Section 18(1) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
(1)The Authority or Commission shall upon the recommendation of the Chief Executive Officer, from time to time-,(a)create functional services departments and corporate services departments with such names as it may determine within the Authority or Commission with the approval of the Board;(b)create such positions with such designations in the departments as it may determine with the approval of the Board;(c)appoint such number of persons on such terms as to remuneration, duration, designation or otherwise against the positions created, as it may determine for effective performance and discharge of its functions notwithstanding any prohibition in any other Act with the approval of the Board; and(d)initiate disciplinary action or terminate appointment or dismiss the persons appointed and an appeal against such decision shall lie to the Board.
