Section 3(2) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
(2)The Board shall consist of, -(a)The Chief Minister - Chairman;(b)Minister(s) for Tourism, Culture, and Heritage - Vice Chairmen;(c)The Minister for Finance- Member;(d)The Chief Secretary to Government - Member;(e)The Director - General and Secretary to Government in charge of Tourism and Culture - Member - Convener;(f)The Secretary to Government, Finance department- Member;(g)Two Secretaries to Government nominated by the Government - Members;(h)Chief Executive Officers of all the Authorities/Commissions created under this Act - Members(i)Four experts, who possess knowledge in tourism, culture and heritage to be appointed by the State Government-Members; and(j)Any other officer or expert whom the Board thinks necessary as special invitee.
