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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Telangana - Subsection

Section 42(2) in Kaloji Narayana Rao University of Health Sciences Act, 1986

(2)The Executive Council may also by an order in writing made in this behalf remove any person from the membership of any authority of the University if he becomes of unsound mind or deaf-mute or suffers from leprosy or has applied to be adjudicated or has been adjudicated as an insolvent.