Section 12 in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
12. Executive Officers and Staff of the Authority -
(1)The Commissioner of Fisheries will be the Chief Executive Officer of Authority.(2)To assist Chief Executive Officer and to perform such duties as required, one Additional Chief Executive Officer, other Officers and Staff may be taken on deputation basis;(3)Terms of deputations, salaries and allowances and such conditions of service in respect of leave, pension, provident fund and other matters as may be applicable to any other State Government Department.(4)Subject to such control and restrictions as may be prescribed, the Authority may appoint such other Executive Officers and may engage such Advisors, Consultants/ Experts/ Technicians/ Office Staff/ Skilled/ Unskilled workers/ any other manpower as may be necessary for the efficient performance of its functions and pay them such salaries and allowances as may be prescribed and determined from time to time.CHAPTER-IV FINANCE AND ACCOUNTS OF THE AUTHORITY
