Section 6 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
6. Constitution of Authority/Commission.
(1)The State Government may constitute as many Authorities/Commissions as it may deem necessary (hereinafter called as the 'Authority' or 'Commission' as the case may be), for the purpose of carrying out the functions of the Board and delegate powers to such Authorities or Commissions as may be prescribed.(2)In particular and without prejudice to the generality of the foregoing powers, the State Government may constitute Authorities or Commissions for performance of all or any of the functions of the Board including following matters, namely,-(a)Tourism;(b)Creativity and Culture;(c)Heritage; and(d)any other matter for which an Authority or Commission has to be constituted.(3)An Authority or Commission shall have a maximum of six members, including a chairman, two official members, not more than two experts in the related field, and a Chief Executive Officer who shall act as the Member-Secretary. The Director - General or Chief Executive Officer, as specified, shall act as the Chairman of Authority or Commission, constituted for dealing with matters at (a), (b) and (c) in sub section (2) under this section.(4)The composition and reconstitution of the Authority or Commission resulting due to vacancies/absence of its members and proceedings shall be as per First Schedule of this Act.(5)The Authority or Commission shall be a body corporate by the name of the Authority or Commission, having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable and to contract and by the said name sue and be sued.
