Section 11 in Telangana (Regulation of Appointments To Public Services and Rationalisation of Staff Pattern And Pay Structure) Act, 1994
11. Review Committees.
(1)Within a period of one month from the date of commencement of this Act, the Government shall constitute a Committee with an officer not less in rank than a Secretary to Government as the Chairman and such number of members of such rank as they may deem fit, to review,-(a)the existing staff pattern in any office or establishment employing persons belonging to any public service keeping in view the workload of such office or establishment; and(b)the pay scales, allowances, exgratia, bonus, pension, gratuity and other terminal benefits and perquisites applicable to the post belonging to any public service of such office or establishment (other than the teaching staff of the Universities) keeping in view the qualifications and job requirements of each such post.(2)After undertaking review under sub-section (1) the committee shall submit a report with its recommendations to the Government for such action as may be prescribed by rules made in this behalf.(3)The Committee shall regulate its own procedure for discharging the functions under this section.(4)All orders and decisions of the Committee shall be authenticated by the Chairman or a member authorized by him in this behalf.Explanation. - For the purposes of this section Secretary to Government includes a Principal Secretary or Special Secretary to Government.
