Section 19 in Andhra Pradesh Industrial Corridor Development Act, 2017
19. Delegation of Powers.
(1)The Government may, by notification in the Andhra Pradesh Gazette, delegate such functions and powers of the Authority as are provided under this Act, for such area within an Industrial corridor or the corridor as a whole, as may be specified in the notification, to a SPV or a Government Company and such SPV or Government Company shall exercise such powers and discharge such functions subject to the approved Master Plan, if any, of the Industrial corridor.provided that no powers or functions under this Act for making of regulations shall be delegated to such SPV or Government Company.(2)The Authority may, by an order, assign and delegate any of its functions and powers to its Chairperson or Executive Committee, or Commissioner, or to any other member, or to the SPV subject to such conditions or limitations as it may deem fit except the function and power of making regulations.(3)A Commissioner may assign and delegate any of its functions and powers to any officer or staff of the Commissioner, subject to such conditions or limitations as he may deem fit.
