Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Vidhan Sabha Sachivalaya Seva Adhiniyam, 1981 20 of 1981 [01 May 1981] CONTENTS 1. Short Title 2. Definitions 3 . Constitution Of Madhya Pradesh Vidhan Sabha Secretariat Service 4. Regulation Of Recruitment And Conditions Of Service 5. Age Of Superannuation Madhya Pradesh Vidhan Sabha Sachivalaya Seva Adhiniyam, 1981 20 of 1981 [01 May 1981] An Act to regulate the recruitment and conditions of service of persons appointed to the Madhya Pradesh Vidhan Sabha Secretariat Service. Be it enacted by the Madhya Pradesh Legislature in the Thirty-second Year of the Republic of India as follows :- 1 Received the assent of the Governor on the 1-5-1981; assent first published in the "Madhya Pradesh Gazette (Extraordinary)", dated the 8-5- 1981. 1. Short Title :- This Act may be called the Madhya Pradesh Vidhan Sabha Sachivalaya Seva Adhiniyam, 1981. 2. Definitions :- In this Act, unless the context otherwise requires,- 1[(a) "Principal Secretary" means the Principal Secretary of the Madhya Pradesh Vidhan Sabha Secretariat]; (b) "Service"means the Madhya Pradesh Vidhan Sabha Secretariat Service; (c) "Speaker" means the Speaker of the Madhya Pradesh Vidhan Sabha. 1 Substituted by M.P. Act No. 16 of 2006 (w.e.f. 11-11-2002). Prior t o substitution it read as under: "(a) "Secretary" means the Secretary of the Madhya Pradesh Vidhan Sabha Secretariat;" 3. Constitution Of Madhya Pradesh Vidhan Sabha Secretariat Service :- There shall be constituted a Madhya Pradesh Vidhan Sabha Secretariat Service consisting of 1[Principal Secretary] and such categories of other officers and employees and in such number as the Governor may, in consultation with the Speaker, from time to time, determine. 1 Substituted for "Secretary" by M.P. Act No. 16 of 2006 (w.e.f. 11-11-2002). 4. Regulation Of Recruitment And Conditions Of Service :- The Governor may, in consultation with the Speaker make rules for the regulation of recruitment and conditions of service of persons appointed to the Madhya Pradesh Vidhan Sabha Secretariat Service : Provided that any rule made under clause (3) of Article 187 of the Constitution and in force immediately before the coming into force of this Act shall continue to be in force till repealed by a rule made under this section. 5. Age Of Superannuation :- 1[(1) Subject to the provisions of sub-sections (2) and (3) every member of the service shall retire from service on the afternoon of the last day of the month in which he attains the age of sixty years : Provided that every member of the service whose date of birth is the first of a month shall retire from service on the afternoon of the last day of the preceding month on attaining the age of sixty years. (2) A class IV employee of the service shall retire on the afternoon of the last day of the month in which he attains the age of sixty two years : Provided that a class IV employee of the service whose date of birth is the first of a month shall retire from service on the afternoon of the last day of the preceding month on attaining the age of sixty two years.] (3) The Speaker may, if he considers it necessary so to do in the interest of the efficient working of the Vidhan Sabha Secretariat, grant extension to a member of the service beyond the age of superannuation for a total period not exceeding two years. 2[(4) The Principal Secretary or other person appointed to the service may, in the public interest, be retired at any time after he has completed 20 years qualifying service or he attains the age of 5 0 years, whichever is earlier, without assigning any reason by giving him a written notice of three months : Provided that the retirement can be made effective forthwith on payment of three months salary at the rate last drawn in lieu of the notice.] 1 Substituted by M.P. Act No. 10 of 1999. 2 Substituted by M.P. Act No. 16 of 2006 (w.e.f. 11-11-2002). In Chhattisgarh State it was as under: "(4) The Secretary or other person appointed to the service may, in the public interest, be retired at any time after he attains the age of fifty five years, without assigning any reason by giving him a written notice of three months : Provided that the retirement can be made effective forthwith on payment of three months salary at the rate last drawn in lieu of the notice."