Section 59 in Sri Konda Laxman Telangana State Horticultural University Act, 2007
59. Temporary Appointment of officers and constitution of Committees.
- Notwithstanding anything in this Act, and until such time as the authorities are duly constituted, the Vice- Chancellor may appoint any officer or constitute any Committee temporarily to exercise, perform and discharge all or any of the powers, functions and duties of such Authorities under the Act. The Vice-Chancellor shall report the matter to the appropriate authority, which normally deals with the matter, when it is constituted.
