Section 10 in A.P. Intelligent Global Hub For Digital Pedagogies Act, 2019
10. Making of Ordinances.
(1)The first Ordinance shall be made by the initial Members of the Board with the approval of the Government and later, inform to the Governing Council as and when it is constituted.(2)The amendment of this first ordinance or its repeal, may be made by the Board, with the approval of the Governing Council.(3)Subsequent ordinances may be made by the CEO and shall require the approval of the Board within a period of 120 days.(4)Subject to the provisions of this Act and the Statutes, Ordinances may provide for the following, or similar matters, namely:(i)Direction of research, creation of content;(ii)Creation of posts as necessary;(iii)Procedures for settlement of disputes;(iv)The criteria, manner and appointment as well as terms of reference for Service Providers /Vendors.
