The Telangana Language Pandits Grade-II (Regulation of Scale of Pay) Act, 2004.

THE TELANGANA LANGUAGE PANDITS GRADE-II (REGULATION 
OF SCALE OF PAY) ACT, 2004. 
(ACT NO. 1 OF 2005) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Definitions. 
3. Regulation of pay of Language Pandits Grade-II. 
4. Abatement of claims. 
5. Power to remove difficulties. 
6. Repeal of Ordinance. 
 
THE TELANGANA LANGUAGE PANDITS GRADE-II 
(REGULATION OF SCALE OF PAY) ACT, 2004.1 
 
ACT No.1 OF 2005. 
 
1. (1) This Act may be called the 2Telangana Language 
Pandits Grade-II (Regulation of Scale of Pay) Act, 2004. 
 
 (2) It shall be deemed to have come into force on the 
10th August, 1983. 
 
2. In this Act unless the context otherwise requires,- 
 
 (1) “Government” means the State Government of 
2Telangana. 
 
 (2) “Language Pandits Grades-II” means the Language 
Pandits Grade -II working in High Schools and Upper 
Primary Schools belonging to Government, Local Bodies 
(Municipalities, Zilla 3Praja Parishads and Mandal Praja 
Parishads) and Private Management Schools. 
 
3. Notwithstanding anything contained in any order of the 
Government or any Judgment of any Court or Tribunal, the 
Language Pandits Grade -II shall draw the Scale of Pay 
attached to the  said post even if they possessed or later 
acquired the qualifications prescribed for the post of 
Language Pandits Grade-I. 
                                                           
1. The Andhra Pradesh Language Pandits Grade -II (Regulation of Scale 
of Pay) Act, 2004 received the assent of the Governor on the 7th January, 
2005. 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 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. Substituted by Act No.41 of 2006. (Now see the Telangana Panchayat 
Raj Act, 2018 (Act No.5 of 2018). 
Short title and 
commencement. 
Definitions. 
Regulation of pay 
of Language 
Pandits Grade-II. 
2  [Act No.1 of 2005] 
4. Notwithstanding any Government Order, Judgment, 
decree or order of any Court or Tribunal, the claims of 
Language Pandits Grade -II for allowing the pay scale of 
Language Pandits Grade-I shall stand extinguished from the 
date of commencement of this Act and accordingly,- 
 
 (1) The orders issued by the Government allowing to 
the Language Pandits Grade -II the Scale of Pay attached to 
Grade-I Post for possessing requisite qualification 
prescribed for the post of Language Pandits Grade -I shall 
stand cancelled. 
 
 (2) No suit or other proceedings shall be instituted, 
maintained or continued in any Court, Tribunal or other 
Authority by the Language Pandits Grade -II against the 
Government or any person or Authority whatsoever for 
fixation of pay in the scale of Language Pandits Grade-I. 
 
 (3) No Court shall enforce  any decree or order 
directing the grant of Language Pandits Grade -I scale to 
Language Pandits Grade-II. 
 
5. (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. 
 
 (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. The Andhra Pradesh Language Pandits Grade-II 
(Regulation of Scale of Pay) Ordinance, 2004 is hereby 
repealed. 
 
* * * 
Power to remove 
difficulties. 
Repeal of 
Ordinance 5 of 
2004. 
Abatement of 
claims. 

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