorized by the Authority.
11. Secretariat of the Authority. - (1) The Directorate of Urban Land T ransport
shall be the secretariat of the Authority.
(2) The Commissioner of the Directorate of Urban Land Transport shall be the Chief
Executive Officer of the Authority.
12. Constitution of Executive Committee. - (1) The Authority shall constitute an
Executive Committee to assist in the discharge of its functions in the manner as specified in
the regulations. The Executive Committee shall consist of the following members, namely: -
(a) The Chief Secretary to the State
Government
Ex-officio
Chairperson
(b) The Additional Chief Secretary or the Principal
Secretary to the State Government, Urban
Development
Department
Ex-officio Member
1[(c) The Chief Commissioner, Greater Bengaluru Authority Ex-officio Member]1
2[(c-1) The Chief Town Planner, Greater Bengaluru Authority Ex-officio Member
(c-2) The Commissioners of the City Corporations under the
jurisdiction of the Greater Bengaluru Authority
Ex-officio Members
(c-3) The Additional Chief Town Planner of the City Corporations
under the jurisdiction of the Greater Bengaluru Authority
Ex-officio Members]2
(d) The Commissioner, Bangalore Development Authority Ex-officio Member
(e) The Commissioner, Bangalore Metropolitan Region
Development Authority
Ex-officio Member
(f) The Commissioner of Police, Bengaluru Ex-officio Member
(g) The Commissioner, Transport and Road Safety Ex-officio Member
(h) The Director, Department of Town and Country
Planning
Ex-officio Member
(i) The Managing Director, Bangalore Metro Rail
Corporation Limited
Ex-officio Member
(j) The Managing Director, Bengaluru Metropolitan Transport
Corporation
Ex-officio Member
11
(k) The Managing Director, Bengaluru Rail Infrastructure
Development Enterprises Limited
Ex-officio Member
(l) One non-official member of the Authority with expertise in
the field of urban mobility
Non-Official Member
(m) One non-official member of the Authority representing civil
society organizations working in the field of urban mobility
and allied areas
Non-Official Member
(n) One non -official member of the Authority representing
institutions or associations representing the private sector
and professional bodies
Non-Official Member
(o) One non -official member of the Authority representing
academic institutions, with
expertise in urban mobility
Non-Official Member
(p) The Chief Executive Officer of the Authority Ex-officio Member
Secretary
(2) The Executive Committee may invite any other member of the Authority or any
other expert as deemed necessary to participate in its deliberations.
(3) All issues arising before the Executive Committee shall be decided by consensus
and in the event of no consensus being reached, the decision shall be taken by simple
majority of the members present.
(4) The Executive Committee shall meet at least once in each quarter.
(5) The procedure to be followed by the Executive Committee in discharging its
duties and all other matters including the allowances or fees for attending the meetings of
the Executive Committee shall be such as may be specified in the regulations.
1. Substituted by Act 10 of 2026 w.e .f. 08.01.2026
2. Inserted by Act 10 of 2026 w.e.f. 08.01.2026
13. Committees constituted by the Authority for specific subject matters. - (1)
The Authority may from time to time appoint committees consisting of such members, as it
thinks fit and may associate with such committee in such manner and for such period as
required, any expert whose assistance or advice it may desire, and refer to such
committees for inquiry and report, any subject relating to the purposes of this Act.
(2) Every committee shall carry out the instructions given to it by the Authority and
every final decision of such committee shall, subject to any rule to the contrary, be laid
before the Authority for confirmation.
(3) The procedure to be followed by the committees and all other matters including
the allowances or fees for attending the meetings of the committee shall be such, as
specified in the regulations.
