Section 5 in Andhra Pradesh Industrial Corridor Development Act, 2017
5. Establishment of Authority.
(1)As soon as may be after the commencement of this Act, the Government may, by notification in the Andhra Pradesh Gazette, establish the Andhra Pradesh Industrial Corridor Development Authority (hereinafter referred to as Authority) with effect from such date as may be specified in the notification.(2)The headquarters of the Authority shall be at Amaravati or at such other place as the Government may, by notification in the Andhra Pradesh Gazette, specify.(3)The Authority shall consist of the Andhra Pradesh Industrial Corridor Board (hereinafter referred to as Board), an Executive Committee and the Commissioner.(4)The Authority may associate with itself any person whose assistance or advice is required in performing any of its functions under this Act.(5)The Authority may obtain any information from the Government, a Government agency, Commissioner, a Special Purpose Vehicle, or a developer that is required for performing its functions under this Act.(6)No act or proceeding of the Authority shall be invalid merely by reason of any vacancy therein or any defect in the constitution thereof, or any irregularity in its procedure not affecting the merits of the case.
