Section 4 in Andhra Pradesh Urban Areas (Development) Act, 1975
4. Appointment of Secretary, Chief Accounts Officer, Town Planner and Engineer.
(1)For any authority, the Government may sanction a post of Secretary, a post of Chief Accounts Officer, a post of Town Planner and a post of Engineer who shall exercise such powers and perform such functions as may be prescribed or as may be determined by regulations made by the authority in this behalf or delegated to them by the authority or the Chairman.(2)Before sanctioning any post under sub-section (1), the Government shall consult the authority concerned.(3)All the appointments to posts sanctioned under subsection (1) shall be made by the Government.(4)All the officers appointed under sub-section (3) shall, save as otherwise provided in the rules relating to the discipline and conduct of those officers be deemed, for all purposes, as officers of the Authority and shall, in the exercise of the powers and discharge of the duties under this Act, be subject to such control and direction of the Vice-Chairman as may be prescribed.(5)The Government shall pay out of the Consolidated Fund of the State, the salaries, allowances, leave allowances pension and contribution, if any, towards the provident fund or pension-cum-provident fund of every officer appointed by the Government under sub-section (3).
