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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(2) in Andhra Pradesh Universities Act, 1991

(2)Any dispute arising out of a contract between the University and any employee may be referred by the Vice-Chancellor to a grievancess committee consisting of such members of the Executive Council as may be nominated by it.