Section 12 in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016
12. Establishment of silparamams.
(1)The Authority may establish silparamams known by such names as it thinks fit (hereinafter called "silparamam") for the purpose of development and promotion of visual arts and creativity at tourism destinations.(2)The silparamams transferred to the Authority under Section 46 shall be deemed to be silparamams established under sub-rule (1).(3)All the silparamams established under this rule shall be collectively known as Silparamam.(4)Silparamams established under this rule shall be a body corporate by the name Silparamam, 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(5)Establishment and/or functioning, financial provisions and staffing of silparamam shall be as laid down in the regulations.(6)Committees, may be formed under Section 7, in connection with governance of Silparamam.
