Section 3 in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016
3. Constitution of the State Tourism Authority.
(1)The State Government hereby constitutes a body to be called the `Andhra Pradesh Tourism Authority', hereinafter called as the `Authority' for the State, which shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable and to contract and by the said name sue and be sued.(2)The Authority shall consist of -(a)Director General of the Board as Chairman;(b)Director, Experience Development Group as Member;(c)Director, Administration Group - Member(d)Upto Two experts having special knowledge or practical experience in the fields of Tourism, Culture or Entertainment - Members; and(e)Chief Executive Officer - Member Secretary.(3)The composition and reconstitution of Authority resulting due to vacancies/absence of its members and proceedings shall be as per First Schedule of the Ordinance.(4)Subject to the general superintendence and control of the Authority the management of the affairs of the Authority shall vest in the Chief Executive Officer.(5)The Authority may with the approval of the Board/Government make required regulations to achieve the objects of the Ordinance.(6)The Authority may be constituted of such groups/institutes/silparamams, which may further be sub-divided into divisions/sections/teams/wings. Each group/institute/silparamam may be headed by Director or persons of experience/skills lesser than a Director subject to the administrative control of Chief Executive Officer.(7)Subject to the direction and delegation of the powers by the Authority, Chief Executive Officer may exercise any power or do any act or thing which may be exercised or done by the Authority.
