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State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh Infrastructure Development Corporation Act, 1998

4. Constitution of Corporation.

(1)The Corporation shall consist of the following members, namely:-
(a) Chief Minister .... Chairman
(b) Minister - incharge of Planning .... Member
(c) Minister - Panchayatraj & Rural Development,Water Supply and Employment Generation. .... Member
(d) Minister - Municipal Administration and UrbanDevelopment. .... Member
(e) Principal Secretary or Secretary to Government,Panchayat Raj & Rural Development Department. .... Ex-Officio Member;
(f) Principal Secretary or Secretary to Government,Municipal Administration and Urban Development Department. .... Ex-Officio Member;
(g) Principal Secretary or Secretary to Government -Finance Department   Ex-Officio Member;
(h) One non-official Member representing reputed andrecognised Principal Institutions, to be nominated by theGovernment
(i) One officer to be appointed by the Government asthe Member Secretary of the Corporation, who shall be theManaging Director of the Corporation
(j) Three other Members to be nominated byGovernment from officials or non-officials.
(2)The term of office of nominated Members shall be for a period of one year unless terminated earlier by the Government.
(3)The non-official members of the Corporation under clauses (h) and (j) of sub-section (1) shall receive such remuneration and allowances as may be laid down by regulations.
(4)The Official Members of the Corporation shall receive such compensatory allowances, for the purposes of meeting the personal expenditure in attending the meetings of the Corporation as may be laid down by regulations.