Section 2(e) in Telangana Regulation of Reservations For Appointments to Public Services Act, 1997
(e)"Rule of Reservation" means any rule or provision for the reservation of appointments or posts in favour of the Scheduled Castes or the Scheduled Tribes or the Backward Classes or Women in the Special Rules applicable to any particular service or the General Rule 22 of the Telangana State and Subordinate Service Rules, as the case may be;
