Section 16 in Andhra Pradesh Backward Classes Sub-Plan (Planning, Allocation and Utilization of Financial Resources) Act, 2019
16. State Council for Development of Backward Classes.
(1)As soon as may be, after the commencement of this Act, the Government shall, by notification, constitute a Council under the Chief Minister, to be known as the State Council for Development of Backward Classes to exercise the powers conferred and to perform the functions assigned to it under the Act and the rules made thereunder.(2)The State council shall meet at least twice in a year.
