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[Cites 0, Cited by 0] [Section 186] [Entire Act]

State of Andhra Pradesh - Subsection

Section 186(8) in Andhra Pradesh Panchayat Raj Act, 1994

(8)The Government shall have power to make rules to regulate the classification and methods of recruitment, conditions of service, pay and allowances and disciplinary conduct of the Chief Executive Officer appointed under sub-Section (1).