Section 3 in Andhra Pradesh Water, Land And Trees Rules, 2004
3. Appointment of Administrator and the staff in State, District, Divisional and Mandal Authorities.
(1)(i)The Government may designate officers as Administrator who shall assist the Authority in discharging its duties.(ii)The Authority may take on deputation such other officers or members of staff subordinate to the Administrator either on contract basis or from the surplus manpower cell(2)The Member Secretary of the District Authority shall assist the District Authority in its work and the District Authority may take on contract basis or from the surplus manpower cell such other officers or the staff to assist the Member Secretary.(3)The Member Secretary of the Divisional Authority shall assist the divisional authority in its work and the Divisional authority may take on contract basis or from the surplus man power cell such other officers or the staff to assist the Member Secretary.(4)The Member Secretary of the Mandal Authority shall assist the Mandal Authority in its work and the Mandal Authority may take on contract basis or from the surplus man power cell such other officers or the staff to assist the Member Secretary.(5)The Authority under the provisions of Section 5 of the Act, may designate the officers from the departments such as Ground Water, Rural Development, Irrigation, Municipal Administration and Urban Development, Panchayat Raj, Forest or any other department or agency as deemed necessary to work as Designated or Technical Officers for the purpose of the Act by a separate order.(6)The power of designating the officers at District and Mandal level may be delegated by the State Authority.
