Section 18(8) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
(8)Medical Fitness: No person shall be appointed as a Chairperson or member unless he is declared medically fit by a Medical Board to be constituted by the State Government for the purpose unless he has been already declared fit by an equivalent authority.Chapter-VII Salary and Allowances Payable and other Terms and Conditions of Service of Chairperson and Members of the Regulatory Authority
