Preamble
N.T.R. University of Health Sciences (Amendment) Act, 20011
| [Andhra Pradesh Act No. 15 of 2001] | [20th April, 2001] |
An Act further to amend the N.T.R. University of Health Sciences Act, 1986
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-second Year of the Republic of India as follows:-
SOR Statement of Objects and Reasons
STATEMENT OF OBJECTS AND REASONS
In order to improve the standards of Medical Education and to have uniformity in the examination pattern, Medical Education curriculum and conduct of Research activities etc., it has been proposed to bring all medical institutions under one roof. Further to enable the University to concentrate on academic matters, it has been decided to de-link the Siddartha Medical College, Vijayawada and its attached institutions from the purview of N.T.R. University of Health Sciences, and bring under the fold of Director of Medical Education on par with other teaching hospitals in the State so as to restore common seniority, and other service matters and also eradicating the restlessncess created among the doctors and other categories of staff of the N.T.R. University of Health Sciences.
In order to achieve the above objective it has been proposed to amend the N.T.R. University of Health Sciences Act, 1986 (Act 6 of 1986) suitably.
This Bill seeks to give effect to the above decision.
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the N.T.R. University of Health Sciences (Amendment) Act, 2001.
(2) It shall be deemed to have come into force with effect from the 22nd day of December, 2000.
Section 2. Amendment of Section 8
2. Amendment of Section 8.- In the N.T.R. University of Health Sciences Act, 1986, (Act 6 of 1986) in Section 8,
(1) in Sub-section (3), in clause (a), the words, "except the Siddhartha Medical College, Vijayawada, the Government General Hospital, Vijayawada and the Centre for Training and Research in Community Health Sciences, Mangalagiri (hereinafter in this section referred to as "Institutions") "shall be omitted.
(2) after sub-section (3), the following sub-section shall be inserted, namely;-
"(4) With affect on and from the commencement of the N.T.R. University of Health Sciences (Amendment) Act, 2001.-
(a) the control and management of the following institutions shall stand transferred to and vest in the Government and they shall function under the administrative control of the Government, as affiliated colleges of the University:-
1. Siddartha Medical College, Vijayawada with attached Hospitals, namely,-
(a) University General Hospital, Vijayawada,
(b) University General Hospital, Mangalagiri,
(c) Mangalagiri Hospital, Margalagiri,
(d) Rural Health Centre, Nimmakuru,
(e) S.V.R.K.M. Hospital, Vuyyuru,
(f) Yarlagadda Venkanna Chowdary Oncology wing & Research Centre, Chinakakani, Guntur District.
2. University Dental College and Hospital, Vijayawada.
Section 3
3. School of Nursing, Mangalagiri.
(b) all the properties, assets (except unfinished building and appurtenant land) and liabilities, rights and obligations in relation to the institutions ss specified in clause (a) an all obligations of the University in relation to them shall devolve upon the Government;
(c) every regular officer or employee who inured lately prior to such commencement was working in any of the institutions as specified in clause (a) shall continue to work on deputation as its employee till absorption; and
(d) all temporary employees who immediately prior to such commencement were working in any of these institutions as specified in clause (a) shall continue to work in the institutions in accordance with the relevant Government orders from time to time:
Provided that the services rendered by any such officer 01: employee in the University prior to such commencement shall be deemed to be service under the Government and he/she shall be entitled to count that service for the purpose of increments, promotion, leave, pension, provident fund and gratuity".