The Telangana Civil Services (Disciplinary Proceedings Tribunal) Act, 1960.

THE TELANGANA CIVIL SERVICES (DISCIPLINARY 
PROCEEDINGS TRIBUNAL) ACT, 1960. 
(ACT NO. II OF 1960.) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Definitions. 
3. Constitution and composition of Tribunal. 
4. Cases to be referred to Tribunal. 
4A. Government’s power to withdraw cases. 
5. Power of the Tribunal to summon and examine 
witnesses to direct production of documents and 
to appoint an assessor. 
6. Procedure of Tribunal. 
7. Tribunal to report to Government. 
8. Orders of the Government. 
9. Protection of action taken under this Act. 
10. Power to make rules. 
11. Repeals and savings. 
 
THE TELANGANA CIVIL SERVICES (DISCIPLINARY 
PROCEEDINGS TRIBUNAL) ACT, 1960.1 
 
ACT No. II OF 1960. 
 
1. (1) This Act may be called the  2Telangana Civil Services 
(Disciplinary Proceedings Tribunal) Act, 1960. 
 
 (2) It shall come in to force on such 3date as the State 
Government may, by notification in the 2Telangana Gazette, 
appoint. 
 
2. In this Act, unless the context otherwise requires,– 
 
 (a) ‘Government’ means the State Government; 
 
 4[(b) ‘Government Servant ’ means a person appointed 
to public services or to a post in connection with the affair s 
of the state of 2Telangana;] 
 
 (c) ‘prescribed’ means prescribed by rules made under 
this Act; 
 
 (d) ‘Tribunal’ means the Tribunal constituted under 
section 3. 
 
 
 
                                                           
1. The Andhra Pradesh Civil Services (Disciplinary P roceedings 
Tribunal) Act, 1960 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 Order, 2016  issued in G.O.Ms.No.45, 
Law (F) Department, dated 01.06.2016. 
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.  
3. Came into force on 01.07.1961. 
4. Substituted by Act No.6 of 1993. 
Short title and 
commencement. 
Definitions. 
2  [Act No. II of 1960] 
3. (1) The Government shall constitute a Tribunal for 
disciplinary proceedings consisting of one or more 
members. 
 
 (2) The Government may, at any time, by order, appo int 
one or more additional members to the Tri bunal for such 
period as they may think fit or reduce the number of 
members of the Tribunal. 
 
 (3) Every member of the Tribuna l shall be a Judicial 
Officer of the status of a District Judge and his appointment 
shall be made by the Government 5[out of a panel of names 
forwarded by the High Court]. 
 
 (4) If the Tribunal consists of more than one member, 
one of the members shall be designated by the Government 
as the Chairman of the Tribunal. 
 
4. 6[The Government may refer to the Tribunal] for inquiry 
and report, such cases as may be prescribed, of allegations 
of misconduct on the part of Government servants. 
 
7[4A. The Government may in appropriate cases and for 
reasons to be recorded in writing, withdraw any case 
referred to the Tribunal at any time before the Tribunal 
concludes its inquiry.] 
 
5. (1) The Tribunal shall, for the purpose of conducting an 
inquiry under this Act, have the powers of a civil court while 
trying a suit, under the Code of Civil Procedure , 1908 
(Central Act 5 of 1908), in respect of the following  matters, 
namely:- 
 
                                                           
5. Added by Act No.6 of 1993. 
6. Substituted by Act No.6 of 1993. 
7. Inserted with marginal heading by Act No.6 of 1993. 
* Substituted by Act No.10 of 1968. 
Constitution and 
composition of 
Tribunal. 
Cases to be 
referred to 
Tribunal. 
*[Power of the 
Tribunal to 
summon and 
examine 
witnesses to 
direct production 
of documents and 
to appoint an 
assessor.] 
Government’s 
power to withdraw 
cases. 
[Act No.II of 1960]  3 
  (i) summoning an d enforcing the attend ance of any 
person; 
 
  (ii) requiring the discovery and production of any 
document; and 
 
  (iii) issuing commissions for the examination of 
witnesses or documents. 
 
 (2) The Tribunal may examine on oath any person 
supposed to be acquainted with the matter under inquiry or 
any fact relevant thereto, and may record his evidence. 
 
 (3) Every person who is examined under sub-section (1) 
shall be bound to answer truly all questions relating to the 
matter put to him by the Tribunal. 
 
