Section 21(c) in The Telangana Judicial Ministerial and Subordinate Service Rules, 2018
(c)He/She shall be liable to refund to the Government the pay and allowances or any other remuneration received by him/her in addition to the amount spent by the Government in his/her training:-(i)if he/she fails to serve the Department for a period of three years after the completion of his/her training for any reason; or(ii)if he/she discontinues the training or is discharged from training for misconduct or any other reasons; or(iii)if he/she secures any other employment elsewhere than under the State Government.
