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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(17A) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

(17A)Where, in pursuance of action taken under sub-rule (17), an aided post in an institution is rendered surplus, the same shall stand suppressed on transfer of the incumbent to another aided institution with effect from the date of such transfer.] [Substituted by Notification No. G.O.Ms. No. 39, dated 17.6.2013 (w.e.f. 3.1.1994).]