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State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Infrastructure Development Corporation Act, 1998

5. Constitution of Executive Committee.

(1)There shall be an Executive Committee consisting of the following Members, namely:-
(a) Minister - incharge of Planning   Chairman
(b) Managing Director of the Corporation   Vice-Chairman
(c) Principal Secretary to Government, MA&UDDepartment   Ex-Officio Member
(d) Secrertary to Government (RD), PR&RDDepartment   Ex-Officio Member
(e) Chief Accounts and Finance Officer of theCorporation   Ex-Officio Member
(f) One Representative of any Department of theGovernment as may be nominated by the Government.    
(2)The powers, functions and duties of the Executive Committee shall be such as may be laid down by regulations.