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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Telangana - Subsection

Section 130(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)Unless it be otherwise prescribed under sub-section (2) 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 enquiry into the conduct of Government servants shall apply to officers belonging to the Local Government Service.