Section 51 in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
51. Residuary provision.
- Matters relating to the terms and conditions of service of the Chairperson or a Member, with respect to which no express provision has been made in these rules, shall be referred by the Authority to the Government for its decision, and the decision of the Government thereon shall be applicable to the Chairperson or Member, as the case may be.
