Section 3(5) in Andhra Pradesh Water, Land And Trees Rules, 2004
(5)The Authority under the provisions of Section 5 of the Act, may designate the officers from the departments such as Ground Water, Rural Development, Irrigation, Municipal Administration and Urban Development, Panchayat Raj, Forest or any other department or agency as deemed necessary to work as Designated or Technical Officers for the purpose of the Act by a separate order.
