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

State of Andhra Pradesh - Subsection

Section 14(3) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Rules, 2019

(3)Mode of appointments: The Commission may appoint suitable persons from time to time, where necessity arises requiring specialised or expert knowledge for dealing with a particular matter or subject, the Commission may engage persons of requisite qualification and experience on outsourcing basis on such terms and conditions as the Commission may decide;