Section 12 in Telangana State Council of Higher Education Act, 1988
12. Special provisions with regard to Intermediate Education.
- Notwithstanding anything contained in this Act, and the [Telangana Intermediate Education Act, 1971 (Act 2 of 1971)] [Substituted by G.O.Ms.No.21, Higher Education (IE) Department, dated 20.10.2014.], it shall be competent for the Government to entrust to the State Council all or any of the functions relating to Intermediate Education and such other matters for the orderly functioning of the Junior Colleges (including Co-operative and self-financing Junior Colleges) and to seek such help and advice from the State Council in order to ensure the orderly and efficient functioning of such colleges in conformity with the overall objective and educational policy of the State and National Policy.
