Section 14C(2) in Telangana Municipal Corporations Act, 1994
(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.]
