Section 4A(1) in Andhra Pradesh Urban Areas (Development) Act, 1975
(1)The Government shall have power-(a)to make rules to regulate the classification, methods of recruitment, conditions of service, pay and allowances and disciplinary conduct of the officer appointed under Section 4.(b)to recover from the Authority concerned the whole of the salary and allowances paid to any such officer and such contribution towards his leave allowances, pension or provident-cum-pension fund of such officer paid by the Government under sub-section (5) of Section 4.
