Section 13 in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016
13. Establishment of State institutes of hotel management and culinary technology.
(1)The Authority may establish State institutes of hotel management and culinary technology known by such names as it thinks fit (hereinafter called "institute") for the purpose of training and development in hotel management and culinary technology.(2)The institutes of hotel management and culinary' technology transferred to the Authority under Section 46 shall be deemed to be State institutes of hotel management and culinary technology established under sub-rule (1).(3)Any institute established under sub-rule (1) under this rule shall be a body corporate by the name of the institute, 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(4)Establishment and/or functioning, financial provisions and staffing of the institutes shall be as laid down in the regulations.(5)Committees, may be formed under Section 7 in connection with institutes.
