Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 7(2)] [Section 7] [Entire Act] State of Telangana - Subsection Section 7(2)(a) in Telangana Intermediate Education Act, 1971 (a)The Secretary shall be the chief executive officer of the Board and its committees and shall be responsible for implementing the resolutions of the Board or its committees.