| [Andhra Pradesh Act No. 25 of 1990] | [5th December, 1990] |
An Act to Amend the Andhra Pradesh College Service Commission Act, 1985.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-first Year of the Republic of India as follows:-
1. Short title.- This Act may be called the Andhra Pradesh College Service Commission (Amendment) Act, 1990.
2. Amendment of section 1.- In the Andhra Pradesh College Service Commission Act, 1985 (Act 13 of 1985) (hereinafter referred to as the Principal Act), in sub-section (2) of Section 1, clause (a) shall be omitted.
3. Amendment of section 2.- In section 2 of the principal Act,-
(a) In clause (b), after item (ii), the following items shall be added, namely:-
"(iii) established and administered or maintained by the Central Government;
(iv) established and administered or maintained by any University established by law;
(v) giving, providing or imparting only religious instructions, but not any other instruction; and
(vi) a private college whether receiving aid from Government or not",
(b) clause (g) shall be omitted.
4. Saving.- Notwithstanding anything contained in the principal Act as amended by the Andhra Pradesh College Service Commission (Amendment) Act, 1990, the College Service Commission shall be competent to process the selection of teachers to private colleges whether receiving aid from the Government or not and complete the process of such selection in respect of the vacancies in such colleges already notified for recruitment prior to the commencement of this Act.