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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Telangana - Subsection

Section 57(3)(b) in Telangana Universities Act, 1991

(b)the members of the Executive Council and Academic Senate constituted and functioning before the commencement of the [Telangana Universities Act, 1991] [Substituted by G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.] (hereinafter referred to as the said Act), shall continue to be such members and function only until the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] and a new Academic Senate as the case may be, is re-constituted in accordance with the provisions of the said Act;