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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Industrial Corridor Development Act, 2017

8. Commissioner.

(1)The Government shall appoint a Commissioner as the Chief Executive of the Authority. The Commissioner shall be from the All India Services, and not below the rank of Senior Time Scale officer.
(2)The Commissioner shall be responsible for the day-to-day functioning of the Authority.
(3)The Commissioner shall be assisted by an Office as per regulations laid down by the Authority.