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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2)(g) in Andhra Pradesh Government Medical and Dental Institutions (Conversion into Semi-Autonomous Institutions) Act, 2007

(g)he shall be responsible for the day to day affairs of the administration, drawing and disbursement of the bills of the Institute and such other duties as may be assigned to him/her by the Director and Dean from time to time. He shall be the custodian of the records and such other property of the Institute;