Section 39 in Andhra Pradesh Urban Areas (Development) Act, 1975
39. Constitution of Art Commission for the State.
(1)The Government may, by notification, constitute an Art Commission for the State, to be called "the Andhra Pradesh Urban Art Commission" which shall consist of a Chairman and such other members, representing among others, visual arts or architecture, Indian History or Archaeology and the environmental sciences, as they may appoint.(2)It shall be the duty of the Art Commission to make recommendations to the Government as to-(i)the restoration and conservation of urban design and ox the environment in the development areas :(ii)the planning and development of future urban design and of the environment ;(iii)the restoration and conservation of archaeological and historical sites and sites to high scenic beauty ;(iv)the grants, concessions and other modes of compensation for purchase or acquisition that should be made for the purpose by the Government or any Authority and the conditions subject to which such grants, concessions and compensation should be made ; and(v)any other matter referred to the Commission by the Government.(3)The powers to be exercised and the functions to be performed and the procedure to be followed by the Art Com- mission shall be such as may be prescribed.(4)The Government may, after considerations of the recommendations of the Art Commission and after giving an opportunity to the Authority or Authorities concerned to make any representation, issue such directions to the Authority or Authorities concerned as they may think fit, and the Authority or Authorities shall comply with every such direction of the Government.
