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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(1)(e) in Andhra Pradesh Vaidya Vidhana Parishad Act, 1986

(e)[ The Commissioner may call for options from the employees who are working on deputation in the Andhra Pradesh Vaidya Vidhana Parishad from time to time and in subsequent dates from those employees who are working under the control of the Director of Health and the Director of Medical Eduction who are working to work in the Andhra Pradesh Vaidya Vidhana Parishad for their absorption of their services in the Andhra Pradesh Vaidya Vidhana Parishad.] [Added by Act No. 36 of 2008, dated 25.9.2008.]