Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(3)(d) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Rules, 2019

(d)Schedule of employment to be maintained: -Every Private Higher Educational Institution shall maintain a schedule of employees indicating there in the number of persons in its employment, the name and qualification of each employee, the pay and such other particulars;