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State of Andhra Pradesh - Section

Section 19 in Andhra Pradesh Economic Development Board Act, 2018

19. Functions of the Chief Executive Officer.

- The Chief Executive Officer, subject to the orders of the Board, shall be responsible for :
(a)Supervision and direction of staff of the Board.
(b)Undertaking research to determine the industry competitiveness of State and propose strategies to enhance the State as an investment destination.
(c)proposing for the Board's approval, operating and marketing plans for investment promotion and facilitation.
(d)performing the duties of the Secretary to the Board, including preparation of minutes of decisions of the Board.
(e)performing such other functions and duties as may be determined by the Board.
(f)performing all other incidental and ancillary functions as directed by the Government and/or the Board or the Chairman of the Board.