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State of Andhra Pradesh - Section

Section 16 in Andhra Pradesh Housing Board Act, 1956

16. Application of Services Rules and Certain other rules.

- Unless otherwise provided in this Act or prescribed thereunder the provisions of the Service Rules for the time being in force in the State relating to salaries, leave, pensions, traveling allowance, retirements and all conditions of service and the rules for the time being in force relating to the conduct of Government servants and enquiries in to the conduct and punishment of Government servants, shall apply to the Officers and servants of the Board appointed under Section 17.