Section 80(1) in The Andhra Pradesh Reorganisation Act, 2014
(1)The Central Government may, by order, establish one or more Advisory Committees, within a period of thirty days from the date of enactment of the Andhra Pradesh Reorganisation Act, 2014, for the purpose of assisting it in regard to -(a)the discharge of any of its functions under this Part; and(b)the ensuring of fair and equitable treatment to all persons affected by the provisions of this Part and the proper consideration of any representations made by such persons.
