Preamble
| [Chhattisgarh Act No. 7 of 2008] | [29th April, 2008] |
An Act Further to amend the Chhattisgarh Shaskiya Sevak (Adhivarshiki-Ayu) Adhiniyam, 1967 (No. 29 of 1967).
Be it enacted by the Chhattisgarh Legislature in the Fifty-Ninth 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 Chhattisgarh Shaskiya Sevak (Adhivarshiki-Ayu) (Sanshodhan) Adhiniyam, 2008.
(2) It shall be deemed to have come into force on the 1st day of April, 2007.
Section 2. Amendment of Fundamental Rule 56 as substituted by section 2 of the Chhattisgarh Act No. 29 of 1967
2. Amendment of Fundamental Rule 56 as substituted by section 2 of the Chhattisgarh Act No. 29 of 1967.- In rule 56 of the Fundamental Rules applicable no the state of Chhattisgarh as substituted by Section 2 of the Chhattisgarh Shaskiya Sevak (Adhivarshiki-Ayu) Adhiniyam 1967 (No. 29 of 1967) here-in-after referred as the Principal Act, me following amendment shall be incorporated, namely:-
(I) In sub-rule (1), after the words "every member or the Chhattisgarh Public. Health (Indian Systems of Medicine and Homeopathy) (Gazetted) Service, appointed to a Medical post", the words "or to an Ayurved Teacher Post" shall be inserted.
(II) In sub-rule (I-d) of the principal act, after the words & figure "Chhattisgarh Medical Education (Gazetted) Service Recruitment Rules, 1987" the words & figure "and a member of the Chhattisgarh Public Health (Indian Systems of Medicine and Homeopathy) (Gazetted) Service appointed to an Ayurved Teacher post mentioned in Schedule-I to the Chhattisgarh Public. Health (Indian Systems of Medicine and Homeopathy) (Gazetted) Service Requirement Rules, 1987 shall be inserted.
(III) In second proviso of sub-rule (I-d), after the words & figure "Chhattisgarh Medical Education (Gazetted) Service Recruitment Rules, 1987" the words & figure "and a member of the Chhattisgarh Public Health (Indian Systems of Medicine and Homeopathy) (Gazetted) Service appointed to an Ayurved. Teacher post, mentioned in Schedule-I to the Chhattisgarh Public Health (Indian system of Medicine and Homeopathy) (Gazetted) Service Recruitment Rules, 1987 shall be inserted.
(IV) In sub-rule (I-d) for the word "Explanation" the following shall be substituted, namely:-
"Explanation-I".
(V) After the explanation of sub-rule (I-d) the following shall be added:-
Explanation-II "For the purpose of this sub-rule "a member of the Chhattisgarh Public Health (Indian System of Medicine and Homeopathy) (Gazetted) Service Recruitment Rules, 1987 means a Government servant by whatever designation; called appointed for the purpose of teaching in Government Ayurved Collage in accordance with the recruitment rule applicable to such appointment and shall also include the Ayurved Teacher who is appointed to an administrative post by promotion or otherwise and who has been engaged in teaching for not less than twenty years provided he holds a lien on a post in concerned Ayurved Education Service."