Section 2(4) in Telangana Public Employment (Regulation of Age of Superannuation) Act, 1984
(4)"Hyderabad Civil Services Rules" means the Hyderabad Civil Services Rules applicable to the Government employees of the erstwhile Government of Hyderabad appointed prior to the 1st November, 1956 and allotted to the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] State as amended from time to time by the Government;
