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State of Andhra Pradesh - Section
Section 17 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
17.
Any reference in the Civil Services Regulations, the Andhra Pradesh Liberalised Pension Rules and the Andhra Pradesh General Provident Fund Rules to the authorities mentioned in column (1) of the table below shall be construed as reference to the officers mentioned in the corresponding entries in column (2) thereof.Table| (1) | (2) |
| Head of the Department. | (i) Director of Town Planning in the case of theTown planning establishment. |
| (ii) Director of Medical and Health Services orSpecial Officer, Indian Medical Department, as the case may be,in the case of Public Health, Medical Establishment and othermedical institutions. | |
| (iii) Chief Engineer (Public Health) in the caseof the Engineering Establishment; and | |
| (iv) Director of Municipal Administration inother cases. | |
| Government Appointment | Government of Andhra Pradesh. |
| The authority mentioned in Section 74 of theAct. |