Section 8 in Telangana Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983
8. Application of chapter XI of Act I of 1982.
- Where the Government are of opinion that the management of an educational institution has contravened the provisions of this Act, it shall be competent for them to take over the management of such institution for a period not exceeding five years applying in so far as may be, the provisions of Chapter XI of the [Telangana] [Adapted by G.O.Ms.No.15, Higher Education (TE) Department, dated 23.04.2015.] Education Act, 1982.
