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State of Andhra Pradesh - Section

Section 25 in Damodaram Sanjivayya National Law University Act, 2008

25. Director of Campuses.

(1)There shall be a Director for each campus who shall be appointed by the Chancellor from a panel of names recommended by the Executive Council in such manner as may be prescribed.
(2)The terms and conditions of appointment of Director shall be such as may be prescribed.