Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40] [Entire Act] State of Andhra Pradesh - Subsection Section 40(1) in Andhra Pradesh Universities Act, 1991 (1)Every employee shall be appointed under a written contract which shall be lodged with the Registrar or Dean a copy of which shall be furnished to the employee concerned.
