Section 12 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
12. Powers of the Board.
(1)Subject to the provisions of this Act, the Board may carry on such activities as appear to the Board to be advantageous, necessary or convenient for it to carry on for or in connection with the discharge of its functions under this Act and, in particular, the Board may exercise one or more of the powers in regard to the following matters,-(a)tourism matters including planning and development, notification of special tourism zones, development regulation in special tourism zones, infrastructure development, registration and classification of tourism enterprises/hotels/tour operators/ travel agencies, tourism promotion, tourist police for safety and security of tourists, investment promotion, formulation and implementation of incentive policy, research etc;(b)creativity and culture matters including protection, preservation, development, promotion, creating awareness and enabling enjoyment of culture, art and creativity of Telugu people;(c)Heritage matters including protection, preservation, conservation, regulation, of tangible or intangible heritage; and(d)such other powers as may be prescribed.(2)In particular and without prejudice to the generality of the foregoing powers, the Board may,(a)supervise and issue directions to the Authorities or Commissions formed under this Act;(b)direct an authority/commission to produce any extract from any of its proceedings or any other committee constituted under this Act, record, correspondence or other document; or to furnish any return, plan, estimate, statement, account or statistics or to furnish or to obtain any report.(c)approve the policy, financial, staffing and such other proposals of the Authorities or Commissions;(d)review performance of authorities, companies, special purpose vehicles or such other entities formed under this Act;(e)coordinate the activities and programs of all the authorities and constituent bodies formed under this Act;(f)fix annual performance targets and review performance of authorities, companies, special purpose vehicles or such other joint venture entities formed under this Act or otherwise;(g)approve the annual budgets of the Authorities or Commissions;(h)to accord sanction of expenditure to the Authorities/Commissions constituted under this Act as per annual budget approved;(i)permit formation of companies, special purpose vehicles, joint ventures, trusts and societies for meeting the objectives of this Act;(j)approve the annual budgets of the Authorities/ Commissions constituted under this Act;(k)associate with experts or organizations, public or private, national or international, for assistance or advice upon payment of fees as decided;(l)send any officer or employee of the Board or Authority or Commission to another state or country for capacity building or collaboration or promotional activities;(m)for purposes of functioning of the board, direct any Authority or Commission: to make remuneration/ payments to the members of the Board, to hire and provide required staff, to provide office space, and to provide incidental office expenditure/ material supplies/ office support;(n)accord permission for hiring skilled personnel at competitive market rates;(o)approve policies/ guidelines/ standards cutting across different authorities;(p)issue directions to the authorities or the constituent bodies or persons with regard to the implementation of any development project or scheme financed under this Act, and any such authority or constituent body or person shall be bound to comply with such directions;(q)ratify the action taken by the officers and constituent bodies to facilitate timely decision making;(r)notwithstanding anything contained in any other law for the time being in force, every such direction shall be complied with by the person to whom it is issued:Provided that if such person fails to carry out his directions, it shall be competent for the Director General to take necessary action to carry out the directions issued and recover expenses, if any incurred from the person/body concerned;(s)to undertake any other activity incidental or necessary to further the interests of the Board, duly recording the reasons thereto;(t)sanction incentives for tourism projects;(u)in the case of Public-Private-Partnership projects, it shall have powers,-(1)to direct an Authority or Commission to conceptualise projects, conduct feasibility studies, prepare detailed plans and designs, authorise invitation of tenders, select successful bidder, and appoint selected bidder; and(2)to undertake Public-Private-Partnership projects without reference to any authority established under any other Act for the time being in force or any non-statutory body;(v)allocate any land transferred to an Authority/ Commission on sale or lease basis either for government or private or public-private-partnership tourism projects; and(w)take any other decision or acts which are in consonance with the purposes of this Act.(3)The Board may, in addition to the powers vested in it by sub-section (1), exercise such other powers as the Government may authorise it in writing.(4)The Board shall, when it is exercising powers authorised by the Government under sub-section (2), be deemed to be exercising powers vested in it by sub-section (1).(5)This section shall not be construed as limiting any power of the Board conferred by or under any other law.
