Andhra Pradesh act 008 of 2016 : The Andhra Pradesh Public Libraries (Amendment act),2016

Department
  • General Administration Department
Ministry
  • Ministry of Agriculture

> Rogolid v, NOEEY. पर पी » o > g VOIP@DT TS0 THE ANDHRA PRADESH GAZETTE | PART IV-B EXTRAORDINARY PUBLISHED BY AUTHORITY No. 8] HYDERABAD, TUESDAY, APRIL 19, 2016. f ANDHRA PRADESH ACTS, ORDINANCES AND REGULATIONS ETC., _ The following Act of the Andhra Pradesh L of the Governor on the 14th April, 2016 and the published on the 18th April, 2016 in Andhra Pr information. :- said assent is hereby first adesh Gazette for general ACT No.8 OF 2016. - AN ACT FURTHER TO AMEND THE ANDHRA - PRADESH PUBLIC LIBRARIES ACT, 1960 ~ Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty-seventh Year of the Republic of India as follows - § iNFORMATION कि बन नर लन R - egislature recaived the aéssnt o 1. (1) This Act may be cailed the Andhra Pradesh Public Libraries Shon titie and (Amendment) Act, 2016. (2) It shall be deemed to have come into force with effect on and from the 2™ June, 2014. 2. In the Andhra Pradesh Public Libraries Act, 1960 (hereinafter referred to as the Principatl Act) following new section shall be inserted namely:- _ mg’mz . 19-B. Every employee of Zilla Grandhalaya Samsthas employees izt [shall retire from service on the afternoon of the last day of the Cemenas. [month in which he/she attains the age of sixty years : Provided that every empioyee of Ziila Grandhalaya Samsthas, who retired from service on attaining the age of fifty eight years during the interregnum period between 2nd June, 2014 and the date of publication of the Andhra Pradesh Public Libraries (Amendment) Act, 20186, shall be re-inducted into the service/post as such with - effect from the date of publication of the said Act - 4% AB v commencement. insertion of new . after section 19-A, the section 18-B,Act8 of 1960. ActNo. 8 of 2016

. 7 e g g -—\/wflfithhfill£4fl\l "hflr\‘t‘ nl r\wunr\n T OO Al s 3 G N IV VA TR p £ < Amendrment of wachian 25 e erreqnum nariod from the 2% June the Andhra Pradesh Pub{tc o & कद 2०५ पक... ध््& घर D Sush manner as pm.m&ba हनी च् e se WAl sy kLD LS! के १ के 2014 to the date of the publ;cati no 1'II\4€.‘ ’w Libraries {Amendmant) Act, 2018, shall ll ‘may be presrfibed." 3. Inthe principal Act, in sect;on 25, in sub-gection (2) after clause {f}, . ए6 0४ new c:ause snan pe mbeueu. udulcly - *(fF) the procedure goveming the age of लि and the re- ‘ ‘ spe m sectron-l‘ C.S.S.V.DURGA PRASAD Secretary to Government, Law Department. Pnnted bythe Commissioner of Pnntmg, AAP. Legislative Assembly Printing _Preé_é, Hyderabad ‘

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