Section 11 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
11. Functions of the Authorities or Commissions.
(1)The Authorities or Commissions constituted under this Act shall undertake the functions specified under sub-section (1) of section 10, on behalf of the Board.(2)In addition to the functions of the Board under sub-section (1), an Authority or Commission may undertake such other functions as the Government may assign and in so doing the Authority or Commission shall be deemed to be fulfilling the purposes of this Act, and the provisions of this Act shall apply to the Board and the Authority or Commission in respect of such functions.(3)The Board, Authorities or Commissions in performing their functions shall represent the State.
