THE TELANGANA STATE ROAD TRANSPORT CORPORATION
(ABSORPTION OF EMPLOYEES INTO GOVERNMENT
SERVICE) ACT, 2023.
(ACT NO. 7 OF 2023)
INDEX
Section No.
Contents
1. Short title and commencement
2. Definitions
3. Absorption of TSRTC Employees
4. Application of Rules
5. Regulation of Service Conditions
6. Power to remove doubts and difficulties
7. Power to override other laws
8. Power to make rules
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THE TELANGANA STATE ROAD TRANSPORT
CORPORATION (ABSORPTION OF EMPLOYEES INTO
GOVERNMENT SERVICE) ACT, 2023.
ACT NO. 7 OF 2023.
[14th September, 2023]
AN ACT TO PROVIDE FOR THE ABSORPTION OF THE
EMPLOYEES OF THE TELANGANA STATE ROAD
TRANSPORT CORPORATION INTO THE
GOVERNMENT SERVICE AND TO PROVIDE FOR
THE MATTERS CONNECTED THEREWITH AND
INCIDENTAL THERETO.
Be it enacted by the Legislature of the State of Telangana in the Seventy-Fourth Year of the Republic of India, as follows: -
1. (1) This Act may be called the Telangana State Road Transport Corporation (Absorption of Employees into Government Service) Act, 2023.
(2) It shall come into force on such date as the Government may, by notification, in the Telangana Gazette, appoint.
2. In this Act, unless the context otherwise requires, -
(i) "Employees of Telangana State Road Transport Corporation (TSRTC)" means such regular employees borne on the rolls of the TSRTC working as on the date of the coming into force of this Act;
(ii) "Government" means the Government of Telangana; Received the assent of the Governor on the 14thSeptember, 2023.
Short title and commencement. Definitions.
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(iii) "Government Service" means services in any office or department of the Government;
(iv) "Notification" means a notification published in the Telangana Gazette.
(v) "TSRTC" means the Telangana State Road Transport Corporation established under section 3 of the Road Transport Corporations Act, 1950;
3. Notwithstanding anything to the contrary contained in the Telangana Prohibition of Absorption of Employees of State Government Public Sector Undertakings into Public Service Act, 1997, on and from the date of commencement of this Act, all the employees of the TSRTC shall stand absorbed into Government service into such department, as may be notified by the Government.
4. Save as otherwise provided for by the Government, by notification, all the rules for the time being in force applicable to the TSRTC employees shall continue to be applicable to them after absorption into Government service under this Act.
5. It shall be competent for the Government to frame such rules to regulate the service conditions of the absorbed employees of TSRTC, and the same shall bind on the absorbed employees:
Provided that the TSRTC Employees (Service) Regulations, 1964, TSRTC Employees (Conduct) Regulations, 1963 and TSRTC Employees (CC&A) Regulations, 1967 shall continue to govern the Service conditions of the employees absorbed under this Act until further rules consequent to the absorption are framed by the Government:
Absorption of
TSRTC
Employees. Act. No. 14 of
1997.
Central Act 64 of
1950.
Application of Rules.
Regulation of Service
Conditions.
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[Act No.7 of 2023] 3
Provided further that no disciplinary proceedings shall be deemed to be invalidated solely on the grounds of the initiation of the said proceedings by the respective appointing authorities/disciplinary authorities as notified under the TSRTC Regulations previously applicable to the said employees absorbed into Government service.
6. If any doubt or difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, make provision or give such direction, not inconsistent with the provisions of this Act, as may appear to it to be necessary or expedient for the removal of the doubt or difficulty.
7. The provisions of this Act shall have effect, notwithstanding anything inconsistent therewith contained in any other law for the time being in force.
8. (1) The Government may, by notification in the Official Gazette make rules to carry out the purpose 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 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.
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Power to remove doubts and
difficulties. Power to override other laws.
Power to make rules.
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