Section 5A in Telangana Public Employment (Regulation of Age of Superannuation) Act, 1984
5A. [ Savings. [Inserted by Act No. 3 of 1985.]
(a)Notwithstanding anything contained in this Act,-(i)all this rules and regulations made under the proviso to article 309 and continued under article 313 of the Constitution of India governing the recruitment and conditions of service of the Government employees and were in force on the commencement of the Andhra Pradesh Public Employment (Regulation of Conditions of Service) Ordinance, 1983 (Ordinance 5 of 1983) including such other rules continued under section 15 of the said Ordinance; and(ii)all rules made under section 3 of the said Ordinance governing recruitment and conditions of service of the Government employees, shall continue to be in force until they are amended or modified or rules are made in respect thereof under the proviso to article 309 of the Constitution of India read with article 313 thereof;(b)anything done or any action taken in the exercise of any powers conferred by or under the said Ordinance and the rules made thereunder shall be deemed to have been validly done or taken.]
