Section 52 in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
52. Temporary appointment of Officers -
Notwithstanding anything contained in this Act, and until such time as the Authorities are duly constituted, the Vice-Chancellor may, subject to the prior approval of the Chancellor, appoint any officer, or constitute any Committee temporarily to exercise, perform and discharge all or any of the powers, functions and duties of such Authorities under thisAct.
