Section 2 in Telangana Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1993
2. Departmental inquiries to which the Act shall apply.
- The provisions of this Act, shall apply to every Departmental inquiry made in relation to, -(a)officers and servants of High Court and Courts subordinate to the High Court in the State;(b)persons appointed to the judicial service of the State;(c)persons appointed to public services or posts in connection with the affairs of the State;(d)persons, who having been appointed to any public service or post in connection with the affairs of the State are on deputation to,-(i)any local authority in the State;(ii)any corporation (other than a local authority) established by or under any law for the time being in force and owned or controlled by the State Government;(iii)any Government Company, within the meaning of section 617 of the [Companies Act, 1956 (Central Act 1of 1956)] [Now see the relevant provisions of the Companies Act, 2013 (Central Act No.18 of 2013).] in which not less than fifty one per cent of the paid-up share capital is held by the State Government or any company which is a subsidiary to such Government Company;(iv)any society registered under the [Societies Registration Act, 1860 (Central Act 21 of 1860)] [Now see the provisions of the Telangana Societies Registration Act, 2001 (Act 35 of 2001).] or [the Telangana Public Societies Registration Act, 1350F (Act I of 1350F)] [Now see the provisions of the Telangana Societies Registration Act, 2001 (Act 35 of 2001).] in its application to the State of [Telangana] [Substituted by G.O.Ms.No. 45, Law (F) Department, dated 01.06.2016.] which is subject to the control of the State, Government.
