Section 5 in THE ANDHRA PRADESH MILLETS BOARD ACT, 2020
5. Officers of the Board and other staff -
(1)The Managing Director shall be the Chief Executive Officer of the Board and he is responsible of administration.(2)The Managing Director shall be responsible for implementation of the decision of the Board and shall exercise such powers and perform such duties as may be prescribed or as may be delegated to him by the Board. He shall have the right to attend the meetings of the Board and its committees appointed under section 6 and take part in the proceedings thereof.(3)The Government shall appoint an Administrative Officer of the Board who shall exercise such powers and perform such duties as may be prescribed or as may be delegated to him by the Managing Director.(4)The Managing Director and the Administrative Officer shall be entitled to such salaries and allowances and shall be subject to such conditions of service in respect of leave, pension, provident fund and other matters as may, from time to time, be fixed by the Government.(5)Subject to such control and restrictions as may be prescribed, the Board may appoint such other officers and employees as may be necessary for the efficient performance of its functions and the method of appointment, the conditions of service and the scales of pay and allowances of such other officers and employees of the Board shall be such as may be provided by the Board with the approval of the Government.
