Section 42(2) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely,-(a)the procedure of compounding offences;(b)the powers of inspection, and powers to examine and secure attendance;(c)the terms of office of members, their allowances and other conditions of service;(d)the functioning and conduct of meetings ;(e)the functions and powers of the Authority or Commission; and(f)any other matter which has to be or may be made by rules.
