Section 6 in Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017
6. Constitution of Telangana State Heritage Authority.
(1)As soon as may be, after the date of commencement of this Act, the Government may, by notification constitute a State Level Authority to be known as Telangana State Heritage Authority (TSHA). The Authority shall consist of the following members:-(i)Chief Secretary as Chairman;(ii)Secretaries of Tourism & Culture, MA&UD, Education and Finance as members and(iii)Director, Archaeology and Museums (hereafter Director, Heritage Telangana) as Member Convenor at the State Level;(iv)Further two experts from Archaeology, Heritage, History background will be co-opted(2)The members appointed under item (iv) of sub-section (1) shall hold office for a period of 3 years from the date on which their appointment is notified and shall be eligible of reappointment on such conditions as may be prescribed.
