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The Andhra Pradesh reorganization Act, 2014 88. Power of Board to make regulations. The Board may make regulations consistent with the Act and the rules made thereunder, to provide for- a. regulating the time and place of meetings of the Board and the procedure to be followed for the transaction of business at such meetings; b. delegation of powers and duties of the Chairman or any officer of the Board; c. the appointment and regulation of the conditions of service of the officers and other staff of the Board; d. any other matter for which regulations are considered necessary by the Board.    |
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