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[Cites 0, Cited by 3] [Section 39] [Entire Act]

State of Andhra Pradesh - Subsection

Section 39(1) in Andhra Pradesh Universities Act, 1991

(1)Save as otherwise provided, every salaried officer and teacher of the University shall be appointed under a written contract, and the conditions of service relating to them shall, as far as possible be uniform except in respect of salaries payable to them.