The Andhra Pradesh (50 Percent Reservation to women in all the Nominated Posts) Act, 2019.

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THE ANDHRA PRADESH (50 PERCENT RESERVATION
TO WOMEN IN ALL THE NOMINATED POSTS) ACT,  2019.
(ACT NO. 27 OF 2019)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement
2. Definitions
3. Reservation
4. Nodal Department
5. Power to remove difficulties
6. Act to override the other laws
7. Power to make rules
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THE ANDHRA PRADESH (50 PERCENT RESERVATION
TO WOMEN IN ALL THE NOMINATED POSTS) ACT, 2019.
(ACT No. 27 OF 2019)
[17thAugust, 2019]
An ACT TO PROVIDE RESERVATION FOR WOMEN IN NOMINATED
POSTS FOR POLITICAL UP-LIFTMENT OF WOMEN AND FOR MATTERS
CONNECTED THEREWITH OR INCIDENTAL THERETO.
Be it enacted by the Legislature of the State of Andhra Pradesh in
the Seventieth Year of the Republic of India, as follows:
1. Short title, extent and commencement -(1) This Act may be called
the Andhra Pradesh (50 Percent Reservation to women in all the
Nominated Posts) Act, 2019.
(2)  It extends to the whole of the State of Andhra Pradesh.
(3) It shall come into force on such date as the State Government
may, by notification in the Andhra Pradesh Gazette, appoint:
2. Definitions - In this Act, unless the context otherwise requires, -
(a) ‘Government’ means the Government of Andhra Pradesh;;
(b) ‘Nominated Post’ means Office to which an appointment is
made or proposed by the Government;
(c) ‘Notification’ means Notification published in the Andhra
Pradesh Gazette and the word notified shall be construed,
accordingly;
(d) Prescribed’ means prescribed by rules made under this Act.
3. Reservation -There shall be 50% Reservation to women in all the
nominated posts in all the Corporations/Agencies/Bodies/Boards/
Societies/Committees functioning under all the Administrative
Departments  of the State of Andhra Pradesh.
(i)  There shall be 50 % Reservation to women in respect of
all the nominated posts of Chairpersons in
all the Corporations/Agencies/Bodies/Boards/Societies/
Committees, functioning under all the Administrative
Departments of the State of Andhra Pradesh;
(ii) There shall be 50% Reservation to women in respect of  all
the nominated posts of Directors/Members in
all the Corporations/Agencies/Bodies/Boards/Societies/
Committees, functioning under all the Administrative
Departments  of the State of Andhra Pradesh;
(iii) There shall be 50% Reservation in the Nominated Posts of
Directors/Members in Every Corporation/Agency/Body/
Board/Society/Committee, as a Unit;
(iv) The above mentioned reservation is not applicable to the
Bodies and Boards created under The Andhra Pradesh
Charitable and Hindu Religious Institutions and
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Endowments Act, 1987 (Act No. 30 of 1987) and The Wakf
Act, 1995 (Central  Act No. 43 of 1995 );
(v)  For the removal of doubts, it is further clarified that, the
present reservation is as a measure of horizontal
reservation across all communities and this Act is to be
read in conjunction with the Reservation in Nominated
posts for Political up-liftment of BCs, SCs, STs and
Minorities.
4. Nodal Department -The Women, Children, Disabled and Senior
citizens Department shall be the Nodal Department to monitor the
reservation to Women in all the nominated posts. The General
Administration Department shall provide the list of such nominated posts
in all the Corporations/Agencies/Bodies/Boards/Societies/Committees,
functioning under all the Administrative Departments of the State of
Andhra Pradesh.
5. Power to remove difficulties -(1) If any difficulty arises in giving effect
to the provisions of the Act, the Government may, by order, make such
provisions, not inconsistent with the provisions of the Act, as appear to
them to be necessary or expedient for removing the difficulty:
         Provided that no such order shall be made after the expiry of two
years from the commencement of the Act.
 (2) Every order made under this section shall as soon as, may be,
after it is made, laid before each house of the State Legislature.
6. Act to override the other laws - Unless otherwise expressly provided
in this Act, the provisions of this Act and of any orders and rules made
there under shall have effect, notwithstanding anything inconsistent
therewith contained in any other law for the time being in force or any
instrument having effect by virtue of such law.
7. Power to make rules -(1) The Government may, by notification, make
rules for carrying out all or any of the purposes of this Act.
 (2) Every rule made under this Act shall, immediately after it is
made, be laid before the Legislature of the State, if it is in session and if it
is not in session, in the session immediately following for a total period of
fourteen days which may be comprised in one session or in two successive
sessions and if, before the expiration of the session in which it is so laid or
the session immediately following the Legislature agrees in making any
modification in the rule or in the annulment of the rule, the rule shall,
from the date on which the modification or annulment is notified, have
effect only in such modified form or shall stand annulled as the case may
be so, however, that any such modification or annulment shall be without
prejudice to the validity of anything previously done under that rule.
SALADI VENKATESWARA RAO,
Secretary to Government (FAC),
                                                        Legal and Legislative Affairs & Justice,
              Law Department.

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