(1) This Act may be called the 2Telangana Prohibition of Absorption of Employees of State Government Public Sector Undertakings into Public Service Act, 1997.
Notwithstanding anything contained in any contract or agreement or any judgment, decree or order of any court, Tribunal or any other authority or any order or proceedings of the State Government, or any officer of the State Government, no employee of a State Government Public Sector Undertaking shall be or shall ever be deemed to be entitled to absorption into public service from the date of commencement of this Act only on the ground that such undertaking has become sick or is likely to become sick or is closed or is likely to be closed and accordingly,-
Notwithstanding anything contained in any contract or agreement or any judgment, decree or order of any court, Tribunal or other authority or any order or proceeding of the State Government or any officer of the State Government, any supernumerary post created for appointment or absorption to any post in public service of any such employee on any such ground specified in section 2 shall stand abolished with effect from the 30th November, 1996.
Nothing in this Act shall disentitle any such employee to the benefits of any scheme of rehabilitation under the relevant orders issued by the Government from time to time.
The Andhra Pradesh Prohibition of Absorption of Employees of State Government Public Sector Undertakings into Public Service Ordinance, 1996 and the Andhra Pradesh Prohibition of Absorption of Employees of State Government Public Sector Undertakings into Public Service Ordinance, 1997 are hereby repealed.