(6)Member of a Committee or Board, statutory or non-statutory, constituted by the Government of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(vi)every Vice-Chancellor and Registrar of a University in the State established by law made by the State Legislature;(vii)Officer in the Service or pay of a local authority, University, Statutory Body or Corporation, Society or other institutions [as is referred to in sub-clauses (iv) to (vi)] [Added by Act No.11 of 2011.];](l)[ "Secretary" means a Secretary to the Government, and includes the Chief Secretary, Special Chief Secretary, Principal Secretary, an Additional Secretary and a Joint Secretary;] [Substituted by Act No.31 of 2017.](m)"Upa-Lokayukta" means a person appointed to be the Upa-Lokayukta under section 3.
