Section 2(1) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) (Terms and Conditions of Service of Chairperson and Members) Rules, 2017
(1)In these Rules, unless the context otherwise requires, -(a)"Act" means the Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017 (Act No. 15 of 2017) ;(b)"Authority" means the Andhra Pradesh Core Digital Data Authority established under sub-section (1) of Section 10 of the Act ;(c)"full-time Chairperson" means the Chairperson of the Authority appointed on full time basis under Section 11 of the Act ;(d)"Member" means the part-time Member of the Authority appointed under Section 11 of the Act ;(e)"part-time Chairperson" means the Chairperson of the Authority appointed on part-time basis under Section 11 of the Act ;
