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[Section 3]
[Entire Act]
State of Andhra Pradesh - Subsection
Section 3(1) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) (Terms and Conditions of Service of Chairperson and Members) Rules, 2017
| (a) | Chief Secretary | - Chairperson ex officio; . |
| (b) | Special Chief Secretary (Finance) | - Member ex officio; |
| (c) | Principal Secretary, Information Technology,Electronics and Communications Department | - Member ex officio; |
| (d) | Secretary, General Administration Department | - Member ex officio; |
| (e) | Two experts from the relevant field to benominated by the Minister in-charge of the InformationTechnology, Electronics and Communications Department. |