Section 48(4) in Telangana Shops and Establishments Act, 1988
(4)Where in any case, an appellate authority by its award directs reinstatement of any employee and the employer challenges such award in any court of Law, the employer shall be liable to pay such employee during the pendency of such proceedings, full wages last drawn by him, if the employee had not been employed in any establishment during such period and an affidavit by such employee had been filed to that effect in such Court:Provided that where it is proved to the satisfaction of the court that such employee has been employed and has been receiving remuneration during any such period or part thereof the Court shall order that no wage shall be payable under this section for such period or part, as the case may be.
