Andhra pradesh act 016 of 1997 : Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) (Amendment) Act, 1997

Preamble

Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) (Amendment) Act, 1997*

[Andhra Pradesh Act No. 16 of 1997][29th April, 1997]

An Act to amend the Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994.

Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-eighth Year of the Republic of India, as follows:-

* Received the assent of the Governor on 29th April, 1997. For Statement of the Objects and Reasons. Please see the A.P. Gazette Part IV-A Extraordinary dated 11th March, 1997 at P-4.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) (Amendment) Act, 1997.

(2) It shall be deemed to have come into force with effect from the 28th October, 1996.

Section 2. Amendment of section 4

2. Amendment of section 4.- In the Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 (Act 2 of 1994), in section 4,

(i) section 4 shall be renumbered as sub-section (1) thereof;

(ii) the Explanation thereunder shall be omitted;

(iii) after sub-section (1) as so renumbered, the following shall be added, namely:-

"(2) Nothing in sub-section (1) shall apply,-

(a) to the compassionate appointments made in favour of a son or a daughter or spouse of any person employed in public service who dies in harness or who retires from service on medical grounds, in accordance with the relevant orders issued from time to time;

(b) to the appointments made in favour of a son or a daughter or spouse of any person killed in extremist violence or in police firing who is not accused of an offence, in accordance with the relevant orders issued from time to time."

Section 3. Repeal of Ordinances 24 of 1996 and 5 of 1997

3. Repeal of Ordinances 24 of 1996 and 5 of 1997.- The Andhra Pradesh (Regulation of Repeal of Appointments to Public Services and Ordinances Rationalisation of Staff Pattern and Pay 24 of 1996 Structure) (Amendment) Ordinance, 1996 and 5 of and the Andhra Pradesh (Regulation of 1997. Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) (Amendment) Ordinance, 1997 are hereby repealed.

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