telangana act 020 of 1956 : Local Government Service (Declaration as State Civil Service) Act, 1956

Local Government Service (Declaration as State Civil Service) Act, 1956

TELANGANA ACT 020 OF 1956

01 June, 2016

Section 1. Short title, extent and commencement

(1) This Act may be called 2[the Telangana Local Government Service (Declaration as State Civil Service) Act, 1956].

(2) It extends to the whole of 2[the State of Telangana].

(3) It shall come into force on the date of its publication in the Official Gazette.

Section 2. Definitions

In this Act,

(a) Local Government Service means the service constituted under section 66 of 3[the Andhra Pradesh (Telangana Area) District Municipalities Act, 1956], section 166 of 4[the Telangana District Boards Act, 1955], and section 130 of 5the Hyderabad Municipal Corporations Act, 1955 (Act II of 1956).

(b) Local Government Service Fund means the fund constituted under section 66 of the Andhra Pradesh (Telangana Area) District Municipalities Act, 1956, section 166 of the Telangana District Boards Act, 1955 and section 131 of the Hyderabad Municipal Corporations Act, 1955 (Act II of 1956).

Section 3. Declaration of Local Government Service as a State Civil Service, etc.

3. Declaration of Local Government Service as a State Civil Service, etc. Notwithstanding anything to the contrary contained in any law for the time being in force

(i) the Local Government Service is hereby declared to be and shall be deemed always to have been a Civil Service of the State;

(ii) with effect from the commencement of this Act, the Local Government Service Fund shall form a part of the Consolidated Fund of the State, and all expenditure in respect of the said Local Government Service, which is by this Act declared to be a Civil Service of the State, shall be charged on the Consolidated Fund of the State;

(iii) the law for the time being in force regulating the recruitment and conditions of service of persons appointed to the Civil Services of the State shall apply and shall be deemed always to have applied to persons appointed to the said Local Government Service which is by this Act declared to be a Civil Service of the State;

(iv) on the commencement of this Act, any provision in any law for the time being in force which is inconsistent with the provisions of this Act shall, to the extent of the inconsistency, stand repealed.

Section 4. Power of Government to issue directions

The Government may, from time to time, by order issue directions to give effect to the provisions of this Act.

1. The Andhra Pradesh (Telangana Area) Local Government Service (Declaration as State Civil Service) Act, 1956 in force in the combined State, as on 02.06.2014, has been adapted to the State of Telangana, under section 101 of the Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014) vide, the Telangana Adaptation of Laws (No. 2) Order, 2016, issued in G.O.Ms. No. 46, Law (F) Department, dated 01.06.2016.

2. Substituted by G.O.Ms. No. 46, Law (F) Department, dated 01.06.2016.

3. This Act was repealed by Act No. 6 of 1965 (except Chapter XIV).

4. Substituted by G.O.Ms. No. 46, Law (F) Department, dated 01.06.2016.

5. Now it is the Greater Hyderabad Municipal Corporation Act, 1955 (Act II of 1956).