Section 26(4) in The Telangana Judicial Ministerial and Subordinate Service Rules, 2018
(4)It shall be competent for the High Court to combine two or more districts into one unit of appointment for purposes of transfer and posting of personnel working in the district or units. In cases of transfer of any such personnel, the provisions of Rule 38 of Telangana State and Subordinate Rules shall, unless specifically ordered otherwise, apply.In cases of such combination of Units of appointment, each appointing authority may submit proposals for transfer to the High Court, which shall pass final orders in that regard. With the concurrence of both the Unit Heads, the High Court may transfer a candidate from one unit to the other unit.
