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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(2) in Telangana State Private Universities (Establishment and Regulation) Act, 2018

(2)The Vice-Chancellor shall be the Chairperson of the Board of Management:Provided that in the absence of the Vice-chancellor, the Chancellor may, at his discretion, nominate any other member of the Governing Body to be the Chairperson of the Board of Management.