Section 4 in Andhra Pradesh Rural Development Board Regulations, 2010
4. Business of the Board .
- The Board shall ordinarily consider the following matters namely: -(a)oversee the collection of cess and interest by the Commercial Taxes Department and the amount credited to the "Fund";(b)allocation of the amount at the disposal of the Board for various purposes envisaged under Section 9 of the Act;(c)Approval of the specific works or projects to be taken up with the amounts allocated under clause (b);(d)Reviewing and monitoring of the progress of works approved by the Board and utilization of amounts allocated by it, and(e)Annual Statement of Accounts showing income and expenditure of the Board for the ensuing year shall be submitted to the Government;
