Section 7 in Telangana Intermediate Education Act, 1971
7. Appointment of Secretary and his functions and of other employees of the Board.
(1)The Government shall appoint a Secretary to the Board for performing such functions as may be entrusted to him by or under this Act.(2)(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.(b)He shall be the custodian of all the records of the Board and shall be responsible for the efficient functioning of its office.(c)He shall exercise such powers of control and supervision over the offices under the Board and the staff therein, as may be prescribed.(3)(a)Subject to such rules as may be made in this behalf the Board may appoint such other officers and servants as it may deem necessary and proper for the efficient execution of its duties.(b)Notwithstanding anything in clause (a), the Government may transfer any officer or servant of the Board to the service of the Government, and transfer any officer of the Government to the service of the Board.
