Section 22(c) in The Telangana Judicial Ministerial and Subordinate Service Rules, 2018
(c)If within a month from the date of his/her appointment or promotion, the person concerned fails to deposit the security required, his/her probation shall be deemed to have been terminated and the appointing authority shall forthwith, by order, discharge him/her from the service or revert him/her to the post from which he/she was promoted, as the case may be, unless he/she has already been otherwise discharged or reverted.
