Telangana act 010 of 2020 : The Telangana Abolition of the Posts of Village Revenue Officers Act, 2020.

Section 1.Short title and commencement.

(1) This Act may be called the Telangana Abolition of the Posts of Village Revenue Officers Act, 2020.

(2) It shall come into force on such date as the Government may, by notification in the Telangana Gazette, appoint.

Section 2.Definitions.

In this Act, unless the context otherwise requires,-

(1) “Government” means the Government of Telangana.

(2) “Prescribed” means prescribed by rules made by the Government under this Act.

(3) “Village Revenue Officer” means the post of Village Revenue Officer created in G.O.Ms.No.105, Revenue (VA.I) Department, dated 31.01.2007 and governed by the Telangana Village Revenue Officers Service Rules issued in G.O.Ms.No.39, Revenue (VA) Department, dated 11.01.2008.

Section 3.Abolition of the posts of Village Revenue Officers.

The Posts of Village Revenue Officers in the State of Telangana are hereby abolished. Every person who holds the post of Village Revenue Officer in any part of the State of Telangana shall forth-with cease to hold such post.

Section 4.Services of persons working as Village Revenue Officers.

(1) Consequent on abolition of the post of the Village Revenue Officer, the services of every person working as Village Revenue Officer shall be transferred to and absorbed in any equivalent category in any Government department as per administrative exigencies.

(2) Government may, for the purposes of sub-section (1), make such suitable provision as may be necessary under the proviso to article 309 of the Constitution of India.

(3) Any person working as Village Revenue Officer and is not willing for transfer of service as provided under sub-section (1) may opt for retirement or resignation, as the case may be, as per the provisions of the applicable rules.

Section 5.Power to remove difficulties.

(1) If any difficulty arises in giving effect to the provisions of this Act, the Government may make such order not inconsistent with the provisions of this Act as may appear to them to be necessary or expedient for the purpose of removing the difficulty:

Provided that no such order shall be made after the expiry of two years from the date of commencement of this Act.

(2) Every order made under this section shall, as soon as may be after it is made, be laid before the Legislature of the State.

Section 6.Power to make Rules.

(1) The Government may, by notification in the Telangana Gazette, make rules to carry out all or any of the purposes of this Act.

(2) Every rule made under this Act shall, immediately after it is made, be laid before the Legislature of the State, if it is in session and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration, of the session in which it is so laid or the session immediately following, the Legislature agrees in making any modification in the rule or in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified in the Telangana Gazette, have effect only in such modified form or shall stand annulled, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.