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THE ANDHRA PRADESH GAZETTE
PART IV-B EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 17] AMARAVATI, THURSDAY, JUNE 15, 2017.
ANDHRA PRADESH ACTS, ORDINANCES AND
REGULATIONS Etc.,
The following Act of the Andhra Pradesh Legislature received the
assent of the Governor on the 13" June, 2017 and the said assent is hereby
first published on the 15" June, 2017 in the Andhra Pradesh Gazette for
general information :-
ACT No. 17 of 2017
AN ACT FURTHER TOAMEND THE ANDHRA PRADESH (REGULA-
TION OF APPOINTMENTS TO PUBLIC SERVICES AND
RATIONALISATION OF STAFF PATTERN AND PAY STRUCTURE) ACT,
1994.
Be it enacted by the Legislature of the State of Andhra Pradesh in
the Sixty-eighth Year of the Republic of India as follows :-
1. (1) This Act may be called the Andhra Pradesh (Regulation
of Appointments to Public Services and Rationalisation of
Staff Pattern and Pay Structure) (Amendment)Act, 2017.
(2) It shall come into force with immediate effect.
2. In the Andhra Pradesh (Regulation of Appointments to Public
Services and Rationalisation of Staff Pattern and Pay
Structutre) Act, 1994, in section 4, in sub-sexction (2) after
clause (d), the following clause shall be added, namely ,-
“(e) to any appointment to be made in compliance with
the decision of Council of Ministers vide resolution CR No.
708(1)/2016, dated the 22" August, 2016.”.
M. SRIHARI BABU,
Secretary to Government (lI/c),
Law Department.
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Short title and
Commencement.
Amendment of
Section 4.
A.P. Act No. 2 of
1994.
Printed by the Commissioner of Printing, at A.P. Legislative Assembly Printing Press, Amaravati.