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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Telangana - Subsection

Section 19(4)(b) in The Telangana Judicial Ministerial and Subordinate Service Rules, 2018

(b)in cases where the reduction operates to postpone future increments, the seniority of such member on re-promotion shall, unless the terms of the order of punishment provide otherwise, be fixed by giving credit for the period of service rendered by him/her only in the higher category.