Section 41 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
41. Power to make regulations.
(1)The Board, and an Authority or Commission with the approval of the Board/Government, may make regulations, consistent with this Act and Rules made there under to carry out the provisions of this Act.(2)In particular and without prejudice to the generality of the power conferred in sub-section (1) such regulations may provide for all or any of the following:(a)the manner of preparation of annual budget and its approval by Government;(b)the delegation of powers to officers and employees of the Authority or Commission;(c)the opening, keeping, closing of and internal audit of accounts of the Authority or Commission;(d)allowances to the staff of the Authority or Commission;(e)the professional and technical training of staff of the Authority or Commission;(f)the job charts, duties, and responsibilities of various positions in the Authority or Commission along with skills, experience and qualifications required to hold them;(g)the method of entering into contract while hiring staff from the market or deputing staff from any Government organization;(h)the form and manner of preparation of annual reports of the Authority or Commission; and(i)any other matter which is required to be provided by the regulations.
