LexThe Andhra Pradesh (50 Percent Reservation to women in Works Contracts and Service Contracts given on nomination) Act, 2019.
Andhra Pradesh · state statute
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THE ANDHRA PRADESH (50 PERCENT RESERVATION
TO WOMEN IN WORKS CONTRACTS AND SERVICE CONTRACTS
GIVEN ON NOMINATION) ACT, 2019.
(ACT NO. 26 OF 2019)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement
2. Definitions
3. Reservation
4. Nodal Agency
5. Protection of action taken in good faith
6. Power to remove difficulties
7. Act to override the other laws
8. Power to make rules
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THE ANDHRA PRADESH (50 PERCENT RESERVATION
TO WOMEN IN WORKS CONTRACTS AND SERVICE CONTRACTS
GIVEN ON NOMINATION) ACT, 2019.
(ACT No. 26 OF 2019)
AN ACT TO PROVIDE RESERVATION FOR WOMEN IN NOMINATED WORKS
CONTRACTS AND SERVICE CONTRACTS FOR ECONOMIC UPLIFTMENT
FOR WOMEN 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 Works Contracts and
Service Contracts given on nomination) 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) “Administrative Departments” mean all the Departments working
under the administrative control of the Government of Andhra
Pradesh;
(b) “Engineering Departments” mean all the Engineering wings
attached to the Administrative Departments functioning under
the control of Government of Andhra Pradesh.
(c) “Nominated Works” mean any civil work or service, which is given
on nomination, by any Department functioning under the
administrative control of the Government of Andhra Pradesh.
3. Reservation - There shall be 50 Percent Reservation to women in all Works
Contracts and Service Contracts, given on nomination basis (Nomination
Works) by all the Engineering Departments and the Administrative
Departments, working under Government of Andhra Pradesh.
Provided that 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 Reservation in
nominated Works Contracts and Service Contracts for economic Up-liftment for
BCs, SCs, STs and Minorities.
4. Nodal Agency -(1) The ENC (PR) shall be the Nodal agency, at the State
level, for the purpose of implementation of reservation to women in all Works
Contracts given on nomination basis (Nomination Works). Any works to be
given on nomination basis shall be informed to the ENC (PR). The ENC (PR)
shall submit monthly reports to the Women, Children, Disabled and Senior
Citizens Department, in this regard. At District level, the District Collectors are
responsible for the implementation of reservation to women, in all works
contracts.
(2) The General Administration Department shall be the Nodal Agency for
the implementation of reservation to women, in all Service Contracts given on
nomination basis, at State level. Any Department proposing a Service Contract
to be given on nomination basis, shall inform the General Administration
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Department and the General Administration Department will monitor the
implementation of reservation policy in those Service Contracts and will send
monthly reports to the Women, Children, Disabled and Senior Citizens
Department. At District level, the District Collectors are responsible for the
implementation of reservation to women, in all Service Contracts.
5. Protection of action taken in good faith -No suit or other legal
proceedings shall lie in any Court against the Institution, or against any
authority, officer or employee of the Institution or against any person or body
or persons acting under the order or direction of any authority or officer or
employee of the Institution for anything which is in good faith done, or
intended to be done in pursuance of the Act.
6. 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, be laid before each house of the State Legislature.
7. 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.
8.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.