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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(4) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020

(4)Subject to such control and restrictions as may be prescribed, the Authority may appoint such other Executive Officers and may engage such Advisors, Consultants/ Experts/ Technicians/ Office Staff/ Skilled/ Unskilled workers/ any other manpower as may be necessary for the efficient performance of its functions and pay them such salaries and allowances as may be prescribed and determined from time to time.CHAPTER-IV FINANCE AND ACCOUNTS OF THE AUTHORITY