Section 12 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
12. Powers of the Authority in relation to creation of posts, appointment of officers and other employees and incurring of non-recurring expenditure.
(1)The Authority may, subject to approval of the Government, appoint suitable persons as heads of various departments of the Authority and they shall work under the overall control of the Metropolitan Commissioner or Vice-Chairperson.(2)The technical cadre of Town Planning Wing and Engineering/Development Wing of the Authority shall be filled up on deputation from the respective Government departments. The services of the existing staff of the former Authorities shall be properly safeguarded.(3)The Authority mat' utilize the services of the departmental staff in the State, Central Government Services and Public Sector Undertakings for various cadres other than those mentioned in sub-section (6).(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.(5)The Authority with the sanction of the Government may create or abolish such posts as it considers necessary for its efficient performance of its functions;(6)Appointment to posts under the Authority, whether part-time or full-time shall be governed by the recruitment rules to be made by the Government.Chapter-III Development Plans
