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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Telangana - Subsection

Section 14(4) in Telangana State Private Universities (Establishment and Regulation) Act, 2018

(4)The Chancellor shall have the following powers, namely:-
(a)to call for any information or record;
(b)to remove the Vice-Chancellor in accordance with the provisions of sub-section (6) of section 15;
(c)such other powers as may be prescribed by the Statutes.