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State of Telangana - Section

Section 7 in Jawaharlal Nehru Technological Universities Act, 2008

7. The Vice-Chancellor.

(1)The Vice-Chancellor shall be the whole-time officer of the University and shall be appointed [by the Government] [Substituted by G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.] in the manner specified in the Schedule-I.
(2)The term of office, emoluments and other conditions of service, the powers and functions of the Vice-Chancellor shall be as specified in the Schedule-I.