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[Cites 0, Cited by 1] [Section 167] [Entire Act]

State of Andhra Pradesh - Subsection

Section 167(7) in Andhra Pradesh Panchayat Raj Act, 1994

(7)The Government shall have power to make rules to regulate the classification and methods of recruitment, conditions of services, pay and allowances and disciplinary conduct of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] Development Officer.