Section 14(3) in Andhra Pradesh Economic Development Board Act, 2018
(3)External Engagement with National/International Investors and other Governments,-(a)To provide one-stop interface for all investors-sector wise and infrastructure wise and a single point interface between Investors and the Government Departments.(b)To facilitate the implementation of comprehensive set of measures to improve the ease of doing business with time-bound and transparent resolutions of issues during the project execution and commissioning phases.(c)To facilitate effective inter-departmental co-ordination for multi-sector investments aiming for higher returns and predicable project completion timelines, including but not limited to industrial corridors, growth nodes, capital city development, etc.,(d)To catalyse effective knowledge management and technology transfer essential for innovation, entrepreneurical development and economic growth.(e)To provide one-stop interface for all external engagements with Foreign Governments or investment related issues with the Government of India.(f)To monitor priority projects of the Government and provide timely feedback required for corrective action.
