Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Telangana - Subsection

Section 57(3)(a) in Telangana Universities Act, 1991

(a)the person holding office immediately before the commencement of this Act as Vice-Chancellor shall, on such commencement, be the Vice-Chancellor of the University concerned, and shall continue to hold the said office and to exercise all powers and to perform all duties conferred on the Vice-Chancellor by or under the provisions of this Act, until a Vice-Chancellor is appointed in accordance with the provisions of this Act;