Section 18 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
18. Appointment of staff.
(1)The Authority or Commission shall upon the recommendation of the Chief Executive Officer, from time to time-,(a)create functional services departments and corporate services departments with such names as it may determine within the Authority or Commission with the approval of the Board;(b)create such positions with such designations in the departments as it may determine with the approval of the Board;(c)appoint such number of persons on such terms as to remuneration, duration, designation or otherwise against the positions created, as it may determine for effective performance and discharge of its functions notwithstanding any prohibition in any other Act with the approval of the Board; and(d)initiate disciplinary action or terminate appointment or dismiss the persons appointed and an appeal against such decision shall lie to the Board.(2)The Authority or Commission may make regulations, not inconsistent with the provisions of this Act or of any other law, for the appointment, promotion, dismissal, termination of service, disciplinary control and terms and conditions of service of all persons appointed by the Authority or Commission.(3)The appointed staff shall work under the overall supervision and control of the Chief Executive Officer.(4)The staff shall be entitled to receive from the funds of the Authority or Commission such remuneration and shall be governed by such conditions of service, as may be determined by regulations made in this behalf.(5)The Director General may permit the Chief Executive Officer to hire skilled persons and experts for periods not exceeding five years as may be considered necessary, at competitive market rates, and permit delegation of such functions and powers as determined by the Authority/ Commission.Part-VI Financial Provisions
