Section 6 in THE ANDHRA PRADESH DECENTRALISATION AND INCLUSIVE DEVELOPMENT OF ALL REGIONS ACT, 2020
6. Functions of the Zonal Planning and Development Board –
(1)Government may entrust to the Boards such functions as it may consider necessary to give effect to the objectives of this Act.(2)Without prejudice to the generality of the aforesaid, the functions of the Board may extend to,-(a)preparation of the Zonal Development plan and project plans;(b)co-ordinate the supervision and implementation of Zonal Development plans, and project plans;(c)to secure and oversee, the financing of Development plans in that zone; and(d)to recommend in particular such measures as may be considered necessary to accelerate the pace of development of the backward areas within that zone.(3)The government shall monitor the implementation of various welfare and development schemes through the village and ward Secretariats constituted for the purpose.CHAPTER-III SEATS OF GOVERNANCE
