Section 2(e) in Telangana Prohibition of Absorption of Employees of State Government Public Sector Undertakings into Public Service Act, 1997
(e)any other body established by the State Government or by a society registered under any law relating to the registration of societies for the time being in force, and receiving funds from the State Government either fully or partly for its maintenance or any educational institution whether registered or not but receiving aid from the Government.
