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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(4) in Andhra Pradesh Para Medical Board Act, 2006

(4)The method of appointment and other terms and conditions of service of the Secretary shall be such, as may be prescribed:Provided that Government may appoint an officer/Retired Officer not below the rank of Joint Secretary to Government as Secretary of the Board.