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[Cites 0, Cited by 0] [Section 16(6)] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(6)(i) in Telangana Municipal Corporations Act, 1994

(i)the terms and conditions applicable to such officers and employees consequent on their absorption in the service of the Corporation shall not be less favourable than those applicable to such employees immediately before such commencement, as pay and allowance, leave, pension, gratuity, provident fund and age of superannuation; and