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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(2) in Andhra Pradesh Economic Development Board Act, 2018

(2)The Chief Executive Officer may, with the approval of the Chairman of the Board appoint skilled persons, experts and consultants (including foreign nationals) on such terms as to remuneration, duration, designation (on contract basis at competitive market rates) or otherwise against the positions created as he/she may consider necessary for the efficient performance of the functions of the Board.