Section 45(3) in Telangana Panchayat Raj Act, 2018
(3)The classification and methods of recruitment, conditions of service, pay and allowances, and discipline and conduct of the employees referred to in sub-section (1) shall be regulated in accordance with such rules as may be made under the proviso to article 309 of the Constitution of India. These employees shall be transferable anywhere within the State subject to Presidential Order republished vide. G.O.Ms.No.674, General Administration (SPF) Department, dated 20.10.1975 in the manner prescribed.
