Preamble
Andhra Pradesh Public Employment (Regulation of Age of Superannuation) (Amendment) Act, 1997*
| [Andhra Pradesh Act No. 19 of 1997] | [14th August, 1997] |
An Act further to amend the Andhra Pradesh Public Employment (Regulation of age of Superannuation) Act, 1984.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in Forty-eighth 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 Public Employment (Regulation of Age of Superannuation) (Amendment) Act, 1997.
(2) It shall come into force at once.
Section 2. Amendment of section 3
2. Amendment of section 3.- In the Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984 (Act 23 of 1984), in section 3, after sub-section (3), the following sub-section shall be added at the end, namely:-
"(4) Notwithstanding anything contained in this section, an employee in the work charged establishment of the Government, who becomes a regular Government employee by whatever means or orders issued by Government from time to time shall not be treated as workman for purposes of this Act and shall be regarded as holder of a Civil post within the meaning of article 311 of the Constitution of India and accordingly, he shall retire from service,-
(a) on attaining the age of fifty eight years in case, on becoming as a regular Government employee, he belongs to superior service; and
(b) on attaining the age of sixty years in case, on becoming as a regular Government employee, he belongs to last grade service or in any service notified as inferior for the purpose of this sub-section."