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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(iv) in Andhra Pradesh Admission and Fee Regulatory Committee (for Professional Courses offered in Private Un-Aided Professional Institutions) Rules, 2006

(iv)The Andhra Pradesh State Council of Higher Education (APSCHE) shall provide necessary secretarial assistance to the said committee, The Chairman of the Committee will be entitled to perquisites, privileges, etc. as are applicable to a serving Judge of the High Court of Andhra Pradesh, The payment of T.A and D.A etc. to the non-official members shall be regulated as prescribed under Rule-13, of special rules in Annexure-Vl under Rule-91 of Andhra Pradesh Civil Services (Travelling Allowance) Rules, The Andhra Pradesh State Council of Higher Education shall also meet the expenses towards the functioning of the Committee including payment of salaries, Travelling Allowance, dearness Allowance, etc.from the funds allocated by the Government.