Section 20 in Telangana Intermediate Education Act, 1971
20. Saving in respect of existing Board.
(1)The Board of Intermediate Education constituted and functioning immediately before the commencement of this Act under executive orders of the Government (hereinafter referred to as existing Board) shall cease to exist on the date on which a Board is established in accordance with the provisions of this Act.(2)All things done or other actions taken by the existing Board or deemed to have been done or taken by it as a successor to any previous Board, shall be deemed to have been done or taken by the Board established in its place under this Act and all assets vested in, and all liabilities subsisting against, the existing Board on that date, shall devolve on the Board established in its place under this Act.
