Section 12(q) in Telangana State Commission For Scheduled Castes and Scheduled Tribes Act, 2003
(q)the recommendations of National Commission for Scheduled Castes and Scheduled Tribes will prevail in case of conflicting recommendations on the same issue by the [Telangana] [Substituted by G.O.Ms.No.4, Scheduled Castes Development (POA) Department, dated 05.03.2016.] State Commission for Scheduled Castes and Scheduled Tribes and the National Commission for Scheduled Castes and Scheduled Tribes.
