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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(9) in Statutes of the National Institute of Technology, Andhra Pradesh, 2017

(9)Notwithstanding anything contained in these Statutes, the Board shall have the power to make appointments of persons having special skill or knowledge to suit the emergent need of the Departments or Centres:Provided that such appointments shall not be made for a period exceeding twelve months.