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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Andhra Pradesh - Subsection

Section 27(1) in Damodaram Sanjivayya National Law University Act, 2008

(1)An academician shall be appointed as Registrar by the Chancellor on the recommendation of the Selection Committee constituted by the Executive Council and headed by the Vice-Chancellor on such terms and conditions of service as may be specified subject to the provisions of Statutes and Regulations.