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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(1) in Dr. Y.S.R. Horticultural University Act, 2007

(1)The Vice-Chancellor shall be a whole time officer of the University and shall be appointed by the Chancellor from the panel of eminent scientists in Horticulture / Agriculture drawn by the Search Committee. The Search Committee shall consist of the following persons:
(i)[ Chief Secretary to the Government of Andhra Pradesh;] [Substituted by Andhra Pradesh Act No. 5 of 2018, dated 2.1.2018.]
(ii)One nominee of the State Government
[Who shall be of eminence in the sphere of Horticulture Science and shall not be connected in any manner with this University or its colleges and shall not be below the rank of Vice-Chancellor.] [Added by Andhra Pradesh Act No. 5 of 2018, dated 2.1.2018.]
(iii)Director General, Indian Council of Agricultural Research or his nominee.