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State of Andhra Pradesh - Section

Section 25 in Rules for admission into M.D. courses Ayurveda, Unani and Homoeopathy in the colleges of Indian Systems of Medicine and Homoeopathy in the State of Andhra Pradesh

25. Power to amend Rules and Review Selection or Cancellation of Admission of candidates.

- (i) The Government shall have the power to add or to delete or amend or alter these rules from time to time.
(ii)The University may either suo motu or on an application made to them, call for and examine records relating to any selection or admission or cancellation thereof made by the authority in charge of selection or admission for the purpose of sati stying themselves as to the legality or regularity of such selection or admission orders in relation thereto, as they deem fit including cancellation of the selections already published or admissions already made provided that the University may before cancelling such selection or admission give an opportunity to the authority in charge of selection or admission and to the person effected to show cause against such cancellation.