The Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Act, 1960.

THE ANDHRA PRADESH CIVIL SERVICES (DISCIPLINARY PROCEEDINGS
TRIBUNAL) ACT, 1960
ACT No. II of 1960
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title and commencement
2. Definitions
3. Constitution and Composition of Tribunal
4. Cases to be referred to Tribunal
4A. Government’s power to withdraw cases.
        5. Power of the Tribunal to summon and examine witnesses, to
direct production of documents and to appoint an assessor
6. Procedure of Tribunal
7. Tribunal to report to Government
8. Orders of the Government
9. Protection of action taken under this Act
10. Power to make rules
11. Repeals and savings
THE ANDHRA PRADESH CIVIL SERVICES (DISCIPLINARY PROCEEDINGS
TRIBUNAL) ACT, 1960
ACT No. II of 1960
[20th January, 1960]
AN ACT TO PROVIDE FOR THE CONSTITUTION OF A TRIBUNAL FOR
DISCIPLINARY PROCEEDINGS TO INQUIRE INTO ALLEGATIONS OF
MISCONDUCT ON THE PART OF GOVERNMENT SERVANTS AND FOR
OTHER MATTERS CONNECTED THEREWITH.
Be it enacted by the Legislature of the State of Andhra Pradesh in the
Tenth Year of the Republic of India as follows:-
1. Short title and Commencement - (l) This Act may be called the Andhra
Pradesh Civil Services (Disciplinary Proceedings Tribunal) Act, 1960.
(2) 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 State Government;
1[(b) 'GovernmentServant' means a person appointed to public
services or to a post in connection with the affairs of the State of
Andhra Pradesh;]
(c) 'prescribed' means prescribed by rules made under this Act.
(d) 'Tribunal' means the Tribunal constituted under section 3.
3. Constitution and composition of Tribunal - (1) The Government shall
constitute a Tribunal for disciplinary proceedings consisting of one or more
members.
(2) The Government may, at any time, by order, appoint one or more
additional members to the Tribunal for such period as they may think fit or
reduce the number of members of the Tribunal.
(3) Every member of the Tribunal shall be a Judicial Officer of the status
of a District Judge and his appointment shall be made by the Government2[out
of a panel of names forwarded by the High Court].
(4) If the Tribunal consists of more than one member, one of the
members shall be designated by the Government as the Chairman of the
Tribunal.
4. Cases to be referred to Tribunal – 3[The Government may refer to the
Tribunal] for inquiry and report, such cases as may be prescribed, of
allegations of misconduct on the part of Government servants.
4[4A. Government’s power to withdraw cases -The Government may in
appropriate cases and for reasons to be recorded in writing, withdraw any case
referred to the Tribunal at any time before the Tribunal concludes its inquiry.]
1. Substituted by the Act No. 6 of 1993, S.2.2. Added by the Act No. 6 of 1993, S.3.3. Substituted by the Act No. 6 of 1993, S.4.4. Inserted by the Act No. 6 of 1993, S.5.
5.1[Power of the Tribunal to Summon and examine witnesses, to direct
production of documents and to appoint an assessor] - (1) The Tribunal
shall, for the purpose of conducting an inquiry under this Act, have the powers
of a civil court while trying a suit, under the Code of Civil Procedure, 1908
(Central Act 5 of 1908), in respect of the following matters, namely:-
(i) summoning and enforcing the attendance of any person;
(ii) requiring the discovery and production of any document;
and
(iii) issuing commissions for the examination  of witnesses or
documents.
(2) The Tribunal may examine on oath any person supposed to be
acquainted with the matter under inquiry or any fact relevant thereto, and may
record his evidence.
(3) Every person who is examined under sub-section (1) shall be bound
to answer truly all questions relating to the matter put to him by the Tribunal.
(4) Any person who wilfully or without reasonable excuse, disobeys any
summons or order issued under the foregoing sub-sections shall be liable to
the penalties laid down for the disobedience of the summons or order issued by
a civil court.
2[(5) The Tribunal may, if it so thinks fit, appoint any person as assessor
to assist it in conducting an enquiry into any case or cases referred to it.]
6. Procedure of Tribunal - (1) If the Tribunal consists of more than one
member, an inquiry into a case referred to the Tribunal under section 4 shall
be held by all the members sitting together or by a single member, as the
Chairman may direct, and where all the members, sit together the evidence
shall be recorded by such member or members as the Chairman may direct.
(2) Unless the Chairman otherwise directs all proceedings at any such
inquiry shall be held in camera.
(3) The procedure to be followed by the Tribunal at any such inquiry
shall, subject to the provisions of sub-sections (1) and (2), be such as may be
prescribed.
7. Tribunal to report to Government- On the conclusion of an inquiry, the
Tribunal shall report its findings to the Government3[XXX].
4[Provided that where a single member of the Tribunal holds an inquiry
into a case as provided in sub-section (1) of section 6, he alone shall report his
findings5[xxx] and his report to the Government in this regard shall be deemed
to be the report of the Tribunal for the purposes of this Act:]
6[Provided further that where such single member does not examine any
witness and record evidence but only hears arguments in such an inquiry and
reports his findings, the hearing of arguments alone by him shall be deemed to
be an inquiry under sub-section (1) of section 6.]
8. Orders of the Government- The Government shall consider the report of
the Tribunal in the prescribed manner and pass such orders thereon as they
think fit.
1. Marginal heading substituted by the Act No. 10 of 1968, S.2.2. Inserted by the Act No. 10 of 1968, S.2.3. Omitted by the Act No. 6 of 1993, S.6.4. Proviso added by the Act No. 27 of 1965.5.  Omitted by the Act No. 6 of 1993, S.6.6. Proviso added by the Act No. 4 of 1976, S.2.
9. Protection of action taken under this Act - No suit, prosecution or other
legal proceeding shall lie against any person for anything which is in good faith
done or intended to be done in pursuance of this Act or of any rules made there
under.
10. Power to make rules - (1) The Government may, by notification in the
Andhra Pradesh Gazette, make rules for the purpose of giving effect to the
provisions of this Act.
1[(2) Any rule made under this Act may be made with retrospective effect
from any date not earlier than the date of commencement of this Act and when
such a rule is made, the reasons for so making the rule shall be specified in a
statement to be laid before the Legislative Assembly of the state.
(3) 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 annuled 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.]
11. Repeals and Savings - (l) The Hyderabad Public Servant’s (Tribunal of
Inquiry) Act, 1950 (Hyderabad Act XXIII of 1950), the Andhra Civil Services
(Disciplinary Proceedings Tribunal) Rules, 1953, and the Andhra Tribunal for
Disciplinary Proceedings (Summoning and Examination of Witnesses and
Documents) Act, 1956 (Andhra Act XXVIII of 1956), are hereby repealed:
Provided that such repeal shall not affect the previous operation of the
repealed laws.
(2) From the date on which this Act comes into force, the Tribunal
constituted under the repealed laws shall be deemed to have been abolished
and all cases pending before the said Tribunal on the said date shall be deemed
to have been referred to the Tribunal and shall be disposed of by it under the
provisions of the repealed laws as if it was a Tribunal constituted under those
laws and such cases were referred to it.
2[Provided that where a single member of the Tribunal holds an inquiry
into a case as provided in any of the repealed laws, he alone shall report his
findings and recommend the penalties and his report to the Government in this
regard shall be deemed to be the report of the Tribunal for the purposes of that
repealed law.]
1. Substituted by the Act No.6 of 1993, S.7.2. Proviso added by the Act No. 27 of 1965.

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