Section 9A in Hyderabad Metropolitan Development Authority Act, 2008
9A. [ Appointment of Officers and employees. [Inserted by Act No.13 of 2017.]
- Notwithstanding anything contained in this Act or any other law for the time being in force, Government may appoint, any categories of officers and employees, in the Greater Hyderabad Municipal Corporation constituted under the Greater Hyderabad Municipal Corporation Act, 1955 (Act II of 1956), any Urban Development Authority constituted under the Telangana Urban Areas (Development) Act, 1975, (Act 1 of 1975) any Municipal Corporation constituted under the Telangana Municipal Corporations Act, 1994, any Municipality and Nagar Panchayat constituted under the Telangana Municipalities Act, 1965, and the Hyderabad Metropolitan Development Authority constituted under this Act, in the State, as may be prescribed.]
