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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(2)(b) in Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994

(b)"Director" in relation to, -
(i)a 'firm' means a partner in the firm;
(ii)a University, a society or other association of individuals means the person who is entrusted with the power to make appointments in the case or a University under the concerned law under which the University is established, and in other cases under the rules of the society or other association, as the case may be.