Section 19(7) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
(7)Official Visits Abroad: The Chairperson and Members shall be entitled to undertake official visits abroad with the prior approval of the Government through Municipal Administration and Urban Development Department and after clearance from Ministry of External Affairs, Government of India. The daily allowance and provision of accommodation during the period of tour abroad shall be regulated in accordance with the Government instructions as applicable to the Chief Secretary or the Principal Secretary respectively of the Government.
