Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Andhra Pradesh - Subsection Section 14(5) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Rules, 2019 (5)For Contractual Staff other than Secretary of the Commission shall determine the terms and conditions in the contract agreement;
