Section 9(2) in Telangana Intermediate Education Act, 1971
(2)Notwithstanding anything in any law relating to the Universities for the time being in force in the State-(a)the Board shall have, and a University in the State or any authority thereof shall not have and shall be deemed never to have had the power to affiliate any college or other educational institution in the State as providing courses of study for qualifying students for admission to the Intermediate examination and to recognise any college or educational institution for the purpose of admitting it to the privileges to be granted by the Board in accordance with the regulations or any of the powers specified in items (iv), (v), (vi) and (vii) of sub-section (1), notwithstanding that any such college or other educational institution has been affiliated to, or recognised by, any University for any other course of study provided by such University;(b)any person passing the Intermediate examination and holding a certificate granted by the Board therefor shall be eligible for admission into any college in the State to a course of study qualifying students for admission to University examinations in accordance with the regulations of the University concerned.
