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THE ANDHRA PRADESH GAZETTE
PART IV-B EXTRAORDINARY
PUBLISHED BY AUTHORITY
0.9] AMARAVATI, TUESDAY, JANUARY 9, 2018.
ANDHRA PRADESH ACTS, ORDINANCES AND
REGULATIONS Ete.,
The following Act of the Andhra Pradesh Legislature received the assent of the
overnor on the 4" January, 2018 and the said assent is hereby first published on the
9४ January, 2018 in the Andhra Pradesh Gazette for general information :-
ACT No. 9 of 2018
"~ AN ACT FURTHER TO AMEND THE ANDHRA PRADESH (REGULATION
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 Appointmentsto ghort title and
Public Services and Rationalisation of Staff Pattern and Pay Structure) (Second Amend- commencement.
ment) Act, 2017.
(2) It shall come into force with immediate effect.
2. In the Andhra Pradesh (Regulation of Appointments to Public Services and = Amendment of
Rationalisation of Staff Pattern and Pay Structure) Act, 1994, in section 4, in sub- Nseo°t21°o“f149’9A4°t
section (2) after clause (), the following clause shall be added, namely.-
“(f) to any appointment to be made in compliance with the decision of Council of
Ministers vide resolution CR No.459-2/ 2017, dated the 1% November, 2017.”.
DUPPALA VENKATARAMANA,
Secretary to Government,
Legal and Legislative Affairs & Justice,
Law Department.
Printed by the Commissioner of Printing, at A. P. Legislative Assembly Printing Press, Amaravati