CHAPTER IV
Duties, functions and powers of the Authority
14. Duties and functions of the Authority. - (1) Notwithstanding anything
contained in any other law for the time being in force and without prejudice to the
foregoing power, the duties and functions of the Authority shall include t he following,
namely:-
12
(a) Promote seamless mobility through sustainable urban transport and integration
of land use and transport planning in the Urban Mobility Region by causing to prepare
and update regularly, the Comprehensive Mobility Plan for the Urban Mobility Region;
(b) Review and approve the City Mobility Investment Program prepared in
accordance with the Comprehensive Mobility Plan;
(c) Put in place frameworks, regulations, and mechanisms to establish an effective
coordination mechanism, encompassing all strategic and operational matters, among
various Urban Transport agencies, Infrastructure Development agencies and Traffic
Management agencies providing facilities and services in the Urban Mobility Region;
(d) Cause preparation of plans and implementation of travel d emand management
measures such as congestion pricing, parking regulations, tolling, special purpose lanes
etc. to regulate travel demand in the Urban Mobility Region;
(e) Adopt standards and guidelines issued by the State Government, Central
Government and agencies there -under from time to time, with modifications, where
necessary or cause to develop and publish additional standards and guidelines relating to
Urban Mobility in Urban Mobility Region. The Urban Transport Agencies, Infrastructure
Development A gencies and Traffic Management Agencies shall be bound by such
standards issued by the Authority in implementation of the Urban Mobility projects
undertaken by them. Where no standards specified by the Authority, the Urban Transport
Agencies shall adopt th e existing standard and/or guidelines specified by the State
Government, Central Government, or agencies there -under them and in their absence,
follow the generally accepted industrial standards;
(f) Establish a fully operable monitoring, verification, rep orting and evaluation
framework to monitor the performance indicators and service level benchmarks, and to
ensure effective implementation of policies, plans, regulations related to Urban Mobility by
all concerned agencies;
(g) Develop detailed frameworks for financial arrangements between Urban Mobility
agencies in the Urban Mobility Region, for planning, project implementation and
integrated management of mobility and transport networks;
(h) Assign the development, construction, repair, operation, and man agement of
any integrated or stand -alone Urban Mobility facilities and services that aid and enhance
the efficiency or service levels of Urban Mobility in the Urban Mobility Region to the
concerned Urban Transport Agencies, Infrastructure Development Agenc ies and Traffic
Management Agencies;
(i) Establish appropriate frameworks for engagement of private sector in planning,
development and management of mobility service delivery and effective contract execution
by the Urban Transport Agencies, Traffic Manag ement Agencies and Infrastructure
Development Agencies;
(j) Prepare norms for implementation of transportation projects on Public Private
Partnership framework or through other financing mechanisms or instruments;
(k) Assist, aid, and advise the State Go vernment on Urban Mobility matters in the
Urban Mobility Region including, providing inputs for policy formulation for
comprehensive, integrated and efficient urban mobility in the Urban Mobility Region;
(l) Recommend to the State Government on matters rel ating to implementation of
any policy measures, issuance of permits, registration of vehicles, operation of mobility
services, handling of goods, management of traffic flow, passenger movement or any other
matter relating to licensing issues pertaining to Urban Mobility. The State Government
may either through issuance of necessary directions to the concerned Urban Transport
Agencies as specified under section 56, implement such regulations or where such
13
recommendation requires any administrative measures t o be taken, take such necessary
measures;
(m) Review and provide feedback or implement any direction, order rules and
regulation, policy bye-laws, Notification issued by the State Government or any committee
or panel notified by the State Government, in respect of Urban Mobility; and
(n) Ensure effective implementation of the provisions of this Act in the Urban
Mobility Region and perform such other functions and duties as may be prescribed.
(2) Notwithstanding anything contained in this section, the State Government may, by
notification, add, omit, or assign any power, function and duty, which in its opinion, is
required to be exercised, performed and discharged for accomplishment of objects of the
Act.
15. Duties and Functions of the Executive Committee. -Notwithstanding
anything contained in any other law for the time being in force, and in particular, and
without prejudice to the foregoing power, the Executive committee shall have the following
functions, namely:-
(a) assist the Authority in discharging any of its functions under this Act;
(b) oversee the preparation of various policies, plans, regulations,
schemes, and programmes under this Act;
(c) cause to implement rules, regulations, policies, directions, guidelines,
bye-laws, programmes, advisories, circ ulars issued by the State Government or
the Authority from time to time; and
(d) perform such functions and duties as the Authority may specify from
time to time for effective implementation of this Act in the Urban Mobility Region.
16. Duties and functions of the Chief Executive Officer. -Notwithstanding
anything contained in any other law for the time being in force, and without prejudice to
the foregoing power, the Chief Executive Officer shall discharge the following duties and
functions under the overall guidance and control of the Authority, namely:-
(a) ensure implementation of the decisions of the Authority;
(b) appoint officers, employees and supporting staff as specified in the
regulations and prepare and review as appropriate, performance related terms
and conditions of services for the employees;
(c) appoint consultants, professionals and experts, who are technically
qualified and have knowledge of and experience in transport planning,
management, operations, economics, finance, engineering, urban planning, law,
business or such other disciplines related to Urban Mobility, as deemed
necessary to assist the Authority in discharge of its functions;
(d) prepare, update as required and ensure the implementation of the
Comprehensive Mobility Plan for the Urban Mobility Region;
(e) prepare the City Mobility Investment Program for the Urban Mobility
Region;
(f) ensure effective co -ordination encompassing all strategic and
operational matters, among various Urban Transport Agencies, Infrastructure
Development Agencies and Traffi c Management Agencies providing facilities and
services in the Urban Mobility Region in accordance with the frameworks,
regulations and mechanism, if any, approved by the Authority;
(g) ensure compliance to the standards either issued by the Central
Government, the State Government or the Authority, as the case may be, in the
implementation of the Urban Mobility projects undertaken by the concerned
agencies;
(h) design, develop and publish performance indicators and service level
benchmarks, at least annu ally, for Urban Mobility within the Urban Mobility
14
Region;
(i) develop appropriate policies or standards for comprehensive,
integrated and efficient urban mobility in the Urban Mobility Region and publish
the same for compliance by various public and private agencies associated with
provision of Urban mobility and related infrastructure and services, with the prior
approval of the Authority or the State Government as applicable;
(j) initiate, plan, prepare, assign or undertake implementation and
operations of Travel Demand Management measures to regulate travel demand in
the Urban Mobility Region;
(k) undertake effective communication and outreach campaigns to create
commuter awareness on use of sustainable urban transport, respecting the
rights of pedestrians and cycl ists, compliance to traffic norms or other matters
relating to Urban Mobility and ensure dissemination of relevant information by
all Urban Transport Agencies, Infrastructure Development Agencies and Traffic
Management Agencies, within the Urban Mobility Region;
(l) design, develop and implement protocols for sharing of both spatial and
non-spatial data and its collation from Urban Transport Agencies, Infrastructure
Development Agencies and Traffic Management Agencies, individuals or any other
agency generating , collecting or having information on any matters relating to
Urban Mobility and establish and maintain a central database and appropriate
analytical tools and/or appropriate intelligent transport systems to aid in taking
an informed decision on Urban Mobility issues;
(m) promote innovation and research in urban mobility by building
partnerships with the academic institutions, initiating or sponsoring research
studies either through the Authority or through separate entities set up for this
purpose by the Authority; and
(n) enhance technical and human resource capacity of the Authority’s
officials and staff on an annual basis.
