Section 7 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
7. Appointment of other committees by the authority or Commission.
(1)The Authority or Commission may from time to time appoint committees consisting of such members as it thinks fit and associate with such committees in such manner and for such period as may be prescribed, any person or persons whose assistance or advice it may desire and refer to such committees for inquiry and report any subject relating to the purposes of this Act.(2)Every committee appointed under sub-section (1) shall conform to any instructions that may, from time to time, be given to it by the Authority or Commission and the Authority or Commission may at any time alter the constitution of any committee so appointed or rescind any such appointment. The Authority or Commission shall nominate one of the members as the Chairman of every such committee.
