Section 2 in The Telangana Judicial Ministerial and Subordinate Service Rules, 2018
2. They shall apply to the holders of all posts whether temporary or permanent, in the service appointed thereto either under Andhra Pradesh Judicial Ministerial Service Rules, 2003 or under Andhra Pradesh Last Grade Service Rules or Andhra Pradesh General Subordinate Service Rules before, on or after these Rules came into force except to the extent otherwise expressly provided:-
(i)By or under any law for the time being in the force or(ii)In respect of any member of the service under a contract or agreement subsisting between such member and the State Government.
