Section 8 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
8. Constitution of Local Councils.
(1)The Government may constitute one or more local councils, (hereinafter called as the 'council'), for a district or a city or a region, for the purpose of carrying out the functions of the Board and delegate the powers to such local councils as may be prescribed(2)There shall be a District Tourism and Culture Council for each district consisting of-(a)District Collector- Chairperson;(b)Four officials of whom one shall be a member-convener; and(c)Not more than four experts nominated by the District Collector;(3)There shall be a City Tourism and Culture Council for Visakhapatnam, Vijayawada, Tirupathi, Amaravati and such other cities notified by Government, consisting of-(a)Municipal Commissioner/Commissioner, Amaravati Capital City Area- Chairperson;(b)Four officials of whom one shall be a member-convener; and(c)Not more than four experts nominated by the Municipal Council;
