Section 21 in Andhra Pradesh Economic Development Board Act, 2018
21. Appointment of consultants and head of divisions.
(1)The Board may create such divisions and such posts with such designations, to carry out its functions prescribed under this Act.(2)The Chief Executive Officer may, with the approval of the Chairman of the Board appoint skilled persons, experts and consultants (including foreign nationals) on such terms as to remuneration, duration, designation (on contract basis at competitive market rates) or otherwise against the positions created as he/she may consider necessary for the efficient performance of the functions of the Board.(3)The Heads of divisions may be appointed from the private sector or on deputation basis from the Government Departments.(4)The salary, allowances and the terms and conditions of service of the persons appointed under this section shall be such as may be prescribed by the regulations.(5)The Chief Executive Officer of the Board shall exercise the powers of supervision and control over all the officers, staff and consultants of the Board.(6)The staff shall be entitled to receive from the funds of the Board such remuneration and shall be governed by such conditions of service, as may be determined by regulations made in this behalf.(7)The Chief Executive Officer may appoint other supporting staff on outsourcing basis with the approval of the Chairman of the Board.
