THE ANDHRA PRADESH REGULARISATION OF SERVICES
OFCONTRACT EMPLOYEES ACT, 2023.
(ACT NO.30 OF 2023)
(Last Updated:29.04.2024)
ARRANGMENT OF SECTIONS
SECTIONS
CHPATER - I
PRELIMINARY
1. Short title extent and commencement
2. Definitions
CHAPTER-II
REGULARIZATION OF SERVICES OF PERSONS APPOINTED ON
CONTRACT BASIS
3. Conditions of eligibility for regularisation
4. Counting the contract service for benefits
CHAPTER-III
MISCELLANEOUS
5.Pension Benefits
6. Power to make Rules
7. Power to remove difficulties
SCHEDULE
1
THE ANDHRA PRADESH REGULARISATION OF SERVICES OF
CONTRACT EMPLOYEES ACT, 2023.
(ACT NO.30 OF 2023)
A N ACT FURTHER TO REGULARISE THE SERVICES OF PERSONS
APPOINTED ON CONTRACT BASIS.
Be it enacted by the Legislature of the State of Andhra Pradesh in the Seventy-fourth year of the Republic of India as follows:-
CHPATER - I
PRELIMINARY
1. Short title, extent and commencement:- (1) This Act may be called the Andhra Pradesh Regularisation of Services of Contract Employees Act, 2023.
(2) It shall extend to the persons, who have been appointed on Contract basis on or before 2ndJune 2014 and are continuing till date in Government Departments.
(3) It shall come into force on such date as the State Government may, by notification, appoint.
2. Definitions:- In this Act, unless the context otherwise requires,-
(1) "Persons appointed on Contract Basis" means a person appointed in Government Departments duly following the conditions specified in Clause 3 under Chapter-II of this Act;
Explanation: The persons so appointed on contract basis.
(2) "Government" means the Government of Andhra Pradesh;
(3) "Government Department" means the Government Departments as enumerated in the Schedule to this Act.
(4) "Regularisation" means the substantive appointment, under the provisions of this Act, of a person appointed on contract basis in a Government Department.
(5) "National Pension System (NPS)" means the contributory pension system referred to in section 20 of the Pension Fund Regulatory and Development Authority Act, 2013, whereby contributions from a subscriber are collected and accumulated in an individual pension account using a system of points of presence, a Central Record keeping Agency and pension funds as may be specified by regulations by Pension Fund Regulatory and Development Authority;
(6) 'Notification' means a notification published in the Andhra Pradesh Gazette;
CHAPTER-II
REGULARIZATION OF SERVICES OF PERSONS APPOINTED ON
CONTRACT BASIS
3. Conditions of eligibility for regularisation:- Notwithstanding anything contained in any law/ Rule/ Notification/ Government order for the time being in force, the persons appointed on contract basis, shall be regularised, subject to fulfilment of the following conditions.
2
(1) Regularization shall be applicable to the persons appointed on contract basis in the Government Departments only.
(2) The persons should have been appointed on contract basis as on 2nd, June 2014 and should be continuing as on the date of the commencement of this Act.
(3) The contract appointments should have been made on full time basis only. The appointments made on Part-time, Hourly, Guest Basis, etc., shall not be considered for the purpose of regularisation.
(4) The contract appointments should have been made against substantive vacancies of permanent sanctioned posts with concurrence of Finance Department under the provisions of this Act.
Provided that such persons appointed on contract basis, if discontinued temporarily in vacation departments, shall also be entitled to be regularised under this Act, subject to condition (5) of Section 3;
(5) The regularisation of a person appointed on contract basis shall be considered, only if his initial appointment was in due compliance with the procedure relating to:
(i) Selection Process
(ii) Rule of reservation
(iii) Eligibility, age & educational qualifications prescribed for the post
(iv) Notification of Vacancies
(6) The regularisation shall be only against clear vacancies after duly excluding the vacancies notified by the recruitment bodies such as Andhra Pradesh Public Service Commission (APPSC),Andhra Pradesh State Level Police Recruitment Board(APSLPRB), etc.,
4. Counting the contract service for benefits:- Notwithstanding anything contained in any law for the time being in force, the regularization shall be with prospective effect only i.e., with effect from the date of issue of orders of regularization under this Act. The period rendered on contract basis shall not be counted for any service benefits.
