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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(4) in Andhra Pradesh Prisons Development Board Act, 2001

(4)The Board shall consist of the following members, namely:-
(a) Chief Minister. Chairman.
(b) Minister for Prisons. Vice-Chairman.
(c) Registrar General of the High Court ofAndhra Pradesh. Ex-officio Director.
(d) Principal Secretary to Government in Home(Prisons) Department. Ex-officio Director.
(e) Principal Secretary to Govt. FinanceDepartment. Ex-officio Director.
(f) Principal Secretary to Govt. RevenueDepartment. Ex-officio Director.
(g) Secretary to Government, Law Department. Ex-officio Director.
(h) Director General and Inspector General ofPolice. Ex-officio Director.
(i) Director of Prosecutions. Ex-officio Director.
(j) Two persons to be nominated by theGovernment out of whom one shall be a woman, from among suchnon-officials who have distinguished themselves in the field ofPrison Administration or Prison reforms or service to Prisonersor Human rights. Members.
(k) Inspector General of Prisons. Ex-officio Managing Director.