Section 140 in Greater Hyderabad Municipal Corporation Act, 1955
140. Application of the Hyderabad Civil Service Rules Manual and certain other rules.
- Unless otherwise prescribed under section 139, the Hyderabad Civil Service Rules for the time being in force relating to the appointment and conditions of service and all rules for the time being in force relating to the conduct and inquiry into the conduct of Government servants shall apply to the Municipal Officers and servants:[Provided that in the case of posts carrying such scale of pay as may, from time to time, by notification be specified by the Government, the appointing authority shall be the Commissioner.] ['Proviso' added by Act No.3 of 1994.]
