Section 13 in Telangana Regulation of Reservations For Appointments to Public Services Act, 1997
13. Protection for the bonafide Acts.
- Provided that nothing contained in this Act shall render any person liable to any punishment, if he proves that the offence was committed without his knowledge or that he had exercised all due diligence to prevent the commission of such offence in making appointments under section 2 (e) to any post in any class, category, or grade, of the services as defined in section 2(d) (i to v).
