Section 14(1) in Telangana State Private Universities (Establishment and Regulation) Act, 2018
(1)The Chancellor shall be appointed by the Sponsoring Body for a period of three years selected by a Search Committee, by following such procedure and on such terms and conditions as may be prescribed.Explanation. - For the purpose of this Chapter, Search Committee shall mean a Search Committee constituted by the Sponsoring Body and consisting of a minimum of three members nominated from the Board of Management.
