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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Telangana - Subsection

Section 49(5) in Kaloji Narayana Rao University of Health Sciences Act, 1986

(5)Notwithstanding anything contained in this Act, and the Statutes and until such time an authority is duly constituted, the first Vice-Chancellor may appoint any officer or constitute any committee temporarily to exercise and perform any of the powers and duties, of such authority under this Act and the Statutes.