 (4) Any person who wilfully or without r easonable 
excuse disobeys any su mmons or order issued under the 
foregoing sub -sections shall be liable to t he penalties laid 
down for the disobedience of the summons or order issued 
by a civil court. 
 
 8[(5) The Tribunal may, if it so thinks fit, appoint any 
person as assessor to assist it in conducting an enquiry into 
any case or cases referred to it.] 
 
6. (1) If the Tribunal consists of more than one member, an 
inquiry into a case ref erred to the TribunaI under sec tion 4 
shall be held by all the members sitting together or by  a 
single member, as the Chairman may direct, and where all 
the members sit together the evidence shall be recorded by 
such member or members as the Chairman may direct. 
 
                                                           
8. Inserted by Act No.10 of 1968. 
Procedure of 
Tribunal. 
4  [Act No. II of 1960] 
 (2) Unless the Chairman otherwise directs all 
proceedings at, any such inquiry shall be held in camera. 
 
 (3) The procedure to be followed by the Tribunal at any 
such inquiry shall, subject to the provisions of sub -sections 
(1) and (2), be such as may be prescribed. 
 
7. On the conclusion of an inquiry, the Tribunal shall report 
its findings to the Government 9[xxx]. 
 
 10[Provided that where a single member of the Tribunal 
holds an inquiry into a case as provided in sub-section (1) of 
section 6, he alone shall report his findings 9[xxx] and his 
report to the Government in this regard shall be deemed to 
be the report of the Tribunal for the purposes of this Act:] 
 
 11[Provided further that where such single member does 
not examine any witness and record evidence but only 
hears arguments in such an inquiry and reports his findings, 
the hearing of arguments alone by him shall be  deemed to 
be an inquiry under sub-section (1) of section 6.] 
 
8. The Government shall consider  the report  of the 
Tribunal in the prescribed manner and pass  such orders 
thereon as they think fit. 
 
9. No suit, prosecution or other legal proceeding shall lie 
against any person for anything which is in good faith done 
or intended to be done in pursuance of this Act or o f any 
rules made thereunder. 
 
                                                           
9. Omitted by Act No.6 of 1993. 
10. Added by Act No.27 of 1965. 
11. Added by Act No.4 of 1976. 
Tribunal to report 
to Government. 
Orders of the 
Government. 
Protection of 
action taken 
under this Act. 
[Act No.II of 1960]  5 
10. (1) The Government may, by notification in the 
12Telangana Gazette, make rules for the purpose of giving 
effect to the provisions of this Act. 
 
 13[(2) Any rule made under this Act may be made with 
retrospective effect from any date not earlier than the date of 
commencement of this Act and  when such a rule is made, 
the reasons for so making the rule shall be specified in a 
statement to be laid before the Legislature of the state. 
 
 (3) 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 th e session 
immediately following, for a total period of fourteen days 
which may be co mprised 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 
annuled 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.] 
 
11. (1) The Hyderabad Public Servants  (Tribunal of Inquiry) 
Act, 1950 (Hyderabad Act XXIII of 1950), the Andhra Civil 
Services (Disciplinary Proceedings Tribunal) Rules, 1953, 
and the Andhra Tribunal for Disciplinary Pro ceedings 
(Summoning and Examinat ion of Witnesses and 
Documents) Act, 1956 (Andhra Act XXVII I of  1956), are 
hereby repealed: 
 
                                                           
12. Substituted by G.O.Ms.No.45, Law (F ) Department, dated 
01.06.2016. 
13. Substituted by Act No.6 of 1993. 
Power to make 
rules. 
Repeals and 
savings. 
6  [Act No. II of 1960] 
 Provided that such repeal shall not affect the previous 
operation of the repealed laws. 
 
 (2) From the date on which this Act comes into force, 
the Tribunal constituted under the repealed laws shall be 
deemed to have been abolished a nd all cases pending 
before the said Tribunal on the said date shall be deemed to 
have been referred to the Tribunal and shall be disposed of 
by it under the provisions of the repealed laws as if it was a 
Tribunal constituted under those laws an d such cases were 
referred to it: 
 
 14[Provided that where a single member of the Tribunal 
holds an inquiry into a case as provided in any of the 
repealed laws, he alone shall report his findings and 
recommend the penalties and his report to the Government 
in this regard shall be deemed to be the report of the 
Tribunal for the purposes of that repealed law.] 
 
* * * 
                                                           
14. Added by Act No.27 of 1965. 

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