Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH AIDED DEGREE, ORIENTAL AND JUNIOR COLLEGES STAFF PENSION RULES, 1993 CONTENTS 1. Short Title and Commencement 2. Rule 2 3. Commencement of Qualifying Service ANDHRA PRADESH AIDED DEGREE, ORIENTAL AND JUNIOR COLLEGES STAFF PENSION RULES, 1993 In exercise of the powers of conferred by section 78 of the Andhra Pradesh Education Act, 1982 and all other powers hereinto enabling and in supersession of all the rules relating to payment of pension to the staff of private aided colleges; the Governor hereby makes the following rules: 1. Short Title and Commencement :- (i) These rules shall be called "The Andhra Pradesh Aided Degree, Oriental and Junior Colleges Staff Pension Rules, 1993." (ii) They shall come into force on and from 1-11-1992. 2. Rule 2 :- These rules shall consist of three parts; Part A in respect of teaching and nonteaching staff who retired from service on attaining the age of 58 years and Last Grade Staff who retired from service on attaining the age of 60 years; Part B in respect of teaching and nonteaching staff who retired from service on attaining the age of 60 years and Part C in respect of teaching and nonteaching staff who continued in service beyond 58 years and retired from service before completing the age of 60 years: PART-A (a) The Andhra Pradesh Revised Pension Rules, 1980 shall apply mutantis mutandis to all the teaching and nonteaching staff of private aided Degree, Oriental and Junior Colleges who retired from service on attaining the age of 58 years and the members belonging to the Last Grade Service of private aided Degree, Oriental and Junior Colleges who retired from service on attaining the age of 60 years before or after the commencement of the Andhra Pradesh Education (Amendment) Act, 1993 and are alive. (b) Refixation of Pension:- Such of the Teaching and nonteaching staff of Private Aided Degree, Oriental and Junior Colleges who have retired at the age of 58 years, even prior to commencement of Act No.17 of 1993 shall be eligible to claim refixation of pension under these Rules, with effect from 1-11-1992 or the date of their retirement, whichever is later. These staff members would also be eligible for arrears of pension from 1-11-1992. However, such staff members shall not be eligible for any increased Gratuity. They shall also not be eligible for commutation on account of increase in the pension. PART-B The Andhra Pradesh Liberalised Pension Rules, 1961 shall be applicable mutantismutandis to all such members of teaching and nonteaching staff of private aided Degree, Oriental and Junior College who retired from service on attaining the age of 60 years and are alive as on 11-1-1992. Provided that the minimum ceiling limit on pension as provided in rule 3 of the Andhra Pradesh Liberalised Pension Rules, 1961 shall not be applicable to the above staff members. PART C The Pension formula given in Part A is also applicable to those teaching and nonteaching staff of private aided degree, oriental an d Junior Colleges who continued in service beyond the age of 58 years and retired from service before completing the age of 60 years after coming into force of the Andhra Pradesh Education (Amendment) Act, 1993 (Act 17 of 1993) and are alive. The Services rendered beyond 58 years in any case shall not count as qualifying service and it shall be treated as just service not qualifying in any manner for pensionary benefits. 3. Commencement of Qualifying Service :- Subject to the provisions of these rules, qualifying service of the teaching and nonteaching staff of private aided degree, oriental and junior colleges in aided Service, shall commence from the date heshe takes charge of the post to which heshe is first appointed either substantively or in an officiating or temporary capacity in an aided post. The unaided service shall not count for Pension.