Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh (Regulation Of Appointments To Public Services And Rationalisation Of Staff Pattern And Pay Structure) (Amendment) Act, 2004 5 of 2004 CONTENTS 1. Short Title 2. Amendment Of Section 2 Act 2 Of 1994 3. Amendment Of Claims 4. Repeal Of Ordinance 11 Of 2003 Andhra Pradesh (Regulation Of Appointments To Public Services And Rationalisation Of Staff Pattern And Pay Structure) (Amendment) Act, 2004 5 of 2004 AN ACT FURTHER TO AMEND THE ANDHRA PRADESH (REGULATION OF APPOINTMENTS TO PUBLIC SERVICES AND RATIONALISATION OF STAFF PATTERN AND PAY STRUCTURE) ACT, 1994. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-fifth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) (Amendment) Act, 2004. 2. Amendment Of Section 2 Act 2 Of 1994 :- In the Andhra Pradesh (Regulation of Appointments to Public services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 (Act 7 of 1964), in section 2, for clause (vi), the following shall be and shall be deemed always to have been substituted from the date the said Act was enacted, namely:- "(vi) Public Services for the purposes of this Act" means, services in any office or establishment of :- (a) the Government; (b) a local authority; (c) a Corporation or undertaking wholly owned or controlled by the State Government; (d) a body established under any law made by the Legislature of the State whether incorporated or not; including a University; (e) a Co-operative Society registered under the Andhra Pradesh Co- operative Societies Act, 1964; and (f) any other body established by the State Government or by a Society, other than the Society specified under sub-clause (e), registered under any law relating to the registration of societies for the time being in force, and receiving funds from the State Government either fully or partly for its maintenance or any educational institution whether registered or not but receiving aid from the Government.". 3. Amendment Of Claims :- (1) Notwithstanding any orders issued by the Government or any authority, or any Judgment, decree or order of any Court, or Tribunal, no person shall claim for the appointment or continuance in service under the proviso to sub-clause (e) of clause (vi) of section 2 of the Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994, as incorporated by the Andhra Pradesh (Regulation of Appointment to Public Services and Rationalisation of Staff Pattern and Pay Structure) (Second Amendment) Act, 1998 (Act 27 of 1998),which proviso shall be deemed to have been repealed from the date from which the Andhra Pradesh (Regulation of Appointment to Public Services and Rationalisation of Staff Pattern and Pay Structure) (Second Amendment) Act, 1998 (Act 27 of 1998) came into force. (2) No suit or other proceedings shall be maintained or continued in any court, Tribunal or other authority against the Government or any person or other authority whatsoever to secure the appointment or continuance of any person in service on the basis of the proviso to sub-clause (e) of clause (vi) of section 2 and all such pending proceedings shall abate forthwith; ( 3 ) No court shall enforce any decree or order directing the Government or any person or other authority whatsoever to appoint or to continue any person in the service of any co-operative society on the basis of proviso to sub-clause (e) of clause (vi) of section 2 which ceased to be inforce by the Andhra Pradesh (Regulation of Appointment to Public Services and Rationalisation of Staff Pattern and Pay Structure) (Amendment) Act, 2004. 4. Repeal Of Ordinance 11 Of 2003 :- The Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) (Amendment) Ordinance, 2003 is hereby repealed.