Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Telangana - Subsection

Section 33(1) in Telangana Universities Act, 1991

(1)Save as otherwise provided, the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.], the Finance Committee and the Academic Senate shall be reconstituted at or about the same time every three years and the members of these authorities shall except in the case of ex-officio members hold office as members thereof upto the date of next reconstitution:Provided that, no person other than ex-officio member, professor, Heads of Departments other than Professors, Deans/Chairmen of Faculties and Principals shall be a member of the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] or the Academic Senate for more than two terms consecutively.