The Andhra Pradesh State Road Transport Corporation (Absorption of Employees into Government Service) Act, 2019.

 
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THE ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION 
(ABSORPTION OF EMPLOYEES INTO GOVERNMENT SERVICE) ACT, 2019 
 
ACT No.36 OF 2019 
 
ARRANGEMENT OF SECTIONS 
 
SECTIONS 
 
1. Short title and Commencement  
2.  Definitions 
3. Absorption of APSRTC Employees 
4. Application of Rules  
5. Regulation of Service Conditions 
6.Power  to remove difficulties 
7. Power to override other laws  
8. Power to make rules 
  
  
 
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THE ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION 
(ABSORPTION OF EMPLOYEES INTO GOVERNMENT SERVICE) ACT, 2019 
 
ACT No.36 OF 2019 
(27th  December, 2019)  
 
AN ACT TO ABSORB THE EMPLOYEES OF THE ANDHRA PRADESH STATE 
ROAD TRANSPORT CORPORATION INTO THE GOVERNMENT SERVICE 
AND TO PROVIDE FOR MATTERS CONNECTED THEREWITH AND 
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 and Commencement - (1) This Act may be called the Andhra 
Pradesh State Road Transport Corporation (Absorption of Empl oyees into 
Government Service) Act, 2019.  
 
 (2) It shall come into force on such date as the Government may, by 
notification in the Andhra Pradesh Gazette, appoint:  
 
2.  Definitions - In this Act, unless the context otherwise requires,-  
 
(a) “APSRTC” me ans the Andhra Pradesh State Road Transport 
Corporation established under section 3 of The Road Transport 
Corporations Act, 1950(Act No.64 of 1950);  
 
(b) “Employees of APSRTC” means such regular employees borne on 
the  rolls of the APSRTC working in the r esiduary State of Andhra 
Pradesh defined as per Section 4 read with Section 82 of the Andhra 
Pradesh Re-organization Act, 2014(Central Act No.6 of 2014), as on 
the date of the coming into force of this Act;  
 
(c)  “Government” means the Government of Andhra Pradesh;  
 
(d) “Government Service” means services in any office or department 
of the Government;   
 
(e) “Notification” means, a notification published in the Andhra 
Pradesh Gazette. 
 
 
3. Absorption of APSRTC Employees - Notwithstanding anything to the contrary 
contained in “The Andhra Pradesh Prohibition of Absorption of Employees of State 
Government Public Sector Undertakings Into Public Service Act, 1997” (Act.No.14 
of 1997), on and from the date of commencement of this Act, all the employees of 
the APSRTC shall stand absorbed into Government service into such department, 
as may be notified by the Government. 
 
4. Application of Rules - Save as otherwise provided for by the government, by 
notification specifically applicable to the absorbed employee s of APSRTC, all the 
rules made by or under any law for the time being in force applicable to the State 
Government employees shall be applicable to the employees of the APSRTC 
absorbed into government service by virtue of this Act. 
 
5. Regulation of Service Conditions - It shall be competent for the Government 
to frame such rules to regulate  the service conditions of the absorbed employees 
of APSRTC, and the same shall bind on the absorbed employees.  
 
6. Power  to remove difficulties -  It any difficulty arises in giving effect to the 
provisions of this Act, the Government may make such order,  by notification in 
the Andhra Pradesh Gazette for removing such difficulty. 
 
 
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7. Power to override other laws - The provisions of this Act shall have effec t, 
notwithstanding anything inconsistent therewith contained in any other law for 
the time being in force. 
8. Power to make rules - (1) The Government shall have power to make such 
rules generally to   carry out the provisions of this Act. 
 
 (2) Every rule made under this Act, shall immediately after it is made, be 
laid before the Legislative Assembly 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 Legislative Assembly 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 valid ity of anything 
previously  done under that rule.  
 
 
 

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