Section 17(2) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
(2)The Chief Executive Officer shall be the legal representative of the Authority and shall be responsible for,-(a)the day-to-day administration of the Authority;(b)implementing the work programmes and decisions adopted by the Authority;(c)drawing up of proposal for the Authority's decisions and work programmes;(d)the preparation of the statement of revenue and expenditure and the execution of the budget of the Authority; and(e)performing such other functions, or exercising such other powers, as may be specified by regulations.
