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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(2) in Telangana Intermediate Education Act, 1971

(2)
(a)The Secretary shall be the chief executive officer of the Board and its committees and shall be responsible for implementing the resolutions of the Board or its committees.
(b)He shall be the custodian of all the records of the Board and shall be responsible for the efficient functioning of its office.
(c)He shall exercise such powers of control and supervision over the offices under the Board and the staff therein, as may be prescribed.