The Telangana Educational Service Untrained Teachers (Regulation of Services and Fixation of Pay) Act, 1991.

 
 
THE TELANGANA EDUCATIONAL SERVICE UNTRAINED 
TEACHERS (REGULATION OF SERVICES AND FIXATION OF PAY) 
ACT, 1991. 
(ACT NO.14 OF 1991) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Regulations of pay of the untrained graduate teachers. 
3. Abatement of claims. 
4. Repeal of Ordinance. 
 
THE TELANGANA EDUCATIONAL SERVICE UNTRAINED 
TEACHERS (REGULATION OF SERVICES AND FIXATION 
OF PAY) ACT, 1991.1 
 
ACT No.14 OF 1991. 
 
1. (1) This Act may be called the 2Telangana Educational 
Service Untrained Teachers (Regulation of Services and 
Fixation of Pay) Act, 1991. 
 
  (2) It shall be deemed to have come into force with 
effect from the 10th February, 1967. 
 
2. Notwithstanding anything contained in any rule or 
order of the Government or any judgement of any Court, 
Tribunal or other authority, the untrained graduate teachers 
in the subjects of Science and Mathematics appointed in 
pursuance of G.O.Ms No.257, Education Department,  dated 
the 10th February, 1967 and the untrained graduate 
teachers in the subjects of Humanities appointed in 
pursuance of orders of Tribunal in Transferred Writ Petition 
No. 1361/76, dated the 15th September, 1977 who actually 
handled eighth, ninth and ten th classes in the Secondary 
Schools of Government, Zilla Parishads or as the case may 
be, aided managements in the State of 2Telangana shall be 
entitled, to the minimum of Rs .130/- in the time  scale of 
Rs.130-250 admissible to trained graduate teachers if they 
are appointed to posts carrying that scale with effect from 
the 10th February, 1967 to 31st December, 1973 and 
                                                           
1. The Andhra Pradesh Educational Service Untrained Teachers 
(Regulation of Services and Fixation of Pay) Act, 1991 received the 
assent of the Governor on the 22 nd April, 1991. The said Act 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 Adapta tion 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. 
Short title and 
commencement. 
Regulations of 
pay of the 
untrained 
graduate 
teachers. 
2  [Act No.14 of 1991] 
thereafter, their pay shall be regulated as per their eligibility 
as untrained graduate teachers in accordance with the rules 
and orders in force. 
 
3. Notwithstanding any Government order, judgement , 
decree or order of any Court, Tribunal or other authority, the 
supernumerary posts created in the B.Ed., scale of Rs.130 -
250 in accordance with the orders issued by the 
Government in Memo. No. 1630/H -1/81-3, dated the 12th 
January, 1982 and also on the 2 0th February, 1984 in place 
of the Secondary Grade Posts of teachers in the time scale 
of Rs.80 -150 shall and shall be deemed always to have 
been Secondary Grade Posts in the time scale of Rs. 80-150 
with subsequent increases due to revision of pay scales 
from time to time and accordingly,- 
 
 (a) the excess amount already sa nctioned and paid to 
the incumbe nts by creating supernumerary posts as 
aforesaid shall be recovered in such manner and in such 
number of instalments as the Director of School Education 
may, by order, direct; 
 
 (b) the teachers working in such supernumerary posts 
shall not be entitled for counting their service in the B.Ed., 
scale for the automatic advancement scheme formulated in 
G.O.Ms.No.164, Finance, dated the 1st June, 1982; 
 
 (c) any benefit given to the teachers referred to in 
clause (b) in accordance with the said Government Order 
shall stand cancelled from the date of extending such 
benefit and any amount drawn in pursuance of such benefit 
shall be recoverable in the manner specified in clause (a); 
 
 (d) no suit or other proceedings shall be maintained or 
continued in any Court, Tribunal or other authority against 
the Government or any person or other authority whatsoever 
for creation of supernumerary posts for the teachers referred 
Abatement of 
claims. 
[Act No.14 of 1991]  3 
to in clause (b) and also such pending proceedings shall 
abate forthwith; and 
 
 (e) no court shall enforce any decree or order directing 
the pay fixation on par with the posts of teachers created for 
the subjects of Mathematics and Science in accor dance 
with G.O.Ms.No.257, Education Depa rtment, dated the 10th 
February, 1967. 
 
4. The Andhra Prades h Educational Service Untrained 
Teachers (Regulation of Services and Fixation of Pay) 
Ordinance, 1991 is hereby repealed. 
 
* * * 
Repeal of 
Ordinance 4 of 
1991. 

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