Section 35(b) in The Telangana Judicial Ministerial and Subordinate Service Rules, 2018
(b)In case of persons who are in service on the date of issue of these rules and who are otherwise eligible for promotion to the higher posts of category 2 to 7 and for whom a Graduation Qualification is now prescribed as a pre-requisite for such promotion, may be promoted, even though they do not possess the Graduation Qualification, but they shall be required to acquire the prescribed qualification within the period of five (5) years from the date of promotion. This concession shall be in force for a period of three (3) years from the date of issue of these rules.
