Section 17 in Andhra Pradesh Economic Development Board Act, 2018
17. Executive Vice-Chairman of the Board.
(1)The Executive Vice-Chairman of the Board shall be appointed by the Board.(2)The qualifications, pay and allowances and terms and conditions of service of the Executive Vice-Chairman shall be such as may be decided by the Board from time to time.(3)The functions of the Executive Vice-Chairman shall be such as may be prescribed in the regulations.
