(1) This Act may be called the Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1998.

(2) It shall come into force at once.

In the Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 (Act 2 of 1994), (hereinafter referred to as the principal Act), in section 4, in sub-section (2), after clause (b), the following shall be added, namely:

(c) to the appointments made in favour of members of Scheduled Castes or Scheduled Tribes, who or whose parents, or spouse are subjected to atrocities, in accordance with the relevant orders issued from time to time. .

In section 7 of the principal Act:

(a) in the opening paragraph for the expression, Section 3 and , the expression, Section 3 and no person who shall be substituted;

(b) in the first proviso, for the words provided that, the words provided also that and in the second proviso, for the words provided further that , the words provided also that shall respectively be substituted;

(c) after the opening paragraph and before the first proviso so amended, the following provisions shall be inserted, namely:

Provided that the services of a person, who worked on daily wage/NMR/Consolidated pay/Contingent worker on full time basis continuously for a minimum period of five years and is continuing as such on the date of the commencement of the Act shall be regularised in accordance with the scheme formulated in G.O.Ms. No. 212, Finance & Planning (FW.PC.III) Department, dated the 22nd April, 1994:

Provided further that the services of a person who worked on part-time basis continuously for a minimum period of ten years and is continuing as such on the date of the commencement of this Act shall be regularised in accordance with the scheme formulated in G.O.(P). 112, Finance a Planning (FW.PC.III) Department, dated the 23rd July, 1997.

1. Received the assent of the Governor on the 01-01-1998. For statement of object and reasons please see the Andhra Pradesh gazette, Part-IV-A, Extraordinary dated 21-11-1997 at Page 4-5.