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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(1) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999

(1)The Board may create a separate Cell in the office to receive applications for recognition of the Homes from the Managing Committees or Managers and to keep record of the disposal of the said applications. The Board may formulate the cadre and number of posts, pay and allowances and other conditions of service of the persons holding such posts, with the approval of the Government.