Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Municipalities (Third Amendment) Act, 1999 10 of 1999 CONTENTS 1. Short title and commencement 2. Amendment of section 74 3. Repeal of Ordinance 2 of 1999 Andhra Pradesh Municipalities (Third Amendment) Act, 1999 10 of 1999 PREAMBLE AN ACT FURTHER TO AMEND THE ANDHRA PRADESH MUNICIPALITIES ACT, 1965. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fiftieth Year of the Republic of India, as follows:- * Received the assent of the Governor on the 15-4-1999. For statement of object and reasons please see the Andhra Pradesh Gazette. Part IV-A, Extraordinary, date 22-3-1999 at pages 3 & 4. 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Municipalities (Third Amendment) Act, 1999. (2) It shall be deemed to have come into force with effect from the 6th February 1999. 2. Amendment of section 74 :- In the Andhra Pradesh Municipalities Act, 1965(Act VI of 1965), in. section 74,- (i) in the second proviso, for the words "to all the other posts the pay or maximum pay", the words "to all the other posts except all categories of posts of teachers the pay or the maximum pay", shall be substituted; and (ii) after the second proviso, the following proviso shall be added, namely:- "Provided also that appointment to all categories of posts of teachers shall be made as per the procedure prescribed by the Government from time to time.". 3. Repeal of Ordinance 2 of 1999 :- The Andhra Pradesh Municipalities (Amendment). Ordinance, 1999 is hereby repealed.