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State of Andhra Pradesh - Section

Section 18 in Andhra Pradesh Economic Development Board Act, 2018

18. Chief Executive Officer of the Board.

(1)The Chief Executive Officer of the Board shall be appointed by the Board, who may be drawn from Government services or from the private sector.
(2)The qualifications, pay and allowances and terms and conditions of service of Chief Executive Officer shall be such as decided by the Board from time to time.