Section 17(2) in Arunachal Pradesh Heritage Act, 2015
(2)Without prejudice to the generality of the powers of the State Government under sub-section (1) the Authority with the approval of the State Government may, make regulations to provide for all or any of the following matters, namely : -(a)gradation of the heritage sites declared as such for protection;(b)laying down of the essential qualifications for appointment to the various posts of the said Authority including its technical staff.(c)any other matters which may be prescribed under the Act.
