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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(3) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(3)An Authority or Commission shall have a maximum of six members, including a chairman, two official members, not more than two experts in the related field, and a Chief Executive Officer who shall act as the Member-Secretary. The Director - General or Chief Executive Officer, as specified, shall act as the Chairman of Authority or Commission, constituted for dealing with matters at (a), (b) and (c) in sub section (2) under this section.