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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Telangana - Subsection

Section 52(2) in Potti Sreeramulu Telugu University Act, 1985

(2)Any dispute arising out of a contract between the University and any employee may be referred by the Vice- Chancellor to a grievances Committee consisting of such persons not being members of the Executive Council as may be nominated by the Executive Council.