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 26] [Entire Act] State of Andhra Pradesh - Subsection Section 26(2) in Statutes of the National Institute of Technology, Andhra Pradesh, 2017 (2)The other terms and conditions of service of such employee shall be such as may be specified by the appointing authority in the letter of appointment.
