Section 10(3) in Andhra Pradesh Water, Land And Trees Rules, 2004
(3)The Mandal Authority shall conduct meetings atleast once in a month and perform such functions as delegated under Section , 6 and under Section 3(6) of the Act, and also other functions as directed by the Government. The Mandal Authority may utilise the services of the Designated Officers and technical officers in discharging of its functions.
