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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(1)(a) in Telangana Intermediate Education Act, 1971

(a)The Government shall appoint a person to be the Chairman of the Board, who shall, by virtue of the said appointment be a member of the Board, if he is not already a member of the Board.