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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Telangana - Subsection

Section 13(1) in Telangana Universities Act, 1991

(1)The Vice-Chancellor shall by virtue of his office be a member and Chairman of the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] and of the Academic Senate and shall preside at the convocation of the University in the absence of the Chancellor.