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[Section 4]
[Entire Act]
State of Andhra Pradesh - Subsection
Section 4(1) in Andhra Pradesh Infrastructure Development Corporation Act, 1998
| (a) | Chief Minister | .... | Chairman |
| (b) | Minister - incharge of Planning | .... | Member |
| (c) | Minister - Panchayatraj & Rural Development,Water Supply and Employment Generation. | .... | Member |
| (d) | Minister - Municipal Administration and UrbanDevelopment. | .... | Member |
| (e) | Principal Secretary or Secretary to Government,Panchayat Raj & Rural Development Department. | .... | Ex-Officio Member; |
| (f) | Principal Secretary or Secretary to Government,Municipal Administration and Urban Development Department. | .... | Ex-Officio Member; |
| (g) | Principal Secretary or Secretary to Government -Finance Department | Ex-Officio Member; | |
| (h) | One non-official Member representing reputed andrecognised Principal Institutions, to be nominated by theGovernment | ||
| (i) | One officer to be appointed by the Government asthe Member Secretary of the Corporation, who shall be theManaging Director of the Corporation | ||
| (j) | Three other Members to be nominated byGovernment from officials or non-officials. |