Section 2(6) in Telangana Intermediate Education Act, 1971
(6)[ "Government" means the (i) Commissioner and Director of Collegiate Education, (ii) The Commissioner and Director of School Education and (iii) The Commissioner and Director of Intermediate Education" and includes an Additional or Joint Director of the said institutions on whom all or any of the powers of the Director under this Act may be conferred by the Government;] [Substituted by Act No.10 of 1982 and subsequently by G.O.Ms.No.21, Higher Education (IE) Department, dated 20.10.2014.]
