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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(2) in Andhra Pradesh Capital Region Development Authority Act, 2014

(2)The appointment, promotion, termination of appointment, dismissal and disciplinary control of the persons employed by the Authority shall be vested in the Commissioner and standing orders in this regard along with terms and conditions of service shall be made by the Authority.