Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Telangana - Subsection Section 11(3) in Telangana Universities Act, 1991 (3)The Vice-Chancellor shall be the academic head and the Principal Executive Officer of the University and shall exercise general control over its affairs. He shall be a whole time officer of the University.
