Section 2 in Telangana Regulation of Reservations For Appointments to Public Services Act, 1997
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Backward Classes" means any socially and educationally backward classes of citizens recognised by the Government for purposes of clause (4) of article 15 and clause (4) of article 16 of the Constitution of India;(b)"Government" means the State Government of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016];(c)"Notification" means a notification published in the [Telangana Gazette and the term 'notified" shall be construed accordingly] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016];(d)"Public Services" means, services in any office or establishment of,-(i)the Government;(ii)a local authority i.e.,(a)a Gram Panchayat,(b)a [Mandal Praja Parishad] [Substituted by Act No.41 of 2006.] or a [Zilla Praja Parishad] [Substituted by Act No.41 of 2006.] established under the [Telangana Panchayat Raj Act, 1994] [Adapted in G.O.Ms.No.9, PR&RD (Mandal) Department, dated 12.09.2014 and now may see in the Telangana Panchayat Raj Act, 2018 (Act No.5 of 2018).]-,(c)a Municipality constituted under the [Telangana Municipalities Act, 1965] [Substituted by G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.], and(d)Municipal Corporation established under the relevant law, for the time being in force, relating to Municipal Corporations;(iii)a Corporation or undertaking wholly owned or controlled by the Government;(iv)a body established under any law made by the Legislature of the State whether incorporated or not including a University; and(v)any other body established by the State Government or by a society registered under any law relating to the registration of societies for the time being in force and receiving funds from the State Government either fully or partly, for its maintenance or any educational institution, whether registered or not, but receiving aid from the Government;(e)"Rule of Reservation" means any rule or provision for the reservation of appointments or posts in favour of the Scheduled Castes or the Scheduled Tribes or the Backward Classes or Women in the Special Rules applicable to any particular service or the General Rule 22 of the Telangana State and Subordinate Service Rules, as the case may be;(f)"Scheduled Castes and Scheduled Tribes" shall have the meaning respectively assigned to them in clause (24) and clause (25) of article 366 of the Constitution of India;(g)"Appointing Authority" in relation to the services or posts in any establishment or office as defined in section 2(d) (i to v) means, the authority empowered to make appointment to such services or posts.
