Section 74 in Andhra Pradesh Municipalities Act, 1965
74. [ Appointment to posts of officers and employees of council sanctioned under Section 73. [Substituted by Act No. 15 of 1996, dated 26.8.1996]
- Subject to any rules including the rule for the representation of Scheduled Castes, Scheduled Tribes and the socially and educationally backward classes of citizens which the Government may make in this behalf, and notwithstanding anything in the Andhra Pradesh (Andhra Area) Public Health Act, 1939 or any other law similar thereto for the time being in force, appointment to posts of officers and employees sanctioned under Section 73, shall be made by the chair-person:Provided that an appointment to the post of a Headmaster or Headmistress of a High School maintained by the Council shall be made from a panel prepared by a committee consisting of the Chairperson, the Commissioner, the District Educational Officer having jurisdiction and not less than three but not more than seven members chosen in this behalf by the council:Provided further that appointment [to all the other posts except all categories of posts of teachers the pay or the maximum pay] of which exceeds rupees one hundred shall be made from a panel prepared by a committee consisting of the Chair-person, the Commissioner and not less than three but not more than seven members chosen in this behalf by the council.][Provided also that appointment to all categories of posts of teachers shall be made as per the procedure prescribed by the Government from time to time.] [Added by Act No. 10 of 1999, dated 15.4.1999]
