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

State of Andhra Pradesh - Subsection

Section 5(2)(ii) in Andhra Pradesh School Education Regulatory and Monitoring Commission Act, 2019

(ii)four experts of repute who have special knowledge of, and professional experience in, school education & teacher education and related research, belonging to Institutes of National Importance, not holding any office of profit under the Government of Andhra Pradesh, to be nominated as members by the State Government.