The Andhra Pradesh Regularisation Of Services Of Contract Employees Act, 2023, India-legitquest

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The Andhra Pradesh Regularisation Of Services Of Contract Employees Act, 2023

[30 of 2023]

[20th October 2023]

AN ACT FURTHER TO REGULARISE THE SERVICES OF PERSONS APPOINTED ON CONTRACT BASIS.

Be it enacted by the Legislature of the State of Andhra Pradesh in the Seventy fourth year of the Republic of India as follows:-

CHAPTER 1 PRELIMINARY

Section - 1. Short title, Extent and Commencement

(1) This Act may be called the Andhra Pradesh Regularisation of Services of Contract Employees Act, 2023.

(2) It shall extend to the persons, who have been appointed on Contract basis on or before 2nd June 2014 and are continuing till date in Government Departments.

(3) It shall come into force on such date as the State Government may, by notification, appoint.

Section - 2. Definitions

In this Act, unless the context otherwise requires,-

(1) "Persons appointed on Contract Basis" means a person appointed in Government Departments duly following the conditions specified in Clause 3 under Chapter-ll of this Act;

Explanation: The persons so appointed on contract basis.

(2) "Government" means the Government of Andhra Pradesh;

(3) "Government Department" means the Government Departments as enumerated in the Schedule to this Act.

(4) "Regularisation" means the substantive appointment, under the provisions of this Act, of a person appointed on contract basis in a Government Department.

(5) "National Pension System (NPS)" means the contributory pension system referred to in section 20 of the Pension Fund Regulatory and Development Authority Act, 2013, whereby contributions from a subscriber are collected and accumulated in an Individual pension account using a system of points of presence, a Central Record keeping Agency and pension funds, as may be specified by regulations by Pension Fund Regulatory and Development Authority;

(6) Notification means a notification published in the Andhra Pradesh Gazette;

CHAPTER 2 REGULARIZATION OF SERVICES OF PERSONS APPOINTED ON CONTRACT BASIS

Section - 3. conditions of eligibility for regularisation

Notwithstanding anything contained in any law/ Rule/ Notification/ Government order for the time being in force, the persons appointed on contract basis, shall be regularised, subject to fulfilment of the following conditions.

(1) Regularization shall be applicable to the persons appointed on contract basis in the Government Departments only.

(2) The persons should have been appointed on contract basis as on 2nd, June 2014 and should be continuing as on the date of the commencement of this Act-

(3) The contract appointments should have been made on full time basis only. The appointments made on Part- time, Hourly, Guest Basis, etc., shall not be considered for the purpose of regularisation.

(4) The contract appointments should have been made against substantive vacancies of permanent sanctioned posts with concurrence of Finance Department under the provisions of this Act.

Provided that such persons appointed on contract basis, if discontinued temporarily in vacation departments, shall also be entitled to be regularised under this Act subject to condition (5) of Section 3;

(5) The regularisation of a person appointed on contract basis shall be considered, only If his Initial appointment was in due compliance with the procedure relating to;

(i) Selection Process;

(ii) Rule of reservation;

(iii) Eligibility, age & educational qualifications prescribed for the post;

(iv) Notification of Vacancies.

(6) The regularisation shall be only, against, clear vacancies after duly excluding the vacancies notified by the recruitment bodies such as Andhra Pradesh Public Service Commission (APPSC).Andhra Pradesh State Level Police Recruitment Board (APSLPRB), etc.

Section - 4. Counting the contract service for benefits

Notwithstanding anything contained in any law for the time being in force, the regularization shall be with prospective effect only i.e., with effect from the date of issue of orders of regularization under this Act. The period rendered on contract basis shall not be counted for any service benefits.

Section - 5. Pension Benefits

The persons so regularized shall be governed by the provisions of the National Pension System (NPS) as adopted by the Government and with prospective effect only.

CHAPTER 3 MISCELLANEOUS

Section - 6. Power to make Rules

Subject to the provisions of this Act, the Government may, by notification in the official Gazette, make Rules to give effect to the provisions of this Act.

Section - 7. Power to remove difficulties

(1) If any difficulty arises in giving effect to the provisions of this Act, the Government of Andhra Pradesh may, by order published In the official Gazette, make such provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty:

Provided that no order shall be made under this section after the expiry of three (3) years from the commencement of this Act.

(2) Every order made under this section shall be laid, as soon as may be after it is made, before the State Legislature.

