Section 18(1) in Andhra Pradesh Capital Region Development Authority Act, 2014
(1)The Government, after consultation with the Authority, may by notification make rules to carry out the functions of the Authority and to carry out the purposes of the Act:Provided that consultation with the Authority shall not be necessary on the first occasion of the making of rules under this section:Provided further that the Government shall take into consideration of any suggestions which the Authority may make in relation to the amendment of such rules after they are made.
