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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(4) in Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016

(4)The Chancellor shall have the following powers, namely,-
(a)to call for any information or record;
(b)to remove the Vice Chancellor in accordance with the provisions of sub-section (6) of section 16;
(c)such other powers as may be prescribed by the Statutes.