The Andhra Pradesh College Service Commission (Repeal) Act, 2001.

1 
 
ANDHRA PRADESH COLLEGE SERVICE COMMISSION  (REPEAL)  
ACT, 2001 
ACT No. 17 of 2001 
ARRANGEMENT OF SECTIONS 
SECTIONS 
 
1. Short title and Commencement  
2. Repeal of Act 13 of 1985  
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2 
 
ANDHRA PRADESH COLLEGE SERVICE COMMISSION  (REPEAL)  
ACT, 2001 
(25th  April, 2001) 
ACT No. 17 of 2001 
AN ACT TO REPEAL THE ANDHRA PRADESH COLLEGE SERVICE 
COMMISSION ACT, 1985. 
Be it enacted by the Legislative Assembly of  the State of Andhra 
Pradesh in the fifty-second year of the Republic of India as follows:- 
1.Short title and Commencement -  (1) This Act may be called the Andhra 
Pradesh College Service Commission (Repeal) Act, 2001. 
(2) It shall come into force in such date as the State Government may, 
by notification, appoint. 
2.  Repeal of Act 13 of 1985  - (1) The Andhra Pradesh College Service 
Commission Act, 1985 is hereby repealed. 
(2) Upon such repeal,- 
(a) The Andhra Pradesh College Service Commission 
established under section 3 of the said Act shall stand abolished 
and all institutions together with the staff under the control of 
the Commission shall be transferred to such authority as the 
Government may, by notification in the Andhra Pradesh 
Gazette, specify; 
(b) all obligations and liabilities incurred , all contracts 
entered into, all matters and things engaged to be done by the 
Commission shall be deemed to have been incurred, entered 
into, or engaged to be done by, with or for the authority 
specified under clause (a); 
(c) all property, movable and immovable and all interests of 
whatsoever nature and kind therein invested in the Commission 
shall with all rights of whatsoever description used, enjoyed or 
possessed by the Commiss ion vest in the authority speci fied 
under clause (a); 
(d) all rates, fees, rents and other sums of money due to the 
Commission shall be deemed to be due to the authority 
specified under clause(a); and 
(e) all suits, Prosecutions and other legal proceedings 
instituted or which might have been instituted by or against the 
Commission may be continued or be instituted by or against the 
authority specified under clause(a). 
 
3 
 
K.G. SHANKAR, 
Secretary to Government, 
Legislative Affairs & Justice (F.A.C), 
Law Department. 
 

‹ Prev All Andhra Pradesh acts Next ›