Section 3 in Andhra Pradesh Para Medical Board Act, 2006
3. Constitution of the Andhra Pradesh Para Medical Board.
(1)The Government may, by notification constitute a body to be known as the Andhra Pradesh Para Medical Board to exercise the powers conferred on and to perform functions assigned to it under the Act.(2)The Board shall be a body corporate having perpetual succession and a common seal, with power, subject to the provisions of this Act and rules made there under, to acquire, hold and dispose of property and to enter into contracts and shall in the said name sue and be sued.(3)The headquarters of the Board shall be at Hyderabad.
