Section 6(2) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
(2)In particular and without prejudice to the generality of the foregoing powers, the State Government may constitute Authorities or Commissions for performance of all or any of the functions of the Board including following matters, namely,-(a)Tourism;(b)Creativity and Culture;(c)Heritage; and(d)any other matter for which an Authority or Commission has to be constituted.
