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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(5) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(5)The Director General may permit the Chief Executive Officer to hire skilled persons and experts for periods not exceeding five years as may be considered necessary, at competitive market rates, and permit delegation of such functions and powers as determined by the Authority/ Commission.Part-VI Financial Provisions