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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(2) in Telangana Education Act, 1982

(2)The functions of the Board shall be,-
(a)to advise the Government on the coordinated development of technical education in the State at all levels below under-graduate level;
(b)to work in liaison with the Southern Regional Committee of the All India Council for Technical Education in the formulation of schemes in the State;
(c)to affiliate or recognise institutions conducting courses below under-graduate level and prescribe courses of study for them;
(d)to inspect institutions periodically and ensure that the standards of the courses and the instructional facilities provided are satisfactory;
(e)to conduct examinations and award diplomas and certificates conforming to the minimum standards prescribed by the All India Council for Technical Education;
(f)to establish and develop co-operative relationship with industry and commerce.