Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994

AN ACT TO REGULATE APPOINTMENTS AND PROHIBIT IRREGULAR APPOINTMENTS IN OFFICES AND ESTABLISHMENTS UNDER THE CONTROL OF THE STATE GOVERNMENT, LOCAL AUTHORITIES, CORPORATIONS OWNED AND CONTROLLED BY THE STATE GOVERNMENT AND OTHER BODIES ESTABLISHED UNDER A LAW MADE BY THE LEGISLATURE OF THE STATE TO RATIONALISE THE STAFF PATTERN AND PAY STRUCTURE OF EMPLOYEES THEREIN AND FOR MATTERS CONNECTED THEREWITH OR INCIDENTAL THERETO.

Act number

Act 2 of 1994

Year

1994

Enacted on

15-01-1994

In force from

3 January 1998

Jurisdiction

Andhra Pradesh State Act

Subjects

Public Service

Read the full text of Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 section by section on LawLens.

Official source: India Code