Section 11 in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Rules, 2019
11. AFRC.
(a)Commission shall discharge all the duties and functions of the AFRC as per section 12 (1) of the Act. AFRC shall cease to be hold office, as and when the Commission takes charge and G.O. Ms No.6 dated 8-01-2007 is deemed to be automatically withdrawn;(b)All matters pending with the AFRC shall be transferred to the Commission including the issues of fee fixation which have not been notified as per Act 5 of 1983, as and when the Commission takes charge;(c)All persons employed under AFRC will continue to work with the Commission as per the agreed terms and conditions of employment;
