The Andhra Pradesh reorganization Act, 2014

The Thirteenth Schedule

(See section 93)

Education

1.   The Government of India shall take steps to establish institutions of national importance in the 12th and 13th Plan periods in the successor State of Andhra Pradesh. This would include one IIT, one NIT, one IIM, one IISER, one Central University, one Petroleum University, one Agricultural University and one IIIT.

2.   The Government of India shall establish one AIIMS-type Super-Specialty Hospitalcum-Teaching Institution in the successor State of Andhra Pradesh.

3.   The Government of India shall establish a Tribal University each in the State of Andhra Pradesh and in the State of Telangana.

4.   A Horticulture University shall be established in the successor State of Telangana.

5.   The Government of India shall establish the National Institute of Disaster Management in the successor State of Andhra Pradesh.

Infrastructure

1.   The Government of India shall develop a new major port at Duggirajupatnam in the successor State of Andhra Pradesh to be completed in phases with Phase I by end-2018;

2.   SAIL shall examine, within six months from the appointed day, the feasibility of establishing an integrated steel plant in Khammam district of the successor State of Telangana;

3.   SAIL shall, within six months from the appointed day, examine the feasibility of establishing an integrated Steel Plant in YSR District of the successor State of Andhra Pradesh;

4.   IOC or HPCL shall, within six months from the appointed day, examine the feasibility of establishing a greenfield crude oil refinery and petrochemical complex in the successor State of Andhra Pradesh and take an expeditious decision thereon;

5.   The Government of India shall, within six months from the appointed day, examine the feasibility of establishing a Vizag-Chennai industrial corridor along the lines of Delhi-Mumbai Industrial Corridor and take within such period an expeditious decision thereon;

6.   The Government of India shall, within six months from the appointed day, examine the feasibility of expanding the existing Visakhapatnam, Vijayawada and Tirupati airports to international standards and take an expeditious decision thereon;

7.   NTPC shall establish a 4000 MW power facility in the successor State of Telangana after establishing necessary coal linkages;

8.   Indian Railways shall, within six months from the appointed day, examine establishing a new railway zone in the successor State of Andhra Pradesh and take an expeditious decision thereon;

9.   NHAI shall take necessary steps to improve road connectivity in the backward regions of the successor State of Telangana;

10.   The Indian Railways shall, within six months from the appointed day, examine the feasibility of establishing a Rail Coach Factory in the successor State of Telangana and improve rail connectivity in the State and take an expeditious decision thereon;

11.   The Central Government shall take measures to establish rapid rail and road connectivity from the new capital of the successor State of Andhra Pradesh to Hyderabad and other important cities of Telangana;

12.   The Government of India shall examine the feasibility of Metro Rail facility in Vishakhapatnam and Vijayawada-Guntur-Tenali Metropolitan Urban Development Authority within period of one year from the appointed day and take an expeditious decision thereon.

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