5.Pension Benefits:- The persons so regularized shall be governed by the provisions of the National Pension System (NPS) as adopted by the Government and with prospective effect only.
CHAPTER-III
MISCELLANEOUS
3
6. Power to make Rules:- Subject to the provisions of this Act, the Government may, by notification in the official Gazette, make Rules to give effect to the provisions of this Act.
7. Power to remove difficulties:- (1) If any difficulty arises in giving effect to the provisions of this Act, the Government of Andhra Pradesh may, by order published in the official Gazette, make such provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty:
Provided that no order shall be made under this section after the expiry of three (3) years from the commencement of this Act.
(2) Every order made under this section shall be laid, as soon as may be after it is made, before the State Legislature.
4
SCHEDULE
| S.No |
Department Name |
| 1 |
AGC01--(Agriculture Marketing & Co-Operation Secretariat) |
| 2 |
AGC02--(Agriculture Department) |
| 3 |
AGC03--(Horticulture Department) |
| 4 |
AGC04--(Sericulture Department) |
| 5 |
AGC05--(Marketing Department) |
| 6 |
AGC06--(Registrar Of Co-Operative Societies) |
| 7 |
AHF01--(Animal Husbandry Dairy Development & Fisheries Secretariat) |
| 8 |
AHF02--(Animal Husbandry Department) |
| 9 |
AHF03--(Fisheries Department) |
| 10 |
BCW01--(Backward Classes Welfare Secretariat) |
| 11 |
BCW02--(Backward Classes Welfare Department) |
| 12 |
EFS01--(Environment Forest Science & Technology Secretariat) |
| 13 |
EFS02--(Principal Chief Conservator Of Forests) |
| 14 |
EHE01--(Higher Education Secretariat) |
| 15 |
EHE03--(Collegiate Education Department) |
| 16 |
EHE04--(State Archives) |
| 17 |
EHE06--(Oriental Manuscripts Department) |
| 18 |
ENE01--(Energy And Infrastructure Secretariat) |
| 19 |
ENE02--(Chief Electrical Inspector To Government) |
| 20 |
ESE01--(Secondary Education Secretariat) |
| 21 |
ESE02--(School Education Department) |
| 22 |
ESE03--(Government Examinations Department) |
| 23 |
ESE08--(Registrar Of Publications) |
| 24 |
ESE09--(Adult Education Department) |
| 25 |
ESE10--(Public Libraries Department) |
| 26 |
ESE11--(Jawahar Bal Bhavan) |
| 27 |
ESE12--(Government Textbook Press) |
| 28 |
ESE14--(Intermediate Education Department) |
| 29 |
EWS01--(Economically Weaker Section Welfare Secretariat) |
| 30 |
FCS01--(Food & Civil Supplies Secretariat) |
| 31 |
FCS02--(Food And Civil Supplies Department) |
| 32 |
FCS03--(Legal Metrology Department) |
| 33 |
FCS04--(Andhra Pradesh State Consumer Disputes Redressal Commission) |
| 34 |
FIN01--(Finance Secretariat) |
| 35 |
FIN02--(Treasuries And Accounts Department) |
| 36 |
FIN03--(State Audit Department) |
| 37 |
FIN04--(Life Insurance Department) |
| 38 |
FIN05--(Pay And Accounts Officer) |
| 39 |
FIN08--(Works Accounts Directorate) |
| 40 |
FIN09--(Andhra Pradesh State Diretorate Of Revenue Intelligence) |
| 41 |
GAD01--(General Administration Secretariat) |
| 42 |
GAD02--(Information & Public Relations Department) |
| 43 |
GAD03--(Andhra Pradesh Public Service Commission) |
| 44 |
GAD04--(Tribunal For Disciplinary Proceedings) |
| 45 |
GAD05--(Anti-Corruption Bureau) |
| 46 |
GAD06--(Protocol Directorate) |
| 47 |
GAD07--(Governor & Governor Secretariat) |
5
| 48 |
GAD08--(Lok-Ayukta&UpaLok-Ayukta) |
| 49 |
GAD10--(Vigilance & Enforcement Directorate General) |
