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[Cites 0, Cited by 0] [Section 19B] [Entire Act]

State of Telangana - Subsection

Section 19B(3) in Telangana Borstal Schools Act, 1925

(3)Subject to such rules as may be made in that behalf by the State Government every member of the Committee shall be entitled to call for information from the Superintendent, to examine the records of the school and to take such other action as he deems necessary for the due discharge of his duties.