Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com N.T.R. University Of Health Sciences (Amendment) Act, 2001 15 of 2001 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 8 N.T.R. University Of Health Sciences (Amendment) Act, 2001 15 of 2001 AN ACT FURTHER TO AMEND THE N.T.R. UNIVERSITY OF HEALTH SCIENCES ACT, 1986. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-second Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the N.T.R. University of Health Sciences (Amendment) Act, 2001. (2) It shall be deemed to have come into force with effect from the 22nd day of December, 2000. 2. Amendment Of Section 8 :- In the N.T.R. University of Health Sciences Act, 1986(Act 6 of 1986), in Section 8, (1) in Sub-section (3), in clause (a), the words, "except the Siddhartha Medical College, Vijayawada, the Government General Hospital, Vijayawada and the Centre for Training and Research in Community Health Sciences, Mangalagiri (hereinafter in this section referred to as "Institutions") "shall be omitted. (2) after sub-section (3), the following sub-section shall be inserted, namely:- " (4) With effect on and from the commencement of the N.T.R. University of Health Sciences (Amendment) Act, 2001,- (a) the control and management of the following institutions shall stand transferred to and vest in the Government and they shall function under the administrative control of the Government, as affiliated colleges of the University:- 1. Siddartha Medical College, Vijayawada with attached Hospitals, namely,- (a) University General Hospital, Vijayawada, (b) University General Hospital, Mangalagiri, (c) Mangalagiri Hospital, Mangalagiri, (d) Rural Health Centre, Nimmakuru, (e) S.V.R.K.M. Hospital, Vuyyuru, ( f ) Yarlagadda Venkanna Chowdary Oncology Wing & Research Centre, Chinakakani, Guntur District. 2. University Dental College and Hospital, Vijayawada. 3. School of Nursing, Mangalagiri. ( b ) all the properties, assets (except unfinished building and appurtenant land) and liabilities, rights and obligations in relation to the institutions as specified in clause (a) and all obligations of the University in relation to them shall devolve upon the Government; (c) every regular officer or employee who immediately prior to such commencement was working in any of the institutions as specified in clause (a) shall continue to work on deputation as its employee till absorption; and (d) all temporary employees who immediately prior to such commencement were working in any of these institutions as specified in clause (a) shall continue to work in the institutions in accordance with the relevant Government orders from time to time: Provided that the services rendered by any such officer or employee in the University prior to such commencement shall be deemed to be service under the Government and he/she shall be entitled to count that service for the purpose of increments, promotion, leave, pension, provident fund and gratuity".