| 50 |
GAD11--(Andhra Pradesh Bhavan New Delhi) |
| 51 |
GAD12--(Andhra Pradesh Vigilance Commission) |
| 52 |
GAD16--(Chief Electoral Officer) |
| 53 |
GAD17--(Andhra Pradesh State Administrative Tribunal) |
| 54 |
GAD18--(Translations Directorate) |
| 55 |
GAD19--(Andhra Pradesh Information Commission) |
| 56 |
GAD20--(Special Enforcement Bureau) |
| 57 |
GAD57--(Special Investigation Team (Sit)) |
| 58 |
GWS01--(Secretariat Of Gram Volunteers/Ward Volunteers & Village Secretariats/Ward Secretariats (Gvwv&Vsws) |
| 59 |
GWS02--(Directorate Of Gram Volunteers / Ward Volunteers And Village Secretariats / Ward Secretariats) |
| 60 |
HMF01--(Health Medical & Family Welfare Secretariat) |
| 61 |
HMF02--(Medical Education Department) |
| 62 |
HMF03--(Public Health And Family Welfare Department) |
| 63 |
HMF04--(Family Welfare Department) |
| 64 |
HMF05--(Institute Of Preventive Medicine) |
| 65 |
HMF06--(Ayurveda Yoga Unani Siddha & Homeopathy (Ayush) Department) |
| 66 |
HMF07--(Drugs Control Administration) |
| 67 |
HOM01--(Home Secretariat) |
| 68 |
HOM02--(Director General & Inspector General Of Police) |
| 69 |
HOM03--(Director General & Inspector General Of Prisons) |
| 70 |
HOM04--(Printing Stationery & Stores Purchase Department) |
| 71 |
HOM05--(Director General Of State Disaster Response And Fire Services) |
| 72 |
HOM06--(Sainik Welfare Department) |
| 73 |
HOM07--(Police Academy) |
| 74 |
HOM09--(Intelligence Department) |
| 75 |
HOM11--(Home Guards) |
| 76 |
HOM12--(Special Protection Force) |
| 77 |
HOM13--(Grey Hounds) |
| 78 |
HOM15--(Organisation Of Counter Terrorist Operations (Octopus)) |
| 79 |
HOM16--(Commissioner Of Police Visakhapatnam) |
| 80 |
HOM17--(Commissioner Of Police Vijayawada) |
| 81 |
HOM18--(Prosecutions Department) |
| 82 |
HOM19--(Crime Investigation Department (Cid)) |
| 83 |
HOM20--(Andhra Pradesh Special Police(Apsp)) |
| 84 |
HOU01--(Housing Secretariat) |
| 85 |
HOU02--(Weaker Section Housing) |
| 86 |
ICD01--(Water Resources Secretariat) |
| 87 |
ICD02--(Command Area Development Authority) |
| 88 |
ICD03--(Ground Water Department) |
| 89 |
ICD05--(Water Resources (Administration)) |
| 90 |
ICD06--(Major Irrigation Flood Control And Drainage) |
| 91 |
ICD08--(Minor Irrigation Department) |
| 92 |
ICD12--(N.T.R Telugu Ganga Project) |
| 93 |
ICD17--(Central Design Organisation) |
| 94 |
ICD18--(Inter State Water Resources) |
6
| 95 |
ICD19--(Commissionerate Of Tenders) |
| 96 |
ICD20--(Irrigation Projects Kadapa) |
| 97 |
ICD21--(Hydrology Department) |
| 98 |
ICD25--(Irrigation Projects North Coastal Districts) |
| 99 |
ICD26--(Irrigation Projects Ongole) |
| 100 |
ICD27--(Irrigation Projects Anantapur) |
| 101 |
ICD28--(Polavaram Project) |
| 102 |
ICD32--(Irrigation Projects Kurnool) |
| 103 |
ICD33--(Resettlement And Rehabilitation Commissionerate) |
| 104 |
ICD34--(Quality Control Wing For Andhra Region) |
| 105 |
ICD43--(Godavari Delta System Dowlaiswaram) |
| 106 |
ICD44--(Krishna Delta System Vijayawada) |
| 107 |
IID01--(Infrastructure & Investment Secretariat) |
| 108 |
IID02--(State Ports Directorate) |
| 109 |
INC01--(Industries And Commerce Secretariat) |
| 110 |
INC02--(Industries Commerce And Export Promotion Department) |
| 111 |
INC03--(Handlooms & Textiles Department) |
| 112 |
INC04--(Mines And Geology Department) |
| 113 |
INC05--(Sugar Cane Commissioner) |
| 114 |
