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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(3) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

(3)Competent authority for approval of appointments:- The competent authority for approval of appointments of teaching staff of intermediate education shall be the Board of Intermediate Education and that for other educational institutions shall be the university concerned. The competent authority for approval of appointments of non-teaching staff in all the institutions shall be Director.The educational agency shall get the list of selected candidates approved by the competent authority within one month from the date of making the appointments, by applying through Form-IV. Appointments made as per selection by Service Commission, however, do not require further approval.