Section 4B in Andhra Pradesh Urban Areas (Development) Act, 1975
4B. Constitution of a Urban Development Authorities Service for the State for any class of officers and employees of the Authorities.
(1)Notwithstanding anything in this Act, or the rules made thereunder, the Government may, after consulting all the authorities by Notification constitute any class of officers or employees of the Authorities into a Urban Development Authorities Service for the State.(2)Upon the issue of a notification under sub-section (1) of the Act Government shall have power to make rules to regulate the classification, methods of recruitment, conditions of service, pay and allowances and discipline, and conduct of the officers and employees of the Urban Development Authorities, service thereby constituted and such rules may vest jurisdiction in relation to such service in the Government or in such other Authority or Authorities as may be prescribed therein.
