Preamble
Andhra Pradesh Vaidya Vidhana Parishad (Amendment) Act, 1987*
| [Andhra Pradesh Act No. 5 of 1987] | [4th February, 1987] |
An Act to amend the Andhra Pradesh Vaidya Vidhana Parishad Act, 1986.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-eighth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Andhra Pradesh Vaidya Vidhana Parishad (Amendment) Act, 1987.
Section 2. Amendment to section 11
2. Amendment to section 11.- In the Andhra Pradesh Vaidya Vidhana Parishad Act, 1986, (Act, 29 of 1986) in section 11,-
(1) for sub-section (1), the following sub-section shall be subsituted, namely:-
"(1) With effect from such date as may be notified,-
(a) the control and management of all dispensaries, non-teaching hospitals, except such hospitals which are primarily dealing with implementation of National Health Programme like T.B. ??? Leprosy Control, shall stand transferred to and ??? in the Commissionerate and shall function under the administrative control of the Commissionerate;
(b) all the properties, assets and liabilities rights and obligations in relation to such dispersion and non-teaching, hospitals, and all obligations of the Government in relation to them shall devolve upon the Commissionerate;
(c) every officer, or employee who immediately before that date, was working in such dispensaries and non-teaching hospitals shall continue to ??? deputation with the Commissionerate till such ??? he exercises option to be absorbed in the service of the Commissionerate; and
(d) every officer or employee in the Directorate of Medical and Health Services and its subordinate offices who immediately before that date, was dealing with such dispensaries and non-teaching hospitals shall continue to work on deputation with the Commissionerate till he exercises the option, to be absorbed in the service of the Commissionerate;
Provided that-
(i) the terms and conditions applicable to such officers and employees consequent on their ??? in the service of the Commissionerate shad not be less favourable than those applicable to such employees immediately before such absorption as respects pay and allowances, leave, pension, gratuity, provident fund and age of superannuation;
(ii) the service rendered by any suck officer or employee in the aforesaid dispensaries, non-teaching hospitals and the Directorate of Medical and Health Services and its subordinate offices prior to their absorption in the Commissionerate shall be deemed to be service under the Commissionerate constituted under this Act and he shall be entitled to count that service for the purpose of increments, leave, pension, provident fund and gratuity;
(iii) such of those officers and employees who do not opt tot absorption in, the service of the Commissionerate may continue on deputation;
(2) in sub-section (2) for the words "transfer to" the words "absorbed in" shall be substituted;
(3) in sub-section (3),-
(a) for the words "transferred to" the words "absorbed in" shall be substituted;
(b) the provisos shall be omitted.