Section 7 in Andhra Pradesh (Krishna, Godavari and Pennar Delta Area) Drainage Cess Act, 1985
7. Establishment of Krishna, Godavari and Pennar Delta Drainage Board-
(1)There shall be established by the Government a Board for the purposes of this Act, to be called the Krishna, Godavari and Pennar Delta Drainage Board, which shall consist of a Chairman and such number of other members, not less than twelve but not more than twenty, as the Government may, by notification, appoint and the Board shall exercise such powers and perform such functions as the Government may, from time to time assign to it.(2)Subject to such rules as may be made in this behalf, the Board shall appoint a committee for each district in the delta area for the purpose of performing such functions as the Board may assign to it.(3)The term of office of the members of the Board, and the manner of filling of casual vacancies among its members, the procedure to be followed at a meeting of the Board or its Committees and other matters incidental to the functioning of the Board or its Committees shall be such as may be prescribed.(4)Subject to the previous approval of the Government, the Board may appoint such officers and servants as it considers necessary for the efficient performance of its functions.(5)The terms and conditions of appointment and service and the scales of pay of officers and servants of the Board shall be such as may be determined by the Board with the previous sanction of the Government.
