Section 10 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
10. Functions of the Board.
(1)The functions of the Board shall be as may be prescribed in regard to the following matters -(a)tourism matters including planning, development, regulation, notification/regulation/development control in special tourism zones, tourism promotion, investment promotion and so on;(b)creativity and culture matters including protection, preservation, development, promotion, creating awareness and enabling enjoyment of culture, art and creativity of Telugu people;(c)Heritage matters including protection, preservation, conservation, promotion of understanding and enjoyment of tangible and intangible heritage;(d)Coordination between departments of Government such as-,(i)facilitation of integrated planning with other departments;(ii)resolving inter-departmental issues;(iii)coordination and facilitation of infrastructure development such as roads, water supply, electricity and so on relating to other departments;(iv)monitoring the implementation of infrastructure projects, incentives and concessions; and(v)resolution of issues relating to pending clearances of other departments of Government; and(e)Any other function assigned to the Board by the Government from time to time.(2)Nothing in this section shall be construed as imposing on the Board, directly or indirectly, any form of duty or liability enforceable by proceedings before any court.
