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

 
 
THE TELANGANA ABOLITION OF THE POSTS OF VILLAGE 
REVENUE OFFICERS ACT, 2020. 
(ACT No. 10 OF 2020) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Definitions. 
3. Abolition of the posts of Village Revenue Officers. 
4. Services of persons working as Village Revenue 
Officers. 
5. Power to remove difficulties. 
6. Power to make Rules. 
 
THE TELANGANA ABOLITION OF THE POSTS OF VILLAGE 
REVENUE OFFICERS ACT, 2020. 
 
ACT No. 10 OF 2020. 
 
[19th September, 2020] 
 
AN ACT TO ABOLISH THE POSTS OF VILLAGE REVENUE 
OFFICERS IN THE STATE OF TELANGANA. 
 
 Be it enacted by the Legislature of the Sta te of 
Telangana in the Seventy -first Year of the Republic of India 
as follows:- 
 
1. (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. 
 
2. 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. 
 
                                                           
 Received the assent of the Governor on the 19th September, 2020. 
Short title and 
commencement. 
Definitions. 
2  [Act No.10 of 2020] 
3. 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. 
 
4. (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, fo r 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 un der sub-
section (1) may opt for retirement or resignation, as the case 
may be, as per the provisions of the applicable rules. 
 
5. (1) If any difficulty arises in giving effect to the provisions 
of this Act, the Government m ay 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 co mmencement 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. 
 
6. (1) The Government may, by notification in the 
Telangana Gazette, make rules to carry out all or any of the 
purposes of this Act. 
Abolition of the 
posts of Village 
Revenue Officers. 
Services of 
persons working 
as Village 
Revenue Officers. 
Power to remove 
difficulties. 
Power to make 
Rules. 
[Act No.10 of 2020]  3 
 (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 fol lowing 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. 
 
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