Section 4A(1) in Telangana Urban Areas (Development) Act, 1975
(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.
