Section 9(3) in Andhra Pradesh Industrial Corridor Development Act, 2017
(3)Administrative functions:(a)to define standard operating procedures for delivering various functions of the Authority;(b)to appoint such officers and personnel as it may be necessary for the efficient performance of its functions, on such conditions of appointment and service and with such powers, functions and duties as may be prescribed;(c)to engage experts or persons having special knowledge or skill to assist it in performance of its functions;(d)to ensure global standards of ease of doing business in the Industrial Corridor and Nodes;(e)to globally market the Industrial Corridor;(f)to prepare quarterly, half-yearly and annual reports on the status planning, development, operation, maintenance, management and regulation of the Node, peripheral areas and the projects;(g)to put in place mechanism towards effective redressal of grievances;(h)to exercise such other powers and discharge such other functions as may be necessary or expedient to carry out provisions of this Act.Chapter-IV Control and Regulation In Industrial Corridor
