Section 9(1) in Telangana (Compulsory Teaching and Learning of Telugu in Schools) Act, 2018
(1)(a)The Government may, in the public interest, by order, direct the Competent Authority to make an enquiry or to take appropriate proceedings under this Act in any case specified in the order, and the Competent Authority shall report to the Government the result of the enquiry made or the proceedings taken by him within such period, as may be prescribed.(b)On receipt of the report from the Competent Authority under clause (a), the Government shall give such direction as they may deem fit and such direction shall be final and binding.
