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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(1) in THE ANDHRA PRADESH COMMISSIONERATE OF HIGHER EDUCATION ACT, 1986

(1)With effect on and from the Constitution of the Commissionerate under section 3 and notwithstanding anything contained in the Andhra Pradesh Intermediate Education Act, 1971 and the Andhra Pradesh Education Act, 1982, the Director of Higher Education, the Secretary, Board of Intermediate Education, the Director of Technical Education and the Secretary to the Board of Technical Education shall function under the Administrative control of the Commissionerate.