Preamble
Andhra Pradesh Education (Amendment) Act, 1993*
| [Andhra Pradesh Act No. 17 of 1993] | [27th September, 1993] |
Act further to amend the Andhra Pradesh Education Act, 1982.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-fourth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Education (Amendment) Act, 1993.
(2) It shall be deemed to have come into force with effect on and from the 13th July, 1993.
Section 2. Insertion of new sections 78A and 78B
2. Insertion of new sections 78A and 78B.- In the Andhra Pradesh Education Act, of 1982, in Chapter XIII, after section 78, the following sections shall be inserted, namely:-
78A. "Age of Superannuation of the staff in aided private education a institutions.- (1) Every teacher or member of the non-teaching staff employed in any aided, private educational institution, not belonging to last grade service, shall retire from service on the afternoon of the last day of the month in which the attains the age of fifty eight years:
Provided that a teacher or a member of the non-teaching staff aforesaid, who has already attained the age of fifty-eight years and continuing in service on the date of commencement of the Andhra Pradesh Education (Amendment) Act, 1993, shell retire on the afternoon of the last day of the month of the commencement of the said Act.
(2) Every member belonging to the last grade service shall retire from service on the a ernoon of the last day of the month in which he attains the age of sixty years.
Explanation:-For the removal of doubts, it is hereby declared that in employees whose date of birth is the first day of a month shall retire rom service on the afternoon of the last day of the preceding month on attaining the age of fifty sight or sixty years, as the case may be.
78B. Pension to the employees of aided private Junior and Degree Colleges.- (1) Notwithstanding anything contained in any orders issued by the Government for the payment of pension to the employees of the aided, private Junior and Degree Colleges before the commencement of the Andhra Pradesh Education (Amendment) Act, 1993, such employees including those in the last grade service who attained the age of superannuation as specified in section 78A shall be entitled to pension with effect from 1st November, 1992 in accordance with such separate rules as may be made in that behalf.
(2) A teacher or a member in any aided private Junior and Degree Colleges who continues in service beyond the age of fifty eight years for any reason shall be entitled to pension with effect from 1st November, 1992 in accordance with such separate rules as may be made in that behalf".
Section 3. Act to override other laws
3. Act to override other laws.- The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any it her law for the time being in force.
Section 4. Repeal of Ordinance 2 of 1993
4. Repeal of Ordinance 2 of 1993.- The Andhra Pradesh Education (Amendment) Ordinance, 1993 is hereby repealed.