Section 23(1) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
(1)The Chairperson of the regulatory authority shall obtain the prior approval of the State Government with regard to the following:(a)all matters pertaining to creation and abolition of posts;(b)all matters pertaining to pay and allowances of the officers and staff of the authority;(c)authorization of tours to be undertaken by any Member, officer or employee outside India and allowance to be granted for the same;(d)permission for hiring of vehicles for official use;
