Section 14C(1) in Telangana Municipal Corporations Act, 1994
(1)Notwithstanding anything contained in this Act or any other law for the time being in force, Government may, after consulting the Greater Hyderabad Municipal Corporation, Hyderabad Metropolitan Development Authority, all Urban Development Authorities, other Municipal Corporations, Municipalities and Nagar Panchayats in the State, by a notification in the [Telangana] [Substituted by G.O.Ms.No.143, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] Gazette, constitute a Common Municipal Service for the State, consisting of any class of officers or employees of the Greater Hyderabad Municipal Corporation, Hyderabad Metropolitan Development Authority, all Urban Development Authorities, Municipal Corporations, Municipalities and Nagar Panchayats in the State.
