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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Telangana - Subsection

Section 20(3)(c) in Telangana Education Act, 1982

(c)within the period specified by the authority concerned in the order granting permission:-
(i)appoint teaching staff qualified according to the rules made by the Government in this behalf;
(ii)satisfy the other requirements laid down by this Act and the rules and orders made thereunder failing which it shall be competent for the said authority to cancel the permission.