Section 33(2) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)Upon the issue of a notification under, sub-section (1), the Government shall have power, subject to the provisions of section 153 to make rules, to regulate the, classification, methods of recruitment qualifications, conditions of service, pay and allowances and discipline and conduct of every Endowment Service thereby constituted and such rule shall invest jurisdiction in relation to such service in the Government and in such other authority as may be prescribed therein.
