Section 14B in Telangana Municipal Corporations Act, 1994
14B. [ Appointment of Officers and employees. [Section 14-B added including marginal heading by Act No.14 of 2013. Subsequently section 14-B substituted with sections 14-B and 14- C including marginal headings by Act No.13 of 2017.]
- Notwithstanding anything contained in this Act or any other Law for the time being in force, Government may appoint categories of officers and employees in the Greater Hyderabad Municipal Corporation constituted under the [Greater Hyderabad Municipal Corporation Act, 1955], Hyderabad Metropolitan Development Authority constituted under the [Hyderabad Metropolitan Development Authority Act, 2008] [Adapted in G.O.Ms.No.147, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.], any Urban Development Authority constituted under the [Telangana Urban Areas (Development) Act, 1975] [Adapted in G.O.Ms.No.148, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.], any Municipality or Nagar Panchayat constituted under the [Telangana Municipalities Act, 1965] [Adapted in G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] and any Municipal Corporation constituted under this Act, in the State, as may be prescribed.
