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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2)(b) in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997

(b)
(i)One Vice-Chancellor to be nominated by the Commission -Member;
(ii)Three experts, one each in Economics, Cost Accountancy and Institutional Finance, to be nominated by the Commission -Members;
(iii)One Expert in the subject area - Member;
(iv)In case a deemed University conducts courses of study such as technical education, medical education and teacher education of which there is a statutory council, for example, the All India Council for Technical Education, Medical Council of India, Dental Council of India and the National Council for Teacher Education, a nominee of such Council - Member;
(v)Secretary in charge of Higher, Technical or Medical education (depending on the field of specialization of the institution) of the concerned State Government or his nominee who is not below the rank of Deputy Secretary to the Government of India may be co-opted as a member for the purposes only of determining the fee structure for deemed universities in the State concerned;
(vi)An officer of the Commission not below the rank of Additional Secretary - Member-Secretary.