Section 5 in Telangana Intermediate Education Act, 1971
5. Appointment of Chairman and his functions.
(1)(a)The Government shall appoint a person to be the Chairman of the Board, who shall, by virtue of the said appointment be a member of the Board, if he is not already a member of the Board.(b)The Chairman shall hold office for a term of three years from the date on which he enters upon his office:Provided that the Chairman shall, notwithstanding the expiration of his term, continue to hold office until his successor enters upon his office.(2)It shall be the duty of the Chairman to see that this Act and regulations are observed and he shall have all powers necessary for this purpose.(3)In any case of emergency arising out of the administrative business of the Board, which in the opinion of the Chairman, requires the taking of immediate action, he shall take such action as he deems necessary and shall thereafter report his action to the Board at its next meeting.(4)The Chairman shall perform such other functions as may be laid down by the regulations.
