Section 15(2) in Telangana (Regulation of Appointments To Public Services and Rationalisation of Staff Pattern And Pay Structure) Act, 1994
(2)Notwithstanding anything in sub-section (1) where any such offence has been committed by a company and it is proved that the offence, has been committed with the consent or connivance of, or is attributable, to any neglect on the part of, any Director, Manager, Secretary or other officer of the Company, shall be liable to be proceeded against and punished accordingly.Explanation. - For the purpose of this section,-(a)"Company" means a company as defined in the [Companies Act, 1956 (Central Act I of 1956)] [See now Companies Act, 2013 (Central Act No.18 of 2013).] and includes a University, a firm, a society or other association of individuals; and(b)"Director" in relation to,-(i)a "firm" means a partner in the firm;(ii)a University, a society or other association of individuals means the person who is entrusted with the power to make appointments in the case of a University under the concerned law under which the University is established, and in other cases, under the rules of the society or other association, as the case may be.
