Section 14C in Telangana Municipal Corporations Act, 1994
14C. Constitution of Common Municipal Service.
(1)Notwithstanding anything contained in this Act or any other law for the time being in force, Government may, after consulting the Greater Hyderabad Municipal Corporation, Hyderabad Metropolitan Development Authority, all Urban Development Authorities, other Municipal Corporations, Municipalities and Nagar Panchayats in the State, by a notification in the [Telangana] [Substituted by G.O.Ms.No.143, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] Gazette, constitute a Common Municipal Service for the State, consisting of any class of officers or employees of the Greater Hyderabad Municipal Corporation, Hyderabad Metropolitan Development Authority, all Urban Development Authorities, Municipal Corporations, Municipalities and Nagar Panchayats in the State.(2)Upon the issuance of notification under sub-section (1) Government shall have power to make rules to regulate the classification, methods of recruitment, conditions of service, pay and allowances, discipline and conduct of officers and employees of the Common Municipal Service thereby constituted and such rules may vest jurisdiction in relation to such service in the Government or such Authority or Authorities as may be prescribed therein.]
