Section 19(d) in Telangana State Judicial (Service and Cadre) Rules, 2017
(d)The Telangana Civil Services (Classification, Control and Appeal) Rules, 1991, the Telangana Civil Services (Conduct) Rules, 1964, the Fundamental Rules, the Telangana Leave Rules, 1933, and the Pension Rules for the time being in force shall insofar as they may be applicable, and except to the extent expressly provided in these Rules, govern members of the service in the matter of their pay, allowances, leave, leave salary, pension and other conditions of service.
