Section 3 in Andhra Pradesh (50 Percent Reservation to Women in Works Contracts and Service Contracts given on nomination) Rules, 2019
3. Unit of Implementation.
(1)For the purposes of awarding a Works Contract or Service Contract, a Unit is either a District or State, as the case may be.(2)The respective Administrative Departments may, by order in writing, direct the respective local bodies to implement the provisions of the Act in accordance with the procedure prescribed hereunder.