SCHEDULE

S.NO

Department Name

AGC01-(Agriculture Marketing & Co-Operation Secretariat)

AGC02-(Agriculture Department)

AGC03-(Horticulture Department)

AGC04-(Sericulture Department)

AGC05-(Marketing Department)

AGC06-(Registrar Of Co-Operative Societies)

AHF01-(Animal Husbandry Dairy Development &. Fisheries Secretariat)

AHF02-(Animal Husbandry Department)

AHF03-(Fisheries Department)

BCW01-(Backward Classes Welfare Secretariat)

BCW02-(Backward Classes Welfare Department)

EFS01-(Environment Forest Science & Technology Secretariat)

EFS02-(Principal Chief Conservator Of Forests)

EHE01-(Higher Education Secretariat)

EHE03-(Collegiate Education Department)

EHE04-(State Archives)

EHE06-(OrientaI Manuscripts Department)

ENE01-(Energy And Infrastructure Secretariat)

ENE02-(Chief Electrical Inspector To Government)

ESE01-(Secondary Education Secretariat)

ESE02-(School Education Department)

ESE03-(Government Examinations Department)

ESE08-(Registrar Of Publications)

ESE09-(Adult Education Department)

ESE10-(PubKc libraries Department)

ESE11-Oawahar Bal Bhavan)

ESE12-(Government Textbook Press)

ESE14-(Intermedlate Education Department)

EWS01-(Economically Weaker Section Welfare Secretariat)

FCS01-(Food & Civil Supplies Secretariat)

FCS02-(Food And Civil Supplies Department)

FCS03-(Legal Metrology Department)

FCS04-(Andhra Pradesh State Consumer Disputes Redressal Commission)

FIN01-(Finance Secretariat)

FIN02-(Treasuries And Accounts Department)

FIN03-(State Audit Department)

FIN04-(Life Insurance Department)

FIN05-(Pay And Accounts Officer)

FIN08-(Works Accounts Directorate)

FIN09-(Andhra Pradesh State Dlretorate Of Revenue Intelligence)

GAD01-(General Administration Secretariat)

GAD02-(Information & Public Relations Department)

GAD03-(Andhra Pradesh Public Service Commission)

GAD04-(Tribunal For Disciplinary Proceedings)

GAD05-(Anti-Corruption Bureau)

GAD06-(Protocol Directorate)

GAD07-(Governor & Governor Secretariat)

GAD08-(Lok-Ayukta & UpaLok-Ayukta)

GAD10-(VigIiance & Enforcement Directorate General)

GAD11-(Andhra Pradesh Bhavan New Delhi)

GAD12-(Andhra Pradesh Vigilance Commission)

GAD16-(Chief Electoral Officer)

GAD17-(Andhra Pradesh State Administrative Tribunal)

GAD18-(Translations Directorate)

GAD19-(Andhra Pradesh Information Commission)

GAD20-(Speciai Enforcement Bureau)

GAD57-(Special Investigation Team (Sit))

GWS01-(Secretariat Of Gram Volunteers/Ward Volunteers & Village Secretariats/Ward Secretariats (Gvwv&Vsws)

GWS02-(Directorate Of Gram Volunteers / Ward Volunteers And Village Secretariats / Ward Secretariats)

HMF01-(Health Medical & Family Welfare Secretariat)

HMF02-(Medical Education Department)

HMF03-(Public Health And Family Welfare Department)

HMF04-(Family Welfare Department)

HMF05-(Institute Of Preventive Medicine)

HMF06-(Ayurveda Yoga Unani Siddha & Homeopathy (Ayush) Department)

HMF07-(Drugs Control Administration)

HOM01-(Home Secretariat)

HOM02-(Director General & Inspector General Of Police)

HOM03-(Director General &. Inspector General Of Prisons)

HOM04-(Printing Stationery & Stores Purchase Department)

HOM05-(Director General Of State Disaster Response And Fire Services)

HOM06-(Sainik Welfare Department)

HOM07-(PoIice Academy)

HOM09-(Intelligence Department)

HOM11-(Home Guards)

HOM12-(Special Protection Force)

HOM13-(Grey Hounds)

HOM15-(OrganisatSon Of Counter Terrorist Operations (Octopus))

HOM16-(Commissioner Of Police Visakhapatnam)

HOM17-(Commissioner Of Police Vijayawada)

HOM18-(Prosecutions Department)

HOM19-(Crime Investigation Department (Cid))

HOM20-(Andhra Pradesh Special Po!ice(Apsp))

HOU01-(Housing Secretariat)

HOU02-(Weaker Section Housing)

ICD01-(Water Resources Secretariat)

ICD02-(Command Area Development Authority)

ICD03-(Ground Water Department)

ICD05-(Water Resources (Administration))

ICD06-(Major Irrigation Flood Control And Drainage)

ICD08-(Minor Irrigation Department)

ICD12-(N.T.R Telugu Ganga Project)

ICD17-(Central Design Organisation)

ICD18-(Inter State Water Resources)

ICD19-(Commissionerate Of Tenders)

