Section 15 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
15. Power of appointment of establishment.
- Subject to the rules made in this behalf under Section 172, the Government shall regulate the power of appointment of all members of establishment vested in Board of Revenue, Collector, Commissioner of Survey Settlement and Commissioner of Land Records in their respective departments. The Government shall also determine, inter alia the powers which the said officers may delegate to their subordinate officers. Provided that the aforesaid officers shall always have a right of modification and revision in respect of appointments made by their such subordinate officer.
