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State of Andhra Pradesh - Section

Section 32 in Statutes of the National Institute of Technology, Andhra Pradesh, 2017

32. Deputation.

- Deputation is permissible for appointment (temporary transfer) in public interest outside the Institute to other National Institutes, Central Government, State Government, Universities or Autonomous Bodies including Public Sector undertaking and subject to such terms and conditions as may be specified in the recruitment rules.