Section 16 in Andhra Pradesh Economic Development Board Act, 2018
16. Powers of delegation.
(1)The Board, Chairman, Vice-Chairman, Executive Vice-Chairman, Chief Executive Officer, Advisory Council and Committees formed by the Board may delegate their powers and direct that any power exercisable by them may also be exercised by any of the following, in such cases and subject to such conditions, if any, as may be specified therein.(a)any authority subordinate to them;(b)any of the committees, members, officer or employees of the Board or its constituent bodies;(c)any special purpose vehicle or company formed under the Board.
