Section 44 in Potti Sreeramulu Telugu University Act, 1985
44. Powers to obtain information.
- Notwithstanding anything contained in this Act or any other law for the time being in force, the Government may by order in writing, call for any information from the University on any matter relating to the affairs of the University and the University shall, if such information is available with it, furnish the Government with such information within a reasonable period:Provided that in the case of information which the University considers confidential, the University may place the same before the Chancellor.
