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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(2)The Authority or Commission may make regulations, not inconsistent with the provisions of this Act or of any other law, for the appointment, promotion, dismissal, termination of service, disciplinary control and terms and conditions of service of all persons appointed by the Authority or Commission.