Section 2 in Telangana (Regulation of Appointments To Public Services and Rationalisation of Staff Pattern And Pay Structure) Act, 1994
2. Definitions.
- In this Act unless the context otherwise requires,-(i)'competent authority' means the officer or authority specified by the Government by notification to exercise the powers and perform the functions of a competent authority under this Act and they may specify the different authorities for different purposes, different districts and different departments and institutions;(ii)'daily wage employee' means any person who is employed in any public service on the basis of payment of daily wages and includes a person employed on the basis of nominal muster roll or consolidated pay either on full-time or part-time or piece rate basis or as a work charged employee and any other similar category of employees by whatever designation called other than those who are selected and appointed in a sanctioned post in accordance with the relevant rules on a regular basis;(iii)'Government' means the State Government;(iv)'local authority' means,-(a)a Gram Panchayat established under the 3Andhra Pradesh Gram Panchayats Act, 1964 (Act 2 of 1964).(b)a Mandal Praja Parishad or a Zilla Praja Parishad established under the [Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika and Abhivrudhi Sameeksha Mandals Act, 1986(Act 31 of 1986)] [Now see the provisons under the Telangana Panchayat Raj Act, 2018 (Act No.5 of 2018).].(c)a Municipality constituted under the [Telangana Municipalities Act, 1965(Act VI of 1965)] [Adapted in G.O.Ms.No.142, Municipal Administration & Urban Development (F2) Department, dated 29.10.2015.] and(d)a Municipal Corporation established under the relevant law, for the time being in force, relating to Municipal Corporations;(v)'Notification' means, a notification published in the [Telangana Gazette] [Substituted by G.O.Ms.No.16, Finance (HRM.I) Department, dated 26.02.2016];(vi)[ 'Public Services for the purposes of this Act' means, services in any office or establishment of:- [Clause (vi) substituted by Act No.5 of 2004.](a)the Government;(b)a local authority;(c)a Corporation or undertaking wholly owned or controlled by the State Government;(d)a body established under any law made by the Legislature of the State whether incorporated or not; including a University;(e)a Co-operative Society registered under the [Telangana Co-operative Societies Act, 1964 (Act 7 of 1964)] and(f)any other body established by the State Government or by a Society, other than the Society specified under sub-clause (e), registered under any law relating to the registration of societies for the time being in force, and receiving funds from the State Government either fully or partly for its maintenance or any educational institution whether registered or not but receiving aid from the Government.]
