Section 3 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
3. Constitution of the Andhra Pradesh Tourism, Culture and Heritage Board.
(1)The State Government may by notification, constitute a body to be called the 'Andhra Pradesh Tourism, Culture and Heritage Board', for the State.(2)The Board shall consist of, -(a)The Chief Minister - Chairman;(b)Minister(s) for Tourism, Culture, and Heritage - Vice Chairmen;(c)The Minister for Finance- Member;(d)The Chief Secretary to Government - Member;(e)The Director - General and Secretary to Government in charge of Tourism and Culture - Member - Convener;(f)The Secretary to Government, Finance department- Member;(g)Two Secretaries to Government nominated by the Government - Members;(h)Chief Executive Officers of all the Authorities/Commissions created under this Act - Members(i)Four experts, who possess knowledge in tourism, culture and heritage to be appointed by the State Government-Members; and(j)Any other officer or expert whom the Board thinks necessary as special invitee.(3)The composition and reconstitution of Board resulting due to vacancies/absence of its members and proceedings shall be as per the First Schedule of this Act.(4)Subject to the general superintendence and control of the Board, the management of the affairs of the Board shall vest in the Executive Committee; and in the absence of an Executive Committee, the Director-General shall perform the functions and exercise the powers of the Executive Committee.
