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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(2) in Telangana Universities Act, 1991

(2)The Government shall forward to the Vice-Chancellor a copy of the inspection report for obtaining the views of the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] and on receipt of such views, the Government may tender such advise as they consider necessary and fix a time-limit for action to be taken by the University.