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State of Andhra Pradesh - Section

Section 35 in Sri Venkatesware Institute of Medical Science University Act, 1995

35. Directions by the Government.

(1)In the discharge of its functions under this Act, the Institute shall be guided by such directions on question of policy relating to State purposes or in case of any emergency as may be given to it by the Government.
(2)If any dispute arises between the Government and the Institute as to whether the question is or is not a question of policy relating to the State purposes or whether an emergency has arisen, the decision of the Government thereon shall be final.