Section 132A(3) in Greater Hyderabad Municipal Corporation Act, 1955
(3)Nothing in this section shall affect the operation of [the Telangana Local Government Service (Declaration as State Civil Service) Act, 1956 (Act XX of 1956)] [Substituted by Act No.13 of 2017.] in so far as it relates to the municipal officers and municipal employees who are declared to be borne on the State Civil Service as declared under section 3 of that Act.]City Engineer, Medical Officer of Health, Municipal Examiner of Accounts & Municipal Secretary.
