Section 3 in The Telangana Judicial Ministerial and Subordinate Service Rules, 2018
3. Pay, Allowances, Leave, Leave Salary, Pension and other condition of service.
- The Telangana Civil Service (Classification, Control and Appeal) Rules, 1991, the rules regulating the pay of the services, the TCS (Conduct) Rules, 1964, the Fundamental Rules, the Telangana Leave Rules and the Pension Rules and the rules applicable to the Government servants for the time being in force shall, insofar as they may be applicable and except to the extent expressly provided in these rules, govern members of this service in the matter of their pay, allowances, leave, leave salary, pension and other conditions of service:Provided that:-(i)Where any such member has selected to be governed by the provisions of the Civil Service Regulations, those provisions shall apply to him/her;(ii)Save as otherwise expressly provided in these rules, nothing contained in this rule shall affect the operation of the provisions of Article 526 of the Civil Service Regulations relating to the fixation of a member of a service who is in receipt of a military pension;
