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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(4) in Andhra Pradesh School Education Management (Community Participation) Rules, 1998

(4)Whenever contract appointments are made by the School Committee as envisaged under clause (d) of sub - section (3) of Section 5 of the Act, the persons so appointed shall not have any right to claim any regular appointment.