Section 8 in Andhra Pradesh State Council of Higher Education Act, 1988
8. Temporary association of persons with the Council for particular purpose
- The Council may associate with itself in such a manner and for such a purpose, any person whose assistance or advice it may desire in carrying out its work. A person associated with Council for any purpose shall have a right to take part in the discussions relevant to that purpose but shall not have a right to vote at a meeting of the council and shall not be a member for any other purpose. The Council may associate with its members of Medical, Engineering and Agricultural Universities and such other expert bodies as the Government, by order, specify with a view of developing co-ordination among the Universities.
