Section 15 in Telangana Intermediate Education Act, 1971
15. Powers of Government.
(1)The Government shall have the right to cause an, inspection to be made by such person or persons as they may direct, of the Board and of every junior college or other affiliated college, and also to cause an inquiry to be made, in respect of any matter connected with the Board or, into the teaching and other work conducted or done by any junior college or other affiliated college. The Government shall in every such case give notice to the Board and to the junior college, or other affiliated college concerned of their intention to cause such inspection or inquiry to be made and the Board, junior college or other affiliated college, as the case may be, shall be entitled to be represented thereat.(2)The Government shall forward to the Chairman of the Board, a copy of the inspection report for obtaining the views of the Board and on receipt of such views, the Government may tender such advice as they consider necessary and fix a time limit for action to be taken by the Board:Provided that the Government may, for sufficient cause shown by the Board, extend the time limit by such period as they may deem fit.(3)The Government may, where action has not been taken by the Board to their satisfaction within the time fixed or extended by them under sub-section (2), after considering any explanation furnished, or representation made by the Board, issue such directions as they may think fit and the Board shall comply with such directions.(4)If at any time, the Government are satisfied that circumstances exist which render it necessary for them to take immediate action, they may, consistent with the purposes of this Act take such action as may appear to them to be necessary and inform the Board of the action taken.
