Section 3(2) in Andhra Pradesh Rural Development Act, 1996
(2)The Board established under sub-section (1) shall consist of a Chairman and the following members, namely: -(a)Chief Secretary to the Government shall be the Chairman;(b)Principal Secretary to Government, Revenue Dept. ... Member.(c)Secretary to Government, Food and Civil Supplies Department Member(d)Secretary to Government, Finance and Planning Department... Member(e)Secretary to Government, Panchayat Raj and Rural Development Department ...Member(f)Secretary to Government, Transport, Roads and Buildings Department ... Member(g)Commissioner, Commercial Taxes ... Member and(h)Director, Civil Supplies, Ex-Officio Member... Convenor.
