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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2) in Damodaram Sanjivayya National Law University Act, 2008

(2)The Vice-Chancellor shall be appointed by the Chancellor from out of a panel of not less than three persons recommended by a Committee constituted under subsection (3):Provided that if the Chancellor does not approve any of the persons so recommended he may call for fresh recommendations.