Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Arunachal Pradesh - Subsection Section 2(21) in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010 (21)"Non-teacher" - means any person appointed to perform ministerial or menial works in the College/Institution.
