Section 19(1) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
(1)The salaries and allowances payable to the Chairperson and Members of the Regulatory Authority shall be as follows:(a)The Chairperson of the Authority shall be paid a salary equivalent to that of the Chief Secretary of the Government;(b)The whole-time Members shall be paid salary equivalent to that of the Principal Secretary of the Government;(c)Every part-time member, who is not a servant of the Government, shall be paid a sitting fee for each day he attends the meetings of the regulatory authority as may be fixed by the government, from time to time and they shall not be entitled to any allowance relating to house and vehicle.
