Section 88 in The Andhra Pradesh Reorganisation Act, 2014
88. Power of Board to make regulations.
- The Board may make regulations consistent with the Act and the rules made thereunder, to provide for -(a)regulating the time and place of meetings of the Board and the procedure to be followed for the transaction of business at such meetings;(b)delegation of powers and duties of the Chairman or any officer of the Board;(c)the appointment and regulation of the conditions of service of the officers and other staff of the Board;(d)any other matter for which regulations are considered necessary by the Board.
