Section 2 in Telangana Educational Service Untrained Teachers (Regulation of Services and Fixation of Pay) Act, 1991
2. Regulations of pay of the untrained graduate teachers.
- Notwithstanding anything contained in any rule or order of the Government or any judgement of any Court, Tribunal or other authority, the untrained graduate teachers in the subjects of Science and Mathematics appointed in pursuance of G.O.Ms No.257, Education Department, dated the 10th February, 1967 and the untrained graduate teachers in the subjects of Humanities appointed in pursuance of orders of Tribunal in Transferred Writ Petition No. 1361/76, dated the 15th September, 1977 who actually handled eighth, ninth and tenth classes in the Secondary Schools of Government, Zilla Parishads or as the case may be, aided managements in the State of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] shall be entitled, to the minimum of Rs.130/- in the time scale of Rs.130-250 admissible to trained graduate teachers if they are appointed to posts carrying that scale with effect from the 10th February, 1967 to 31st December, 1973 and thereafter, their pay shall be regulated as per their eligibility as untrained graduate teachers in accordance with the rules and orders in force.
