Andhra pradesh act 021 of 2001 : Andhra Pradesh Advocates' Welfare Fund and the Andhra Pradesh Advocates' Clerks Welfare Fund (Amendment) Act, 2001

SOR Statement of Objects and Reasons

STATEMENT OF OBJECTS AND REASONS

According to sub-section (1) of section 12 of the Andhra Pradesh Advocates' Welfare Fund Act, 1987, there shall be printed or cause to be printed by the Government in such form and in such manner as may be prescribed by rules, stamps and under sub-section (4) of section 12 of the said Act, the custody of the stamps printed, shall be with the Government and the supply and sale of stamps shall be effected in such manner as may be prescribed.

According to sub-section (1) of section 12 or the Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992, there shall be printed or cause to be printed by the Government in such form and in such manner as may be prescribed by rules, stamps and under sub-section (4) of section 12 of the said Act, the custody of the stamps printed shall be with the Government and supply and sale of stamps shall be effected in such manner as may be prescribed.

While conducting audit in the law Department, the audit party of Accountant General's Office raised an objection with regard to supply of stamps by referring to rules 6 and 7 of the Andhra Pradesh Advocates' Welfare Fund Rules, 1989 stating that the printing and distribution of the Andhra Pradesh Advocates' and their Clerks' Welfare Fund Stamps shall be done by the Director of Printing, Andhra Pradesh, Hyderabad and all indents for supply of the stamps shall be made to him. However, it was observed that the Law Department was receiving the stocks of the stamps and distributing the stamps and this was contrary to the above provisions in rules 6 and 7 of the said rules. Further, the said audit party has pointed out that no specific arrangements for security of stamps which sometimes run into lakhs of rupees of worth will be available in the Law Department and also no security has been arranged under Article 276 of A.P.F.C. Vol. I from the persons incharge of the stamps.

In the light of the above observations raised by the audit party of Accountant Generals' Office, after obtaining the orders in circulation, Government have issued orders in G.O.Ms. No. 40. Law dt. 29-2-2000 in which Government have decided to entrust the work relating to the printing, distribution of "Nyayavadula Mariyu Vari Gumasthala Samkshema Nidhi Stmps" to the Commissioner and Inspector General of Registration and Stamps, Andhra Pradesh, Hyderabad in public interest with immediate effect pending amendments by undertaking Legislation to the relevant Acts by the concerned.

The Government after careful examination have decided to amend sub-sections (1) and (4) of section 12 of the Andhra Pradesh Advocates Welfare Act, 1987 and sub-sections (1) and (4) of section 12 of Andhra Pradesh Clerks' Welfare Fund Act, 1992 entrusting the work relating to printing, custody and distribution of the Nyayavadula Mariyu Vari Gumasthala Samkshema Nidhi Stamps, to the Commissioner and Inspector General of Registration and Stamps Andhra Pradesh Hyderabad.

This Bill seeks to give effect to the above decision.