Section 13(1) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
(1)Subject to the provisions of this Act, an Authority or Commission may carry on such activities as appear to it to be advantageous, necessary or convenient for it to carry on for or in connection with the discharge of its functions under this Act and, in particular, an Authority or Commission may exercise one or more of the powers in regard to the following matters,-(a)Financial/ property related,-(i)to acquire, take on lease, hire, hold and enjoy movable and immovable property and to convey, assign, surrender, charge, mortgage, demise, transfer or otherwise dispose of, or deal with, any movable or immovable property belonging to the Authority or Commission upon such terms as the Authority or Commission considers fit;(ii)to sanction and execute infrastructure and other works;(iii)to conceptualise plans/ schemes and programs;(iv)to enter into any contract or agreement for carrying out the purposes of this Act;(v)to receive, in consideration of the services rendered by the Authority or Commission, such commission or payment as may be agreed upon;(vi)with the approval of the Government, to subscribe for or acquire any stock, share, bond, debenture or other financial instrument in any company;(vii)with the approval of the Board or Government -[A] to enter into any joint venture with any person; or[B] to form or participate in the formation of any company, whether in India or elsewhere, for the purpose of carrying out all or any of the functions of the Board;(viii)with the approval of the Government, to borrow money for such of the purposes of the Authority or Commission as the Authority or Commission may from time to time deem fit;(ix)to dispose of capital assets and to use the proceeds from such disposal as the Authority or Commission deems fit;(x)to impose fees or any other charges it deems fit for carrying out any of its functions;(xi)to accept gifts, legacies or donations and apply them for one or more of its functions; and(xii)to exercise all powers and perform all duties which, under any other written law, are or may be or become vested in or delegated to the Authority or Commission;(b)General matters:(i)to undertake surveys, studies, research and training in fields relating to its functions;(ii)to enter into such negotiations and arrangements as the Authority or Commission considers necessary for the performance of its functions;(iii)with the approval of the Government, to make regulations for the establishment of any scheme for the payment of superannuation benefits to such employees or classes of employees as the Authority or Commission may determine, on their death or retirement from the service of the Authority or Commission or on their otherwise leaving the service of the Authority or Commission;(iv)to exercise all powers and perform all duties which, under or by virtue of any other written law, may be vested or delegated to it; and(v)generally to do all such matters and things as may be incidental to or consequential upon the exercise of the Authority's or Commissions powers or the discharge of its duties under this Act.
