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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(1) in National Academy of Legal Studies and Research University Act, 1998

(1)The Registrar shall be appointed by the Vice Chancellor on the recommendations of the Selection Committee constituted by the Executive Council headed by the Vice Chancellor on such terms and conditions of service as it may specify subject to the provisions of Statutes and Regulations.2