Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(a) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Rules, 2019

(a)The Commission shall appoint a Secretary in consultation with the Government who will be Chief Executive Officer of the Commission as per Section 4(2) of the Act and shall be a full time member of the Commission;