Section 14 in Andhra Pradesh Para Medical Board Act, 2006
14. Secretary, other officers and servants of the Board.
(1)The Government may, by notification in the Gazette, appoint a Secretary who shall act as Secretary to the Board and to the Committees appointed under this Act.(2)Subject to the general superintendence and control by the Board, the Secretary shall be responsible for the performance of the day-to-day affairs of the Board and such other functions as may be assigned to him by the(3)The Secretary shall receive such salary and allowances, as may be fixed by Government from time to time, from the funds of the Board.(4)The method of appointment and other terms and conditions of service of the Secretary shall be such, as may be prescribed:Provided that Government may appoint an officer/Retired Officer not below the rank of Joint Secretary to Government as Secretary of the Board.(5)The Board may, with the previous approval of the Government, appoint such other officers and employees, as it may deem necessary, for assisting it in the administration.(6)The method of appointment, salary and allowances, discipline and other terms and conditions of service of officers and other employees appointed by the Board shall be provided in the regulations.
