Section 31 in Andhra Pradesh Government Medical and Dental Institutions (Conversion into Semi-Autonomous Institutions) Act, 2007
31. Authentication of orders and Instruments of the Institute.
- All orders and decisions of the Institute shall be authenticated by the signature of the Registrar or any other officer authorized by the Director in this behalf, and all other instruments issued by the institute shall be authenticated by the signature of such officer of the Institute as may be authorized by the Director in this behalf.
