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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 34(1) in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010

(1)The Government or the Competent Authority, may by order authorize any officer as inspection officer for inspection of an institution of higher learning, however, the officer so appointed may not be below the rank of inspecting officer under the Government, for the inspection of an institution of higher learning.