Bare Acts Live

Telangana Local Government Service (Declaration as State Civil Service) Act, 1956

(Act No. 20 of 1956)

Last Updated 6th February, 2020 [tel090]

(a) "Local Government Service" means the service constituted under section 66 of [the Andhra Pradesh (Telangana Area) District Municipalities Act 1956], section 166 of [the Telangana District Boards Act, 1955], and section 130 of [the Hyderabad Municipal Corporations Act, 1955 (Act II of 1956)].

(b) "Local Government Service Fund" means the fund constituted under section 66 of the Andhra Pradesh (Telangana Area) District Municipalities Act, 1956, section 166 of the Telangana District Boards Act, 1955 and section 131 of the Hyderabad Municipal Corporations Act, 1955 (Act II of 1956).

(i) the Local Government Service is hereby declared to be and shall be deemed always to have been a Civil Service of the State;

(ii) with effect from the commencement of this Act, the Local Government Service Fund shall form a part of the Consolidated Fund of the State, and all expenditure in respect of the said Local Government Service, which is by this Act declared to be a Civil Service of the State, shall be charged on the Consolidated Fund of the State;

(iii) the law for the time being in force regulating the recruitment and conditions of service of persons appointed to the Civil Services of the State shall apply and shall be deemed always to have applied to persons appointed to the said Local Government Service which is by this Act declared to be a Civil Service of the State;

(iv) on the commencement of this Act, any provision in any law for the time being in force which is inconsistent with the provisions of this Act shall, to the extent of the inconsistency, stand repealed.