Section 5 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
5. Appointment of other committees.
(1)The Board may from time to time appoint committees consisting of such members as it thinks fit and associate with such committees in such manner and for such period as may be prescribed, any person or persons whose assistance or advice it may desire and refer to such committees for inquiry and report any subject relating to the purposes of this Act.(2)Every committee appointed under sub-section (1) shall conform to any instructions that may, from time to time, be given to it by the Board and the Board may at any time alter the constitution of any committee so appointed or rescind any such appointment. The Board shall nominate one of the members as the Chairman of every such committee.(3)The 'Andhra Pradesh Tourism, Culture and Heritage Committee', headed by the Chief Secretary, with the prescribed functions and powers including powers of delegation, may be constituted for coordinated implementation of plans/ programs at the Government level with the following members, -(i)Chief Secretary - Chairman;(ii)Secretary to Government in charge of Tourism and Director-General - member;(iii)Secretary to Government in charge of Finance Department - Member;(iv)Up to four Secretaries nominated by Chief Secretary - Members;(v)Chief Executive Officer, Tourism Authority - member-convener.(4)An Executive Committee headed by the Director-General, with the prescribed functions and powers including powers of delegation, may be constituted.
