Section 10(1) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
(1)The functions of the Board shall be as may be prescribed in regard to the following matters -(a)tourism matters including planning, development, regulation, notification/regulation/development control in special tourism zones, tourism promotion, investment promotion and so on;(b)creativity and culture matters including protection, preservation, development, promotion, creating awareness and enabling enjoyment of culture, art and creativity of Telugu people;(c)Heritage matters including protection, preservation, conservation, promotion of understanding and enjoyment of tangible and intangible heritage;(d)Coordination between departments of Government such as-,(i)facilitation of integrated planning with other departments;(ii)resolving inter-departmental issues;(iii)coordination and facilitation of infrastructure development such as roads, water supply, electricity and so on relating to other departments;(iv)monitoring the implementation of infrastructure projects, incentives and concessions; and(v)resolution of issues relating to pending clearances of other departments of Government; and(e)Any other function assigned to the Board by the Government from time to time.
