Section 130(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)There shall be constituted for the purposes of this Act, and of any law for the time being in force regulating the powers and duties of other local authorities, a Local Government Service consisting of officers and servants of a Corporation who hold any of the posts specified in Schedule C which may from time to time be amended by the Government [***] [Omitted by Act No.3 of 1994.].
