Section 2 in Telangana Public Employment (Regulation of Age of Superannuation) Act, 1984
2. Definitions.
- In this Act, unless the context other-wise requires,(1)"Fundamental Rules" means the Fundamental Rules applicable to the Government employees as amended, from time to time, by the Government;(2)"Government" means the Government of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(3)"Government employee" includes all categories of officers and employees referred to in sub-section (2) of section 1;(4)"Hyderabad Civil Services Rules" means the Hyderabad Civil Services Rules applicable to the Government employees of the erstwhile Government of Hyderabad appointed prior to the 1st November, 1956 and allotted to the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] State as amended from time to time by the Government;(5)"Last Grade Service" means the service constituted by the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Last Grade Service Rules, 1961 and includes the posts and services specified in subsidiary definition (iii) under rule 9 of the Fundamental Rules ; and also includes the services which are treated as 'inferior' under Hyderabad Civil Services Rules;(6)"Local authority" means in relation to local area comprised within the jurisdiction of a Municipal Corporation, the concerned Municipal Corporation and in relation to any other local area, the concerned Municipal Council, [Zilla Praja Parishad] [Substituted by Act No.41 of 2006.], Panchayat Samithi or Gram Panchayat;(7)"State" means the State of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];
