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State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh Prisons Development Board Act, 2001

3. Constitution and composition of the Board.

(1)With effect from such date as the Government may, by notification, specify in this behalf, there shall be established a Board to be called 'the Andhra Pradesh Prisons' Development Board'.
(2)The Board established under sub-section (1) shall be a body corporate having perpetual succession and a common seal, with power to acquire, hold and dispose of property both movable and immovable, to do all things incidental to and necessary for the purposes of this Act and to contract and may by the said name sue and be sued.
(3)The Head Office of the Board shall be at Hyderabad or at such other place as may be notified.
(4)The Board shall consist of the following members, namely:-
(a) Chief Minister. Chairman.
(b) Minister for Prisons. Vice-Chairman.
(c) Registrar General of the High Court ofAndhra Pradesh. Ex-officio Director.
(d) Principal Secretary to Government in Home(Prisons) Department. Ex-officio Director.
(e) Principal Secretary to Govt. FinanceDepartment. Ex-officio Director.
(f) Principal Secretary to Govt. RevenueDepartment. Ex-officio Director.
(g) Secretary to Government, Law Department. Ex-officio Director.
(h) Director General and Inspector General ofPolice. Ex-officio Director.
(i) Director of Prosecutions. Ex-officio Director.
(j) Two persons to be nominated by theGovernment out of whom one shall be a woman, from among suchnon-officials who have distinguished themselves in the field ofPrison Administration or Prison reforms or service to Prisonersor Human rights. Members.
(k) Inspector General of Prisons. Ex-officio Managing Director.