Section 19(3) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
(3)Leave: (a) The Chairperson or a Member shall be entitled to thirty days of earned leave for every year of service. The payment of leave salary during the leave shall be as admissible to the Chief Secretary or the Principal Secretary as the case may be. The Chairperson or Member shall be entitled to encashment of fifty percent of earned leave to his credit at any time.(b)Leave Sanctioning Authority: Leave sanctioning authority in case of,-(i)The Chairperson of the Authority, shall be the Minister-in-charge of the Municipal Administration and Urban Development Department of the Government; and(ii)The Members of the Authority shall be the Chair person.
