Section 41(2) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
(2)In particular and without prejudice to the generality of the power conferred in sub-section (1) such regulations may provide for all or any of the following:(a)the manner of preparation of annual budget and its approval by Government;(b)the delegation of powers to officers and employees of the Authority or Commission;(c)the opening, keeping, closing of and internal audit of accounts of the Authority or Commission;(d)allowances to the staff of the Authority or Commission;(e)the professional and technical training of staff of the Authority or Commission;(f)the job charts, duties, and responsibilities of various positions in the Authority or Commission along with skills, experience and qualifications required to hold them;(g)the method of entering into contract while hiring staff from the market or deputing staff from any Government organization;(h)the form and manner of preparation of annual reports of the Authority or Commission; and(i)any other matter which is required to be provided by the regulations.
