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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Telangana - Subsection

Section 94(1) in Telangana Education Act, 1982

(1)Where, at any time, it appears to the Director that the manager of a private institution or a local authority institution has made default in performing any functions entrusted to him by or under this Act relating to the maintenance and administration of the institution, he may, by order in writing, fix a period for the performance of such function.