Section 15 in Andhra Pradesh Economic Development Board Act, 2018
15. Powers of the Board.
(1)The Board may call upon any Government Agency, Local Authority or any other body or Authority or person to furnish information, details, documents and particulars as may be required by the Board in connection with or in relation to any project, which such Government Agency, Local Authority or Body or Authority or person shall furnish to the Board without any delay or default.(2)The Board shall have power to co-ordinate with the line departments to track and compile the status of significant projects of economic development in the State.(3)The Board shall have all the powers including incidental and ancillary powers to perform, carry out, undertake any functions so as to promote and facilitate investment opportunities in the State.
