Section 6(2) in THE ANDHRA PRADESH DECENTRALISATION AND INCLUSIVE DEVELOPMENT OF ALL REGIONS ACT, 2020
(2)Without prejudice to the generality of the aforesaid, the functions of the Board may extend to,-(a)preparation of the Zonal Development plan and project plans;(b)co-ordinate the supervision and implementation of Zonal Development plans, and project plans;(c)to secure and oversee, the financing of Development plans in that zone; and(d)to recommend in particular such measures as may be considered necessary to accelerate the pace of development of the backward areas within that zone.
