MANU/HOME/0146/2017

Ministry : Ministry of Home Affairs

Order No. : GSR1350(E)

Date of Order : 30.10.2017

Date of Publication : 30.10.2017

Notification/ Circulars Referred : G.S.R. 142(E), dated the 02nd March, 2009 MANU/HOME/0075/2009;G.S.R. 621(E), dated the 12th August, 2011 MANU/HOME/0124/2011;G.S.R. 591(E), dated the 9th June, 2016 MANU/HOME/0041/2016

Subject: Administrative

Citing Reference:
G.S.R. 142(E), dated the 02nd March, 2009 MANU/HOME/0075/2009  Referred

G.S.R. 621(E), dated the 12th August, 2011 MANU/HOME/0124/2011  Referred

G.S.R. 591(E), dated the 9th June, 2016 MANU/HOME/0041/2016  Referred

Andhra Pradesh Public Employment (Organisation of Local Cadres and Regulation of Direct Recruitment) Amendment Order, 2017

G.S.R.1350(E).--In exercise of the powers conferred by clauses (l) and (2) of article 371 D of the Constitution, the President hereby makes the following Order further to amend the Andhra Pradesh Public Employment (Organisation of Local Cadres and Regulation of Direct Recruitment) Order, 1975, namely:-

1.       (1) This order may be called the Andhra Pradesh Public Employment (Organisation of Local Cadres and Regulation of Direct Recruitment) Amendment Order, 2017.

(2) It shall come into force at once.

2. In the Andhra Pradesh Public Employment (Organisation of Local Cadres and Regulation of Direct Recruitment) Order, 1975, in paragraph 7, in sub-paragraph (3), for the words "within a period of three years", the words "within a period of five years" shall be substituted.

By Order and in the Name of the President,

[F. No. 21013/01/2015-SR]
T. V. S. N. PRASAD, Addl. Secy.

Note : The principal order was published in the Gazette of India, Extraordinary, vide notification number G.S.R. 524(E), dated the 18th October, 1975 and subsequently amended vide following notifications:

(1) G.S.R. 850(E), dated the 18th October, 1976;

(2) G.S.R. 78(E), dated the 22nd February, 1977;

(3) G.S.R. 186(E), dated the 16th July, 1977;

(4) G.S.R. 392(E), dated the 22nd June, 1977;

(5) G.S.R. 648(E), dated the 17th October, 1977;

(6) G.S.R. 5(E), dated the 01st January, 1981;

(7) G.S.R. 525(E), dated the 28th June, 1985;

(8) G.S.R. 1121(E), dated the 18th November, 1986;

(9) G.S.R. 742(E), dated the 15th October, 1993;

(10) S.O. 29(E), dated the 10th January, 2000;

(11) S.O. 106(E), dated the 05th February, 2000;

(12) S.O. 1219(E), dated the 13th December, 2001;

(13) G.S.R. 620(E), dated the 30th September, 2005;

(14) G.S.R. 621(E), dated the 30th September, 2005;

(15) G.S.R. 142(E), dated the 02nd March, 2009;

(16) G.S.R. 621(E), dated the 12th August, 2011;

(17) G.S.R. 591(E), dated the 9th June, 2016.