Andhra Pradesh Public Employment (Organisation of Local Cadres and Regulation of Direct Recruitment) Amendment Order, 2017- (Ministry Of Home Affairs) (30 Oct 2017)

MANU/HOME/0146/2017

Service

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.

Tags : RECRUITMENT ORDER AMENDMENT