Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(1) in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020

(1)The Chancellor shall, as soon as the first Vice-Chancellor is appointed, under sub-section (1) of section 11, take action to constitute the Board. The Board of Management shall be constituted in such a manner so that the continuity is ensured.