Preamble
Andhra Pradesh Public Employment (Regulation of Age of Superannuation) (Amendment) Act, 1998*
| [Andhra Pradesh Act No. 26 of 1998] | [16th August, 1998] |
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 the Forty-ninth Year of the Republic of India, as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Andhra Pradesh Public Employment (Regulation of Age of Superannuation) (Amendment) Act, 1998.
Section 2. Amendment of section 1
2. Amendment of section 1.- In the Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984 (Act 23 of 1984) (hereinafter referred to as the Principal Act), in section 1, after sub-section (3), the following shall be added namely:-
"(4) sub-section (1A) of section 3 shall be deemed to have come into force on the 26th December, 1992".
Section 3. Amendment of section 3
3. Amendment of section 3.- In Section 3 of the Principal after sub-section (1), the following shall be inserted, namely:-
"(IA) Notwithstanding anything contained in sub-section (1), every member of the Andhra Pradesh State Higher Judicial Service, or the Andhra Pradesh State Judicial Service shall retire from service on the afternoon of the last day of the month in which he attains the age of sixty years:
Provided that any such member of the Andhra Pradesh State Higher Judicial Service or the Andhra Pradesh State. Judicial, Service may be compulsorily retired from, service on the afternoon of the last, day of the month in which he attains the age of fifty eight years if he is not found fit and eligible to be continued in service by the High Court of Andhra Pradesh on an assessment and evaluation of the record of such member for his continued utility well within time before he attains the age of fifty eight years by following the procedure for compulsory retirement under the rules applicable to him:
Provided further that any such member of the Andhra Pradesh State Higher Judicial Service or the Andhra Pradesh State Judicial service at his option to be exercised in writing before he attains the age of fifty seven years may retire from service on the afternoon of the last day of the month in which he attains the age of fifty eight years.
Explanation: The assessment and evaluation by the High Court of Andhra Pradesh for the purposes of this sub-section is in addition to and independent of the assessment for compulsory retirement that may have to be undertaken at any, other time under the relevant rules applicable to such members of the Andhra Pradesh State Higher Judicial Service or the Andhra Pradesh State Judicial Serviced."