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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(3)(b) in Telangana Public Employment (Regulation of Age of Superannuation) Act, 1984

(b)a Government employee who attained the age of superannuation but who was allowed to continue to hold the post, beyond that date, by virtue of a stay order of a Court, shall be deemed to have ceased to hold the post and relieved of his charge from the date of the judgement dismissing his petition, irrespective of whether the charge of the post was handed over or not as prescribed in any rule or order of the Government for the time being in force.