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State of Andhra Pradesh - Section

Section 11 in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

11. Composition of Authority.

- The Authority shall consist of a Chairperson, appointed on part-time or full- time basis, three part-time Members, and the Chief Executive Officer, who shall be Member-Secretary of the Authority, to be appointed by the Government.