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State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh Para Medical Board Rules, 2006

4. Method of appointment of Secretary.

(1)Government shall appoint an Officer or Retired Officer not below the rank of Joint Secretary to Government as Secretary of the Board.
(2)In the event of appointing a serving officer as Secretary of the Board, he/she shall be entitled to his own pay and allowances drawing in his parent department prior to his appointment as Secretary to the Board. He is also entitled to draw his regular annual grade increments.
(3)In the event of appointing a Retired Officer as Secretary, he/she shall be entitled to receive such emoluments as may be fixed by the Government from time to time.