Section 23 in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
23. Administrative powers of the Chairperson of the regulatory authority.
(1)The Chairperson of the regulatory authority shall obtain the prior approval of the State Government with regard to the following:(a)all matters pertaining to creation and abolition of posts;(b)all matters pertaining to pay and allowances of the officers and staff of the authority;(c)authorization of tours to be undertaken by any Member, officer or employee outside India and allowance to be granted for the same;(d)permission for hiring of vehicles for official use;(2)The Chairperson of the regulatory authority is competent to exercise the following powers subject to control and review by the Government.(a)To make appointments to the posts of the officers and employees of the Authority from a panel prepared by the Selection Committee;(b)acceptance of resignations by any Member, officer or employee;(c)Making arrangements for officiating against sanctioned posts;(d)authorization of tours to be undertaken by any Member, officer or employee: within India and allowance to be granted for the same;(e)all matters in relation to reimbursement of medical claims as per the existing Government Orders;(f)all matters in relation to grant or rejection of leaves.(g)all matters relating to disciplinary action against any Member, officer or employee;(3)Manner of selection of officers and employees of the Authority:(a)The Government shall constitute a Selection Committee with the following composition to make selections for officers and employees of the Authority;(b)The Selection Committee shall consist of the Chair Person of the Authority, Principal Secretary to the Government, MA & UD department and Principal Secretary to the Government, Finance department;(c)The Chairperson of the Authority shall be Chairman of the Selection Committee.(d)The Selection Committee may devise its own procedure for selection of the officers and employees of the Authority.(e)The Selection Committee shall follow the procedures prescribed for the Departmental Promotion Committees in the Government in making promotions for the officers and employees of the authority.Chapter-VIII Powers and Functions of the Authority
