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[Cites 0, Cited by 0] [Section 13(8)] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(8)(b) in Andhra Pradesh Universities Act, 1991

(b)An appeal shall lie to the Executive Council against any action taken by the Vice-Chancellor under Clause (a) affecting any person in the service of the University, at the instance of such person. Such appeal shall be filed within thirty days from the day on which such person has notice of the action taken.