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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(viii) in Andhra Pradesh Post Graduate Law courses Common Entrance Test Rules, 2007

(viii)"Convenor" means a person, not below the rank of a Professor, appointed by the Competent Authority in consultation with Chairperson for conducting the Post Graduate Law Common Entrance Test and performing such other functions relating to the said test as entrusted to him by the Competent Authority.