Section 17 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
17. Chief Executive of Authority.
(1)The Chief Executive Officer of an Authority or Commission shall be appointed by the Government.(2)The Chief Executive Officer shall receive such salary and other allowances from the Fund as the Government may determine from time to time.(3)The Director- General, may grant from time to time leave of absence and permission to travel within or outside the country, to the Chief Executive Officer.(4)The Chief Executive Officer shall be responsible to the Authority or Commission, as the case may be, for the proper administration and management of the functions and affairs of the Authority or Commission in accordance with the policy laid down by the Authority or Commission.
