Section 4B(2) in Andhra Pradesh Urban Areas (Development) Act, 1975
(2)Upon the issue of a notification under sub-section (1) of the Act Government shall have power to make rules to regulate the classification, methods of recruitment, conditions of service, pay and allowances and discipline, and conduct of the officers and employees of the Urban Development Authorities, service thereby constituted and such rules may vest jurisdiction in relation to such service in the Government or in such other Authority or Authorities as may be prescribed therein.
