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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2)(iii) in National Academy of Legal Studies and Research University Act, 1998

(iii)The Registrar on the recommendations of the relevant Selection Committee constituted for the purpose in the prescribed manner and as approved by the Vice Chancellor shall have the power to appoint the non teaching staff including employees of last grade service and contingent staff. He shall be competent authority to take disciplinary action against such employees in accordance with such procedure as may be prescribed;2