Section 12(4) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
(4)The employees and staff shall be entitled to receive from the funds of the Authority such salaries and such allowances and shall be governed by such conditions of services, as may be determined by rules made in this behalf.Provided that the scales of pay and allowances of all the posts in the Authority shall be fixed by the Authority only with the concurrence of the Government.
