Section 7(1) in Andhra Pradesh (Krishna, Godavari and Pennar Delta Area) Drainage Cess Act, 1985
(1)There shall be established by the Government a Board for the purposes of this Act, to be called the Krishna, Godavari and Pennar Delta Drainage Board, which shall consist of a Chairman and such number of other members, not less than twelve but not more than twenty, as the Government may, by notification, appoint and the Board shall exercise such powers and perform such functions as the Government may, from time to time assign to it.
