Section 4A in Andhra Pradesh Urban Areas (Development) Act, 1975
4A. Government's Power to regulate the methods of recruitment, conditions of service etc., of Officers appointed under Sec. 4.
(1)The Government shall have power-(a)to make rules to regulate the classification, methods of recruitment, conditions of service, pay and allowances and disciplinary conduct of the officer appointed under Section 4.(b)to recover from the Authority concerned the whole of the salary and allowances paid to any such officer and such contribution towards his leave allowances, pension or provident-cum-pension fund of such officer paid by the Government under sub-section (5) of Section 4.(2)The Government may at any time withdraw any officer appointed under Section 4 and appoint another in his place.
