Section 11(1) in Telangana Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983
(1)Any officer not below the rank of a Gazetted Officer authorised by the Government in this behalf may enter at any time during the normal working hours of an educational institution or any premises of such institution and to search and inspect any record, register or other document relating to such institution and to seize any such record, register or other document for the purpose of ascertaining whether there is or has been any contravention of the provisions of this Act.
