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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2)(b) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Act, 2019

(b)four experts of repute who have special knowledge of, and professional experience in, higher education and research, belonging to Institutes of National Importance or Central Universities, not holding any office of profit under the Government of Andhra Pradesh, to be nominated as members by the State Government.