Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Government Medical and Dental Institutions (Conversion into Semi-Autonomous Institutions) Act, 2007

8. The President.

(1)The Chief Minister of Andhra Pradesh shall be the President of the Institute.
(2)The President shall, after every five years cause to review the progress of the Institute, in such manner as he/she thinks fit.