Section 10 in Andhra Pradesh Economic Development Board Act, 2018
10. Appointment of other Committees.
(1)The Board may from time to time appoint any committees consisting of such members as it may thinks fit and associate with such committee in such manner and for such period as may be prescribed, in the regulations any person or persons whose assistance or advice it may desire and refer to such committees for inquiry and report any subject relating to the purposes of this Act.(2)Every committee appointed under sub-section (1) shall conform to any instructions that may, from time to time be given to it by the Board and the Board may at any time alter the Constitution of any committee so appointed or rescind any such appointment. The Board shall nominate one of the member as the Chairman of such committee.(3)The procedure to be followed by the committees and all other matters relating to the committees shall be such as may be specified in the regulations.
