Section 14(2) in Andhra Pradesh Economic Development Board Act, 2018
(2)Investment Promotion and Project Facilitation,-(a)To facilitate investments in the State by being the one-stop shop and a single point interface for all investors seeking opportunities in Andhra Pradesh and act as a dynamic interface between the external world of investors and the Government Agencies and Departments.(b)To promote Andhra Pradesh as the ideal investment destination through various means including road shows, meetings, seminars and programmes, advertisement, printing promotional material dissemination of information etc., in India and Abroad, in co-ordination with the departments concerned.(c)To provide hand holding services to the entrepreneurs throughout their investment process in the State, with a view to facilitate ease of doing business in the State.(d)Apart from disseminating information through the available channels to the potential investors, the Board would proactively market projects to investors and facilitate their approval by the regulatory authorities. It will create an Internal Investment Friendliness Standard for the Departments (along the lines of 'ease of doing business'), through a combination of process indicators and investor surveys.(e)To promote economic activity through development of Industrial Parks, Special Economic Zones and other economic clusters.(f)To enter into memorandum of understandings, agreements etc., on behalf of the Government for promoting investments into the State and for attaining other objectives of the Board.
