Definitions.
In this Act unless the context otherwise requires:-
(a)
“Educational Institutions” means a college, a school
imparting education upto and inclusive of tenth class or
other institution by whatever name called, whether managed
by Government, private body, local authority or University
and carrying on the activity of imparting education therein,
whether technical, professional including medical or
otherwise, and includes a Polytechnic, Industrial Training
Institute and Teachers‟ Training Institute;
(b)
“Government” means State Government of
1Telangana;
(c)
“Muslims” means any person professing the faith of
Islam but does not include for the purpose of this Act,
persons belonging to Dudekula, Laddaf, Pinjari/Noorbash
and Mehator groups who are already included in the list of
Backward Classes in the State;
(d)
“Notification” means a notification published in the
1Telangana Gazette and the word „Notified‟ shall be
construed accordingly;
(e)
“Public Service” means public service as defined in
the
2Telangana (Regulation of Appointments to Public
Services and Rationalisation of Staff Pattern and Pay
Structure) Act, 1994.
1. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
2. Adapted in G.O.Ms.No.16, Finance (HRM.I) Department, dated
26.02.2016.