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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(c) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Rules, 2019

(c)The Secretary to the Commission shall be appointed on contractual basis for a period of three years extendable further by the Government on the recommendation of the Chairperson by not more than two years or until he or she attains the age of 70 years whichever is earlier;