The Telangana Local Government Service (Declaration as State Civil Service) Act, 1956.

THE TELANGANA LOCAL GOVERNMENT SERVICE 
(DECLARATION AS STATE CIVIL SERVICE) ACT, 1956. 
(ACT NO. XX OF 1956.) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Definitions. 
3. Declaration of Local Government Service as a State 
Civil Service, etc. 
4. Power of Government to issue directions. 
 
THE TELANGANA LOCAL GOVERNMENT SERVICE 
(DECLARATION AS STATE CIVIL SERVICE) ACT, 1956.1 
 
ACT No. XX OF 1956. 
 
1. (1) This Act may be called 2[the Telangana Local 
Government Service (Declaration as State Civil Service ) Act, 
1956]. 
 
 (2) It extends to the whole of 2[the State of Telangana]. 
 
 (3) It shall come into force on the date of its publication 
in the Official Gazette. 
 
2. In this Act,— 
 
 (a) “Local Government Service ” means the  service 
constituted under section 66 of 3[the Andhra  Pradesh 
(Telangana Area) District Municipalities Act  1956], section 
166 of 2[the Telangana District Boards Act, 1955], and 
section 130 of 4the Hyderabad Municipal Corporations Act, 
1955 (Act II of 1956). 
 
 (b) “Local  Government Service Fund ” means the fund 
constituted under section 66 of  the Andhra Pradesh 
(Telangana Area) District Municipalities Act, 1956, section 
166 of the Telangana District Boards Act, 1955 and section 
                                                           
1. The Andhra Pradesh (Telangana Area) Local Government Service 
(Declaration as State Civil Service) Act, 1956  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 (No.2) 
Order, 2016, issued in G.O.Ms.No.46, Law (F ) Department, dated 
01.06.2016.  
2. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016. 
3. This Act was repealed by Act No.6 of 1965 (except Chapter XIV). 
4. Now it is the Greater Hyderabad Municipal Corporation Act, 1955 (A ct 
II of 1956). 
Definitions. 
Short title, extent 
and 
commencement. 
2  [Act No. XX of 1956] 
131 of the Hyderabad Municipal Corporations Act, 1955 (Act 
II of 1956). 
 
3. Notwithstanding anything to the contrary con tained in 
any law for the time being in force- 
 
 (i) the Local Government  Service is hereby declared to 
be and shall be deemed always to have been a Civil Service 
of the State; 
 
 (ii) with effect from the commencement of this Act, the 
Local Government Service Fund shall form a part of the 
Consolidated Fund of the State, and all expenditure in 
respect of the said Local Government Service, which is by 
this Act declared to be a Civil Service of the State, shall be 
charged on the Consolidated Fund of the State; 
 
 (iii) the law for t he time being in force regula ting the 
recruitment and conditions of service of persons appointed 
to the Civil Services of the State shall apply and shall be 
deemed always to have applied to persons appointed to the 
said Local Government Service which is by this Act declared 
to be a Civil Service of the State; 
 
 (iv) on the co mmencement of this Act, any pro vision in 
any law for the time being in force which is inconsistent with 
the provisions of this Act shall, to the extent of the 
inconsistency, stand repealed. 
 
4. The Government may, from time to time, by order issue 
directions to give effect to the provisions of this Act. 
 
* * * 
Power of 
Government to 
issue directions. 
Declaration of 
Local Government 
Service as a State 
Civil Service, etc. 

‹ Prev All Telangana acts Next ›