Section 3 in Telangana (Regulation of Appointments To Public Services and Rationalisation of Staff Pattern And Pay Structure) Act, 1994
3. Prohibition of daily wage appointments and regulation of temporary appointments.
(1)The appointment of any person in any public service to any post, in any class, category or grade as a daily wage employee is hereby prohibited.(2)No temporary appointment shall be made in any public service to any post, in any class, category or grade without the prior permission of the competent authority and without the name of the concerned candidate being sponsored by the Employment Exchange.
