Section 8(3) in Sri Konda Laxman Telangana State Horticultural University Act, 2007
(3)The Chancellor shall forward to the Board a copy of the report of inspection or inquiry for expressing its views and on receipt thereof, the Chancellor may tender such advice or give such direction as the Chancellor may consider necessary and fix a time limit for action to be taken by the Board in that regard. The Board shall, within the time so fixed, take necessary action and report the fact to the Chancellor.Chapter - III Authorities of the University
