Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Vaidya Vidhana Parishad (Amendment), 1987 5 of 1987 [04 February 1987] CONTENTS 1. Short title 2. Amendment to section II, Act 29 of 1986 Andhra Pradesh Vaidya Vidhana Parishad (Amendment), 1987 5 of 1987 [04 February 1987] PREAMBLE An Act to amend the Andhra Pradesh Vaidya Vidhana Parishad Act, 1985. Be it exacted by the Legislative Assembly of the Stats of Andhra Pradesh in the Thirty-eighth Year of the Republic of India as follows:- * Received the amount of the Governor on the 4th February, 1987. F or Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 22nd January, 1987 at page 4. 1. Short title :- This Act may be called the Andhra Pradesh Vaidya Vidhana Parishad (Amendment) Act, 1987. 2. Amendment to section II, Act 29 of 1986 :- In the Andhra Pradesh Vaidya Vidhana Parishad Act, 1986, in section 11,- (1) for sub-section (1), the following sub-section shall be substituted, namely :- "(1) With effect from such date as may be notified,- (a) the control and management of all dispensaries, non-teaching hospitals, except such hospitals which are primarily dealing with implementation of National Health programme like T.B. control Leprosy Control, shall stand transferred to and vest in the Commissionerate and shall function under the administrative control of the Commissionerate; (b) all the properties, assets and liabilities, rights and obligations in relation to such dispenseries and non-teaching hospitals, and all obligations of the Government in relation to them shall devolve upon the Commissionerate; (c) every officer or employee who, immediately before that date was working in such dispenseries and non-teaching hospitals shall continue to work on deputation with the Commissionerate till such time he exercises option to be absorbed in the service of the Commissionerate; and (d) every officer or employee in the Directorate of Medical and Health Services and its subordinate offices who immediately before that date was dealing with such dispensaries and non-teaching hospitals shall continue to work on deputation with the Commissionerate till he exercises the option to be absorbed in the service of the Commissionerate: Provided that- (i) the terms and conditions applicable to such officer and employees consequent on their absorption in the service of the Commissionerate shall not be less favourable than those applicable to such employees immediately before such absorption as respects pay and allowances, leave, pension, gratuity, provident fund and age of superannuation; (ii) the service rendered by any such officer or employee in the aforesaid dispensaries, non-teaching hospitals and the Directorate of Medical and Health Services and its subordinate offices prior to their absorption in the Commissionerate shall be deemed to be service under the Commissionerate constituted under this Act and he shall be entitled to count that service for the purpose of increments, leave, pension, provident fund and gratuity; (iii) such of those officers and employees who do not opt for absorption in the service of the Commissionerate may continue on deputation. (2).in sub-section (2) for the words "transferred to" the words "absorbed in" shall be substituted; (3) in sub-section (3),- (a) for the words "transferred to" the words "absorbed in" shall be substituted; (b) the provisos shall be omitted.