Section 3 in Statutes of the National Institute of Technology, Andhra Pradesh, 2017
3. Authorities.
- The following shall be the authorities of the Institute, namely:-(i)the Board of Governors as constituted under Section 11 of the Act;(ii)the Senate as constituted under Section 14 of the Act;(iii)the Finance Committee, as constituted under Statute 10; and(iv)the Building and Works Committee as constituted under Statute 12.
