Section 23(2) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
(2)The Chairperson of the regulatory authority 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 Authority from a 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)authorization of tours to be undertaken by any Member, officer or employee: within India and allowance to be granted for the same;(e)all matters in relation to reimbursement of medical claims as per the existing Government Orders;(f)all matters in relation to grant or rejection of leaves.(g)all matters relating to disciplinary action against any Member, officer or employee;
