Section 5 in THE TELANGANA DISASTER AND PUBLIC HEALTH EMERGENCY (SPECIAL PROVISIONS) ACT, 2020
5. Power of the Government to defer the pay, in part, due and payable to an employee and pensioner of certain institutions including local self government institutions, statutory bodies etc.,
Notwithstanding anything contained in any other law, rule or order or code or judgement or order of any Court or Tribunal, in the event of any disaster or public health emergency, it shall be competent and lawful for the Government to defer, the pay, pension or remuneration, in part, to the extent not exceeding one half of the total monthly pay, pension or remuneration due and payable to an employee, pensioner or any other person, in any institution, owned or controlled or aided by the Government, including aided school and college teachers, local self government institutions as well as statutory bodies, universities, corporations, aided educational institutions and such other institutions, for such period for the management of the situation arising out of such disaster or public health emergency or otherwise.
