Section 4 in Telangana Regulation of Reservations For Appointments to Public Services Act, 1997
4. Salary bills not to be passed.
- Where an appointment is not in accordance with section 3 the drawing authority shall not sign the salary bill of the appointee concerned and the Pay and Accounts Officer, Sub-Treasury Officer or any other officer who is charged with the responsibility of passing the salary bill shall not pass such bill unless a certificate issued by the appointing authority to the effect that the appointment has been made in accordance with section 3, is attached to the first salary bill of the appointee concerned.
