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THE ANDHRA PRADESH GAZETTE
PART IV-B EXTRAORDINARY
PUBLISHED BY AUTHORITY
NO.4] HYDERABAD, FRIDAY, JUNE 27, 2014
ANDHRA PRADESH ACTS, ORDINANCES AND
REGULATIONS ETC.
The following Act of the Andhra Pradesh Legislature -
received the assent of the Governor on the 27th June, 2014
and the said assent is hereby first published on the 27th
June,2014 in the Andhra Pradesh Gazette for general
information:-
ACT No. 4 OF 2014.
AN ACT FURTHER TO AMEND THE ANDHRA
PRADESH PUBLIC EMPLOYMENT (REGULATION
OF AGE OF SUPERANNUATION) ACT, 1984.
Be it enacted by the Legislature of the State of Andhra
Pradesh in the Sixty-fifth Year of the Republic of India, as
follows:-
1
2. 71
2 ANDHRA PRADESH GAZETTE EXTRAORDINARY [PartiV-B
Short 1. (1) This Act may be called the Andhra Pradesh
tileand b )¢ Employment (Regulation of Age of Superannuation)
mence- (Amendment) Act, 2014.
ment.
(2) It shall be deemed to have come into force on
the 2nd June, 2014.
Amend- 2. In the Andhra Pradesh Public Employment
mentof (Regulation of Age of Superannuation) Act, 1984,
Adnm"'o,l (hereinafter referred to as principal Act) in section 3,-
1984.
(1) for sub-section (1), the following sub-section
shall be substituted, namely:-
“(1) Every Government employee shall
retire from service on the afternoon of the last day of the
month in which he attains the age of sixty years.”
(2) In sub-section (3), under Explanation Il, in clause
(a), for the words “fifty eight or sixty years, as the case
may be”, the words “sixty years” shall be substituted.
(3) in sub-section (4), in clause (a), for the words
“fifty eight years”, the words “sixty years”, shall be
substituted.
dlmerflon 3. In the principal Act, after section 3 so amended,
sl 8 the following new section shall be inserted, namely:-
3A. .
m 3A. subject to the provisions of section 3,-
Central (1) A Government employee belonging to the
Act6of
2014. State Cadre/Multi-zonal Cadre and who by general or
June 27, 2014] ANDHRA PRADESH GAZETTE EXTRAORDINARY 3
specific order of the Government of India under sub-section
(1) of section 77 of the Andhra Pradesh Reorganisation
Act, 2014, and serving provisionally in connection with the
affairs of the State of Telangana, and if he is finally allotted
to the State of Andhra Pradesh by the Government of India
under sub-section (2) of section 77 of the said Act, 2014
shall be deemed to be continuously serving in the State of
Andhra Pradesh.
(2) A Government employee belonging to the State
Cadre / Multi-zonal Cadre falling in the territories of both
the State of Andhra Pradesh and the State of Telangana,
who by a general or a specific order of the Government of
India under sub-section (1) of section 77 of the said Act,
2014, is serving provisionally and retires on attaining the
age of fifty eight years and on his final allotment,
subsequently to the State of Andhra Pradesh by the
Government of India under sub-section (2) of section 77 of
the said Act but before attaining the age of sixty years, shall
be re-inducted into service / post with effect from the date
of his final allotment to the State of Andhra Pradesh without
break in service:
Provided that an employee who attained the age of
sixty years before the final allotment to the State of Andhra
Pradesh by the Government of India, the service rendered
in the State of Telangana till the date of his retirement shall
be considered notionally as if, he has rendered service in
the State of Andhra Pradesh for the purpose of calculation
of his pensionary benefits.
4 ANDHRA PRADESH GAZETTE EXTRAORDINARY __[Part IV-B
(3) The service conditions of the employee of State Cadre /
Multi-zonal Cadre working provisionally in the State of Andhra Pradesh
and finally allotted by the Government of India under sub-section (2)
of section 77 of the said Act, 2014 to the State of Telangana shall be
governed by the relevant laws / rules of the State of Telangana on
such final allotment.”.
T.NARAYANA REDDY,
Secretary to Government (I/c),
Law Department.