Section 9(3) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
(3)The Authority or Commission may by resolution or otherwise in writing appoint an officer of the Authority or Commission, as the case may be, either in general or in a particular case to execute or sign on behalf of the Authority or Commission an agreement or other instrument in relation to any matter concerned to the Authority or Commission.Part-III Functions of the Board, Authorities and Commissions
