Section 11(2) in Andhra Pradesh Water, Land And Trees Rules, 2004
(2)The District Authority may conduct meetings and perform such functions as delegated under Section 7 and under sub-section (6) of Section 3 of the Act and also other functions as directed by the Government and will report to the State Authority through Administrator. The District Authority may utilize the services of the Designated Officers and Technical Officers in discharging of its functions.
