Section 30 in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
30. Experts and consultants engaged.
(1)Consultants or experts may be engaged by the Authority with the prior approval of the Government:(2)Monthly remuneration payable to the consultants and experts shall be as may be fixed by the Government;(3)the consultant or expert shall not be deemed to be regular members of the staff borne on the establishment of the Authority;(4)the consultant or expert may be appointed for a tenure of one year, extend able on year to year basis;(5)the tenure of their appointment may be terminated by the Authority by serving one month's notice.Chapter-X Real Estate Appellate Tribunal
