Section 1(2) in Telangana Public Employment (Regulation of Age of Superannuation) Act, 1984
(2)It shall apply to-(i)persons appointed to public services and posts in connection with the affairs of the State;(ii)officers and other employees working in any local authority, whose salaries and allowances are paid out of the Consolidated Fund of the State;(iii)persons appointed to the Secretariat staff of the Houses of the State Legislature; and(iv)every other officer or employee whose conditions of service are regulated by rules framed under the proviso to article 309 of the Constitution of India immediately before the commencement of this Act, other than the village officers and law officers; whether appointed before or after the commencement of this Act.
