Section 45(1) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
(1)Where the Government are satisfied that the purposes for which the Board, Authority or Commission is constituted under this Act, has been substantially achieved so as to render the continued existence of the Board, Authority or Commission in the opinion of the Government unnecessary, the Government may by Notification, declare that the said Board, Authority or Commission shall be dissolved with effect on and from such date as may be specified in the notification; and the Board, Authority or Commission shall be deemed to be dissolved accordingly.
