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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(6) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Rules, 2019

(6)Disciplinary authority: In the case of staff other than the Secretary, the Secretary of the Commission shall be the disciplinary authority and the Chairperson will be the appellate authority;