Section 3 in Telugu Language Development Authority of Andhra Pradesh (Constitution) Rules, 2018
3. Constitution of the Telugu Language Development Authority of Andhra Pradesh.
(1)In accordance with the powers vested under Section 6 of the Act, the State Government hereby constitutes a body to be called the Telugu Language Development Authority of Andhra Pradesh', hereinafter called as the 'Authority' for the State, which shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable and to contract and by the said name sue and be sued.(2)The Authority shall consist of -(a)Chairman;(b)Secretaries to Government dealing with General Administration, Law, Labour, Culture & Tourism and Education Departments.(c)Upto four experts having special knowledge or practical experience in the fields of Telugu literature, administration and law as members.(d)Chief Executive Officer of Andhra Pradesh State Creativity and Culture Commission;(e)Chief Executive Officer and Member-Secretary.(3)The Chairman and Members shall be nominated by the Government on the recommendations of a three (3) members search committee appointed by the Government consisting of Members having special knowledge or practical experience in the field of Telugu language, literature and administration.(4)The composition and reconstitution of Authority resulting due to vacancies/absence of its members and proceedings shall be as per First Schedule of the Act.(5)Subject to the general superintendence and control of the Authority the management of the affairs of the Authority shall vest in the Chief Executive Officer.(6)The Authority shall make required regulations with approval of the Board/Government and standing orders to achieve the object of the Act.(7)In case of a vacancy of Chairman, the Secretary/Principal Secretary/Special Chief Secretary to Government dealing with Tourism & Culture shall act as the Chairman of the Authority.(8)Subject to the direction and delegation of the powers by the Authority, Chief Executive Officer may exercise any power or do any act or thing which may be exercised or done by the Authority.
