Section 22(1) in Andhra Pradesh Capital Region Development Authority Act, 2014
(1)The Authority may,-(a)sanction and appoint heads for the departments such as Planning, Transportation and Engineering, Finance and Accounts, Housing and Environment, Economic Development and Investment Promotion, Administration and Human Resources, Vigilance, Revenue, Public Health or such other heads known by whatever name as are necessary to work under the overall control and direction of the Commissioner. The Commissioner and heads shall be entitled to receive from the funds of the Authority such remuneration and shall be governed by such conditions of service, as may be determined by standing orders made in this behalf.(b)sanction and recruit such number of personnel on such terms as to remuneration or otherwise as the Authority may determine; and(c)engage and remunerate for their services such persons or agents as the Authority considers necessary for carrying out its functions.Explanation. - For the removal of doubts, it is hereby declared that the Authority,-(i)may engage such heads or other officers and employees including the professional service providers and team of experts as may be necessary for the efficient performance of its functions and guide the Authority in implementation of the Act and may determine their designations, grades, scales of pay and allowances;(ii)may utilize the services of the employees in the Government Services for various cadres in the Authority;(iii)shall have the power to engage officials of various cadres on deputation from the State and Central Government departments or Public Sector units;(iv)may engage external consultants, advisors, and experts as considered necessary, at such rates and with such works to be assigned and determined by the Authority;(v)shall have the power to hire the services of private agencies and engage people with expertise so as to meet any deficiencies in professional expertise required for the execution of its responsibilities;(vi)may identify, engage, surrender, remove, re-appoint and appraise the performance of heads of departments, officers and other employees as provided by standing orders.
