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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Telangana - Subsection

Section 40(2) in Telangana Universities Act, 1991

(2)Any dispute arising out of a contract between the University and any employee may be referred by the Vice-Chancellor or to a grievances committee consisting, of such member of the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] as may be nominated by it.