Section 11 in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) (Terms and Conditions of Service of Chairperson and Members) Rules, 2017
11. Residuary provisions.
- Any matter relating to the terms and conditions of service of the Chairperson and Members with respect to which no express provision has been made in these Rules, shall be referred by the Authority to the State Government for its decision.
