Section 6 in Andhra Pradesh Economic Development Board Act, 2018
6. Meetings of the Board.
(1)The Board shall meet once in six months at such time and place and shall observe such rules of procedure in regard to transaction of business at its meetings, including the quorum at such meetings as may be prescribed in the regulations;(2)The Chairman of the Board shall preside over the meetings;(3)The Minister-in-charge of the Administrative Department concerned with the subject-matter of agenda item of discussion and the Secretary to Government of the Administrative Department concerned may be the special invitees at the meetings of the Board;