(o) enter into agreement or tie -up or collaboration with other domestic or
international mobility management and land transport authorities or
organisations engaged in the functions similar to that of the Authority for the
purpose of sharing and transfer of knowledge, conducting research and skill
development programmes, etc.;
(p) proactively take up initiatives to improve quality of mobility
governance by establishing detailed institutional arrangements and
communication protocols between the Authority and the Urban Transport
Agencies; and
(q) such other functions and duties as the Authority may delegate or
specify from time to time.
17. Powers of the Authority. - (1) Notwithstanding anything contained in any
other law for the time being in force, the Authority shall have the following powers,
namely:-
(a) accept, acquire, hold, surrender, transfer or re -convey security
(including security provided in a financing arrangement) of any kind in any form
whatsoever;
(b) borrow, lend, fund and/or facilitate financing of all Urban Mobility
related investment seeking funds managed by the Authority, for the
implementation of the projects, plans, schemes, and proposa ls included in the
City Mobility Investment Program to ensure development of comprehensive,
integrated and planned Urban Mobility in the Urban Mobility Region;
15
(c) devise regulations, guidelines and provide guidance and input to all
Urban Transport Agencies, I nfrastructure Development Agencies and Traffic
Management Agencies on matters pertaining to data sharing, and data access
and intellectual property rights of data collated and shared;
(d) render advice or recommend for building sustainable operational
frameworks for Urban Mobility systems included in schedule;
(e) serve as the nodal agency for formulation of all policies, regulations,
rules, procedures, protocols for ensuring effective governance of integrated Urban
Mobility in the Urban Mobility Region;
(f) promote Urban Transport Agencies to achieve inter-modal integration,
including preparation of plans for physical, service and fare integration
components and ensure implementation of such plans;
(g) regulate new modes of Urban Mobility introduced by itself or any othe r
agency, which is not within the ambit of the Motor Vehicles Act, 1988 (Central
Act 59 of 1988) and take necessary measures in relation thereto;
(h) monitor and audit compliance of all programmes, policies, plans and
projects of all agencies related to Urban Mobility with the Comprehensive Mobility
Plan and the City Mobility Investment Program;
(i) monitor performance of the Urban Mobility system on parameters such
as safety, efficiency, suitability, etc. and submit a report to the State Government
at such intervals as may be specified in the regulations or as deemed necessary
by the State Government;
(j) recommend, monitor, and advise on levy, imposition, collection,
recovery of fees, charges for parking, Urban Mobility facilities and fares for
services of Urban Transport Agencies as may be notified time to time by relevant
authorities;
(k) monitor the use of funds for Urban Mobility and ensure audit of
accounts and loans;
(l) devise, oversee, and ensure co -ordinated enforcement of all
mechanisms relating to traffic and Urban Mobility matters in consultation
with concerned authorities to promote safety guidelines, including vehicular,
pedestrian and road safety, with respect to Urban Mobility for the Urban Mobility
Region as may be prescribed;
(m) initiate shared programmes fo r augmenting human resource and
technical capacities of all public agencies related to Urban Mobility;
(n) mandate and co -ordinate sharing of data in such manner and format
as specified in regulations by the Urban Transport Agencies, Infrastructure
Development Agencies and Traffic Management Agencies, aggregators,
individuals, or any other agencies generating, collecting, or having information on
any matters relating to Urban Mobility services;
(o) ensure enforcement of regulations made under this Act; and
(p) such other powers as may be prescribed by rules.
(2) Subject to the other provisions of this Act, the exercise of powers by the
Authority under sub -section (1) shall override any rule, regulation, order, direction,
notification, or any other action under any law made by the State Legislature for time
being in force, that are inconsistent with such exercise of powers by the Authority.
16
18. Power to give directions to urban transport agencies, infrastructure
development agencies and traffic management agencies. - (1) To ensure effective
implementation of the objects and purposes of this Act, notwithstanding anything
contained in any other law for the time being in force,Excerpt shown. Open the full act in Lexace.