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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Telangana - Subsection

Section 30(1) in Potti Sreeramulu Telugu University Act, 1985

(1)The first Ordinances shall be made by the Vice- Chancellor with the previous approval of the Government during the period of two years immediately after the commencement of this Act; and the Ordinances so made may be amended, repealed or added to at any time by the Executive Council in the manner prescribed by the statutes.