Section 10 in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
10. Establishment of Authority.
(1)The State Government shall, by notification, establish an Authority to be called as the Andhra Pradesh Core Digital Data Authority to be responsible for prescribing the processes of collection, transmission, storage and archival of core data and authentication thereof on a request and for performing such other functions assigned to it under this Act.(2)The Authority shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable, and to contract, and shall, by the said name, sue or be sued.(3)The head office of the Authority shall be in Amaravati.(4)The Authority may, with the prior approval of the State Government, establish its offices at other places in the State.
