Telangana Regulation of Reservations for Appointments to Public Services Act, 1997
An Act to regulate the Implementation of the Rule of Reservation in all the appointments made in Offices and Establishments under the Control of the State Government, Local Authorities, Corporations owned and controlled by the State Government and other bodies established under a law made by the Legislature of the State and for matters connected therewith or incidental thereto.
- Act number
- Act 24 of 1997
- Year
- 1997
- Enacted on
- 19-08-1997
- In force from
- 19 August 1997
- Jurisdiction
- Telangana State Act
- Subjects
- Public Service
Read the full text of Telangana Regulation of Reservations for Appointments to Public Services Act, 1997 section by section on LawLens.
Official source: India Code