Section 4(2) in Telangana (Regulation of Appointments To Public Services and Rationalisation of Staff Pattern And Pay Structure) Act, 1994
(2)[ Nothing in sub-section (1) shall apply,-(a)to the compassionate appointments made in favour of a son or a daughter or spouse of any person employed in public service who dies in harness or who retires from service on medical grounds, in accordance with the relevant orders issued from time to time;(b)[ to the appointments made in favour of a son or daughter or spouse or a grand son (son's son) or a grand daughter (son's daughter) or a grand son (dependent daughter's son) or a grand daughter (dependent daughter's daughter) of any married person or a brother or a sister or parent of any unmarried person killed or totally incapacitated in extremist violence or in police firing or bomb-blast or in communal violence irrespective of the age of the killed who is not accused of an offence, made in accordance with the relevant orders issued from time to time.]Explanation. - "totally incapacitated" means certified as such by the Medical Board;] [Added by Act No.16 of 1997.](c)[ to the appointments made in favour of members of Scheduled Castes or Scheduled Tribes, who or whose parents or spouse are subjected to atrocities, in accordance with the relevant orders issued from time to time;] [Clause (c) added by Act No.3 of 1998.](d)[ to any suitable appointments to be made in compliance with assurance bearing Number 2488/X/96, Assembly Secretariat, dated 10th September, 1996 made on the floor of the Legislative Assembly of the State.] [Clause (d) added by Act No.27 of 1998.]
