Preamble
| [Andhra Pradesh Act No. 1 of 2002] | [22nd January, 2002] |
An Act to amend the Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-second Year of Republic of India as follows:-
SOR Statement of Objects and Reasons
STATEMENT OF OBJECTS AND REASONS
According to Clause (i) of Section 2 of the Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983, (Act No. 1 of 1983), ‘Officer’ means a person appointed to a public service, or post in connection with the affairs of the State of Andhra Pradesh, but does not include a person holding a post carrying a minimum scale of pay of rupees one thousand one hundred and fifty and below. Since the aforesaid clause (i) of Section 2 of the said Act was not amended as and when the Revised Pay Scales came into force, it has been decided to enhance the minimum scale of pay from rupees one thousand one hundred and fifty and below to rupees seven thousand four hundred and below of the Revised Pay Scales of 1999 or the corresponding scale of pay as and when revision takes place from time to time. Accordingly, it has been decided to amend the said Act.
The Bill seeks to give effect to the above decision.
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Lokayukta and Upa-Lokayukta (Amendment) Act, 2002.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
Section 2. Amendment of section 2
2. Amendment of section 2.- In the Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 (Act 11 of 1983), in section 2, in clause (i), for the words, "rupees one thousand one hundred and fifty and below", the words, "rupees seven thousand four hundred and below of the Revised Scales of Pay, 1999 or the corresponding revision of scale of pay as and when such revision takes place from time to time" shall be substituted.