ITC01--(Information Technology Electronics & Communications Secretariat) |
| 115 |
LAE01--(Labour And Employment Secretariat) |
| 116 |
LAE03--(Labour Department) |
| 117 |
LAE05--(Factories Department) |
| 118 |
LAE10--(Labour Court Guntur) |
| 119 |
LAE11--(Labour Court-Cum-Industrial Tribunal Visakhapatnam) |
| 120 |
LAE12--(Labour Court Anantapur) |
| 121 |
LAE18--(Insurance Medical Services Department) |
| 122 |
LAE19--(Boilers Department) |
| 123 |
LAW01--(Law Secretariat) |
| 124 |
LAW02--(Registrar General Of High Court) |
| 125 |
LAW04--(Advocate General Of Andhra Pradesh) |
| 126 |
LAW05--(Andhra Pradesh State Legal Services Authority) |
| 127 |
LAW06--(Andhra Pradesh Judicial Academy) |
| 128 |
LAW51--(Judge Judicial Preview) |
| 129 |
LEG01--(Legislature Secretariat) |
| 130 |
MAU01--(Municipal Administration And Urban Development Secretariat) |
| 131 |
MAU02--(Municipal Administration Department) |
| 132 |
MAU03--(Town And Country Planning Department) |
| 133 |
MAU04--(Public Health Engineering Department) |
| 134 |
MNW01--(Minorities Welfare Secretariat) |
| 135 |
MNW02--(Minorities Commission) |
| 136 |
MNW03--(Minorities Welfare Department) |
| 137 |
PBE01--(Public Enterprises Secretariat) |
| 138 |
PLG01--(Planning Secretariat) |
| 139 |
PLG02--(Economics And Statistics Department) |
| 140 |
PRR01--(Panchayat Raj And Rural Development Secretariat) |
| 141 |
PRR02--(Panchayat Raj Department) |
| 142 |
PRR03--(Panchayat Raj Engineering Department) |
| 143 |
PRR04--(State Election Commission) |
7
| 144 |
PRR05--(Rural Development Department) |
| 145 |
PRR06--(Rural Water Supply Department) |
| 146 |
PRR07--(Andhra Pradesh Academy Of Rural Development (Apard)) |
| 147 |
REV01--(Revenue Secretariat) |
| 148 |
REV02--(Land Administration Department) |
| 149 |
REV03--(Commercial Taxes Department) |
| 150 |
REV04--(Excise Department) |
| 151 |
REV05--(Survey Settlement And Land Records Department) |
| 152 |
REV07--(Endowments Department) |
| 153 |
REV08--(Registration And Stamps Department) |
| 154 |
REV10--(Relief And Disaster Management Commissionerate) |
| 155 |
REV11--(Andhra Pradesh Value Added Tax Appellate Tribunal Visakhapatnam) |
| 156 |
RTG01--(Department Of Real Time Governance) |
| 157 |
SEI01--(Skill Development Entrepreneurship And Innovation Secretariat) |
| 158 |
SEI02--(Employment And Training Department) |
| 159 |
SEI03--(Technical Education Department) |
| 160 |
SOW01--(Social Welfare Secretariat) |
| 161 |
SOW02--(Social Welfare Department) |
| 162 |
SOW03--(Tribal Welfare Department) |
| 163 |
SOW04--(Tribal Welfare Engineering Department) |
| 164 |
TRB01--(Transport Roads And Buildings Secretariat) |
| 165 |
TRB02--(Administration State Roads & Road Safety Works (Rsw) Enc (R&B)) |
| 166 |
TRB03--(Transport Department) |
| 167 |
TRB14--(Public Transport Department) |
| 168 |
WDC01--(Women Children Differently Abled And Senior Citizens Secretariat) |
| 169 |
WDC02--(Women Development & Child Welfare Department) |
| 170 |
WDC03--(Department For Welfare Of Differently Abled Transgender And Senior Citizens) |
| 171 |
WDC04--(Juvenile Welfare Department) |
| 172 |
YTC01--(Youth And Sports Secretariat) |
| 173 |
YTC02--(Cultural Affairs Department) |
| 174 |
YTC03--(Tourism Department) |
| 175 |
YTC04--(Youth Services Department) |
| 176 |
YTC05--(National Cadet Corps (N.C.C) Department) |
| 177 |
YTC07--(Archaeology & Museums Department) |
8