Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Payment Of Salaries And Pension And Removal Of Disqualifications (Amendment) Act, 1986 9 of 1986 [15 April 1986] CONTENTS 1. Short title and commencement 2. Amendment of the schedule Andhra Pradesh Payment Of Salaries And Pension And Removal Of Disqualifications (Amendment) Act, 1986 9 of 1986 [15 April 1986] PREAMBLE An Act further to amend the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-seventh Year of the Republic of India as follows :- * Received the assent of the Governor on the 13th April, 1986. For Statement of Objects and Reasons, Please see the Andhra Pradesh Gazette, part IV-A, Extraordinary, dated the 22nd March, 1986, at page 3. 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications (Amendment) Act, 1986. (2) Section 2, in so far as it relates to,- (a) item 77 shall be deemed to have come into force on the 8th May, 1984; (b) item 78 shall be deemed to have come into force on the 12th October, 1984; (c) item 79 shall be deemed to have come into force on the 26th October, 1985. 2. Amendment of the schedule :- In the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953( Act II of 1954), in the Schedule, after entry 76, the following entries shall be inserted, namely:- "77. The Office of the Chairman, Kakatiya Urban Development Authority, Warangal 78. The Office of the Chairman, Tirupat Urban Development Authority, Tirupati 79. The Office of the Deputy Chairman, State Development Board".