Section 4A in Telangana Urban Areas (Development) Act, 1975
4A. [ Government's power to regulate the methods of recruitment, conditions of service, etc., of officers appointed under section 4. [Section 4-A with marginal heading substituted by Act No.27 of 1986.]
(1)The Government shall have power-(a)to make rules to regulate the classification, methods of recruitment, conditions of service, pay and allowances and disciplinary conduct of the officer appointed under section 4;(b)to recover from the Authority concerned the whole of the salary and allowances paid to any such officer and such contribution towards such officer paid by the Government under sub-section (5) of section 4.(2)The Government may at any time withdraw any officer appointed under section 4 and appoint another in his place.]
