Section 15(2) in Telangana Intermediate Education Act, 1971
(2)The Government shall forward to the Chairman of the Board, a copy of the inspection report for obtaining the views of the Board and on receipt of such views, the Government may tender such advice as they consider necessary and fix a time limit for action to be taken by the Board:Provided that the Government may, for sufficient cause shown by the Board, extend the time limit by such period as they may deem fit.
