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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(3) in Telangana Intermediate Education Act, 1971

(3)In any case of emergency arising out of the administrative business of the Board, which in the opinion of the Chairman, requires the taking of immediate action, he shall take such action as he deems necessary and shall thereafter report his action to the Board at its next meeting.