Section 42(1) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
(1)The Government, after consultation with the Board, an Authority or Commission, may by notification make rules to carry out the functions of the Board and to carry out the purposes of this Act:Provided that consultation with the Board, an Authority or Commission shall not be necessary on the first occasion of the making of rules under this section;Provided further that the Government shall take into consideration of any suggestions which the Board, an Authority or Commission may make in relation to the amendment of such rules after they are made.
