The Andhra Pradesh reorganization Act, 2014

88. Power of Board to make regulations.

The Board may make regulations consistent with the Act and the rules made thereunder, to provide for-

a.   regulating the time and place of meetings of the Board and the procedure to be followed for the transaction of business at such meetings;

b.   delegation of powers and duties of the Chairman or any officer of the Board;

c.   the appointment and regulation of the conditions of service of the officers and other staff of the Board;

d.   any other matter for which regulations are considered necessary by the Board.