191. Officers and other employees of the Zilla Praja Parishad.
(1)The Government may, at any time create such posts of officers and other employees of a Zilla Praja Parishad as they may consider necessary for carrying out the purposes of this Act.(2)All appointments to the posts created under subsection (1) and transfer of the holders of such posts shall be made, subject to the provisions of the Telangana Public Employment (Regulation of Age of Superannuation) Act, 1984, (Act 23 of 1984) the Telangana (Regulation of Appointments to Public Services and Rationalization of Staff Pattern and Pay Structure) Act, 1994, (Act 2 of 1994) and such rules as may be made under the proviso to article 309 of the Constitution.(3)The Government shall pay, out of the Consolidated Fund of the State, the salaries, allowances, leave allowances, pension and contributions, if any towards the provident fund or of a pension-cum-provident fund of the officers and other employees of a Zilla Praja Parishad who hold any of the posts referred to in sub-section (1).(4)The classification and methods of recruitment, conditions of service, pay and allowances and discipline and conduct of the officer and other employees referred to in sub-section (1), shall be regulated in accordance with the provisions of the Telangana Public Employment (Regulation of Age of Superannuation) Act, 1984, the Telangana (Regulation of Appointments to Public Services and Rationalization of Staff Pattern and Pay Structure) Act, 1994 and such rules as may be made under the proviso to article 309 of the Constitution. Until the rules in that behalf are so made, the law for the time being in force regulating the recruitment and conditions of service, pay and allowances and discipline and conduct, applicable to such holder shall continue to apply to such holder.(5)The Government, may from time to time, by order give such directions to any Parishad or any officer, authority or person thereof, as may appear to them to be necessary for the purpose of giving effect to the provisions of this section and the Zilla Praja Parishad, Officer, authority or person shall comply with all such directions.
