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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(4) in Andhra Pradesh Universities Act, 1991

(4)
(a)There shall be Dean/Chairman for each faculty who shall be appointed by the Executive Council from among the members of the faculty concerned on the recommendation of the Vice-Chancellor;
(b)The terms and conditions of the office of Dean/Chairman shall be prescribed by Ordinances.