Andhra Pradesh Universities (Second Amendment) Act, 1993*
| [Andhra Pradesh Act No. 19 of 1993] | [27th September, 1993] |
An Act further to amend the Andhra Pradesh Universities Act, 1991.
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:-
* Received the assent of the Governor on the 27th September, 1993. For Statement of Objects & Reasons, Please see the Andhra Pradesh Gazette, Part-IV-A, Extra ordinary, dated the 6th August, 1993, at P4.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Universities (Second Amendment) Act, 1993.
(2) It shall be deemed to have come into force with effect on and from the 13th July, 1993.
2. Insertion of new section 6A.- In the Andhra Pradesh Universities Act, 1991. (Act 4 of 1991) after section 6, the following section shall be inserted, namely:-
6A. "Special provision for the transfer of certain institutions":- (1) Notwithstanding anything in this Act, every college or institution which was affiliated to or associated with or recognised or maintained by any of the Universities in the Schedule at the commencement of this Act and which has on such commencement gone into the University area of a different University shall on and from the commencement of the Andhra Pradesh Universities (Second Amendment) Act, 1993, stand transferred to the University in who area such college or institution is located and shall hereafter be deemed to have been affiliated to or associated with or recognised by such University to which it is transferred and shall be maintained by such University.
(2) On and from the date of transfer of the college or institution under sub-section (1), the staff working in such college or institution shall be given on option either to remain in the service of the University to which the said college or institution belonged prior to the commencement of the Andhra Pradesh Universities (Second Amendment) Act, 1993 or to go into the service of the University to which the college or institution is transferred, in such manner and subject to such conditions as may be prescribed by rules made by the Government in this behalf and where the option exercised becomes final, the person concerned shall stand transferred to the service of the University he opted and it shall be competent for the Board of Management of such University to pass such orders as it deems fit in regard to the seniority, promotions and such other conditions of service of such transferred staff;
Provided that the service rendered by such staff in the University to which the college or institution belonged prior to such transfer shall be counted for all purposes as service in the University to which they opt."
3. Repeal of Ordinance 3 of 1993.- The Andhra Pradesh Universities (Second Amendment) Ordinance, 1993 is hereby repealed.