Section 5(2) in THE ANDHRA PRADESH DECENTRALISATION AND INCLUSIVE DEVELOPMENT OF ALL REGIONS ACT, 2020
(2)Without prejudice to the generality of the aforesaid, the power of the Board may include,-(a)calling for reports and information from the officials of the State Government and its instrumentalities within that zone;(b)ensuring the preparation, supervision and implementation development plans of that Zone; and(c)reviewing the implementation of the development plans of that Zone.