ICD20-(Irrlgation Projects Kadapa)

ICD21-(Hydrology Department)

ICD25-(Irrigatlon Projects North Coastal Districts)

ICD26-(Irrigation Projects OngoSe)

100

ICD27-(Irrigation Projects Anantapur)

101

ICD28-(Pofavaram Project)

102

ICD32-(Irrigation Projects Kurnooi)

103

ICD33-(Resettlement And Rehabilitation Commissionerate)

104

ICD34-(QuaJity Control Wing For Andhra Region)

105

ICD43-(Godavarf Delta System Dowlalswaram)

106

ICD44-(Krishna Delta System Vijayawada)

107

IID01-(Infrastructure & Investment Secretariat)

108

IID02-(State Ports Directorate)

109

INC01-(Industries And Commerce Secretariat)

110

INC02-(Industries Commerce And Export Promotion Department)

111

INC03-(Handlooms & Textiles Department)

112

INC04-(Mines And Geology Department)

113

INC05-(Sugar Cane Commissioner)

114

IIC01-(Information Technology Electronics & Communications Secretariat)

115

LAE01-(Labour And Employment Secretariat)

116

LAE03-(Labour Department)

117

LAE05-(Factories Department)

118

LAE10-(Labour Court Guntur)

119

LAE11-(Labour Court-Cum-Industrtal Tribunal VIsakhapatnam)

120

LAE12-(Labour Court Anantapur)

121

LAE18-(Insurance Medical Services Department)

122

LAE19-(BoIJers Department)

123

LAW01-(Law Secretariat)

124

LAW02-(Registrar General Of High Court)

125

LAW04-(Advocate General Of Andhra Pradesh)

126

LAW05-(Andhra Pradesh State Legal Services Authority)

127

LAW06-(Andhra Pradesh Judicial Academy)

128

LAW51-(Judge Judicial Preview)

129

LEG01-(Legislature Secretariat)

130

MAU01-(Municipal Administration And Urban Development Secretariat)

131

MAU02-(Municlpai Administration Department)

132

MAU03-(Town And Country Planning Department)

133

MAU04-(Public Health Engineering Department)

134

MNW01-(Minorfties Welfare Secretariat)

135

MNW02-(Minorities Commission)

136

MNW03-(Minorities Welfare Department)

137

PBE01-(Public Enterprises Secretariat)

138

PLG01-(Planning Secretariat)

139

PLG02-(Economics And Statistics Department)

140

PRR01-(Panchayat Raj And Rural Development Secretariat)

141

PRR02-(Pancnayat Raj Department)

142

PRR03-(Panchayat Raj Engineering Department)

143

PRR04-(State Election Commission)

144

PRR05-(Rural Development Department)

145

PRR06-(Rural Water Supply Department)

146

PRR07-(Andhra Pradesh Academy Of Rural Development (Apard))

147

REV01-(Revenue Secretariat)

148

REV02-(Land Administration Department)

149

REV03-(Commercial Taxes Department)

150

REV04-(Excise Department)

151

REV05-(Survey Settlement And Land Records Department)

152

REV07-(Endowrnents Department)

153

REV08-(Registration And Stamps Department)

154

REV10-(Relief And Disaster Management Commissionerate)

155

REV11-(Andhra Pradesh Value Added Tax Appellate Tribunal Visakhapatnam)

156

RTG01-(Department Of Real Time Governance)

157

SEI01-(Skill Development Entrepreneurship And Innovation Secretariat)

158

SEI02-(Employment And Training Department)

159

SEI03-(Technical Education Department)

160

SOW01-(Social Welfare Secretariat)

161

SOW02-(Soclal Welfare Department)

162

SOW03-(TrIbaI Welfare Department)

163

SOW04-(Tribal Welfare Engineering Department)

164

TRB01-(Transport Roads And Buildings Secretariat)

165

TRB02-(Adrnlnistrat3on State Roads & Road Safety Works (Rsw) Enc(R&B))

166

TRB03-(Transport Department)

167

TRB14-(Public Transport Department)

168

WDC01-(Women Children Differently Abled And Senior Citizens Secretariat)

169

WDC02-(Women Development & Child Welfare Department)

170

WDC03-(Department For Welfare Of Differently Abled Transgender And Senior Citizens)

171

WDC04-(Juvenile Welfare Department)

172

YTC01-(Youth And Sports Secretariat)

173

YTC02-(Cultural Affairs Department)

174

YTC03-(Tourism Department)

175

YTC04-(Youth Services Department)

176

YTC05-(National Cadet Corps (N.C.C) Department)

177

YTG07-(Archaeology & Museums Department)

The Andhra Pradesh Regularisation Of Services Of Contract Employees Act, 2023