Section 40 in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
40. Administrative powers of the Chairperson of the Appellate Tribunal.
(1)The Chairperson of the Appellate Tribunal shall obtain the prior approval of the State Government with regard to the following:(a)all matters pertaining to creation and abolition of posts;(b)all matters pertaining to pay and allowances of the officers and staff of the Appellate Tribunal;(c)permission for hiring of vehicles for official use;(2)The Chairperson of the Appellate Tribunal is competent to exercise the following powers subject to control and review by the Government.(a)To make appointments to the posts of the officers and employees of the Appellate Tribunal from the panel prepared by the Selection Committee;(b)acceptance of resignations by any Member, officer or employee;(c)Making arrangements for officiating against sanctioned posts;(d)all matters in relation to reimbursement of medical claims as per the existing Government Orders;(e)all matters in relation to grant or rejection of leaves.(f)all matters relating to disciplinary action against any Member, officer or employee;(3)Manner of selection of officers and employees of the Appellate Tribunal:(a)The Government shall constitute a Selection Committee with the following composition to make selections for officers and employees of the Appellate Tribunal;(b)The Selection Committee shall consist of the Chair Person of the Appellate Tribunal, Principal Secretary to the Government, Municipal Administration & Urban Development Department and Principal Secretary to the Government, Finance department;(c)The Chairperson of the Appellate Tribunal shall be Chairman of the Selection Committee.(d)The Selection Committee may devise its own procedure for selection of the officers and employees of the Appellate Tribunal.(e)The Selection Committee shall follow the procedures prescribed for the Departmental Promotion Committees in the Government in making promotions for the officers and employees of the Appellate Tribunal.
