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State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Economic Development Board Act, 2018

5. Composition of the Board.

- The Andhra Pradesh Economic Development Board shall consist of the following members :-
(a)Chief Minister of the State......................Chairman;
(b)Minister for Finance and Planning............................Vice-Chairman,
(c)Any individual appointed by the Board as Executive Vice-Chairman.................... Member;
(d)Minister for Industries................Member;
(e)Minister for Municipal Administration and Urban Development ........................ Member;
(f)Minister for Health and Medical Education...........................Member;
(g)Minister for Roads and Buildings...........................Member;
(h)Minister for Panchayat Raj and Rural Development...........................Member;
(I)Minister for Water Resources Management....................Member;
(j)Minister for Information Technology and Communication Department.................... Member;
(k)Chief Secretary to Government......................Member;
(l)Special Chief Secretary/Principal Secretary/Secretary, Planning Department ...................... Member;
(m)Special Chief Secretary/Principal Secretary/Secretary to Government, Finance Department ................................... Member;
(n)Special Chief Secretary/Principal Secretary/Secretary to Government, Industries Department ....................................Member;
(o)Special Chief Secretary/Principal Secretary/Secretary to Government, Municipal Administration and Urban Development Department .................................... Member;
(p)Special Chief Secretary/Principal Secretary/Secretary to Government, Roads and Buildings Department..............................Member;
(q)Special Chief Secretary/Principal Secretary/Secretary to Government, Panchayat Raj and Rural Development Department......................................Member;
(r)Special Chief Secretary/Principal Secretary/Secretary to Government, Water Resources Management Department...............................Member;
(s)Principal Secretary to Government, Information Technology, Electronics and Communication Department...............................Member;
(t)Secretary to Government, Law Department ..........................Member;
(u)Chief Executive Officer of the Board.........................Member Convener;
(v)Any other Minister/Secretary to Government or other persons including international experts in the field, leading industrialists nominated by the Chairman of the Board .................Member.