Section 11(3) in Telangana Vaidya Vidhana Parishad Act, 1986
(3)Every officer and employee [absorbed in] [Substituted by Act No.5 of 1987.] the Commissionerate under sub-section (1) shall notwithstanding any thing in this Act, continue to hold such post subject to the provisions of the [Telangana] [Adapted in G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Public Employment (Regulation of Age of Superannuation) Act, 1984 (Act 23 of 1984) and such rules as may be made under the proviso to article 309 of the Constitution; and until such provision in that regard is so made the law for the time being in force regulating recruitment and conditions of service applicable to such holder immediately before such date shall continue to apply such holder.[***] [Provisos omitted by Act No.5 of 1987.]CHAPTER-IV Miscellaneous.
