The Andhra Pradesh Government Medical and Dental Institutions (Conversion into Semi-Autonomous Institutions) (Repeal) Act, 2018.

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THE ANDHRA PRADESH GOVERNMENT MEDICAL 
AND DENTAL INSTITUTIONS (COVERSION INTO SEMI-AUTONOMOUS 
INSTITUTIONS) (REPEAL) ACT, 2018.
ARRANGEMENT OF SECTIONS
Sections
1.  Short title and commencement.
2. Repeal and savings.
THE ANDHRA PRADESH GOVERNMENT MEDICAL 
AND DENTAL INSTITUTIONS (COVERSION INTO SEMI-AUTONOMOUS 
INSTITUTIONS) (REPEAL) ACT, 2018.
 (ACT No.29 of 2018)
[25th October, 2018]
AN ACT TO  REPEAL  THE ANDHRA PRADESH GOVERNMENT MEDICAL  
AND DENTAL INSTITUTIONS (CONVERSION INTO SEMI-AUTONOMOUS  
INSTITUTIONS)  ACT,  2007,  AND  TO  MERGE  THESE  INSTITUTIONS  
WITH GOVERNMENT MEDICAL  COLLEGES/GOVERNMENT GENERAL  
HOSPITALS  AND  TO  ABSORB  THEIR  EMPLOYEES  IN  TO  REGULAR  
SERVICES.
Whereas, the  Andhra  Pradesh  Government  Medical  and  Dental  
Institutions (Conversion into Semi-Autonomous Institutions) Act, 2007 (Act  
No.31/2007)  was  enacted  to  provide  Semi-Autonomous  status  to  the  
Government Medical/Dental Colleges and Institutions for effective functional 
Autonomy.
       And Whereas, the Semi-Autonomous institutions are functioning since  
2008.  However, after the implementation of University Grants Commission  
(UGC) scales, the remuneration offered to the teachers in the Rajiv Gandhi  
Institute of Medical Sciences (RIMS), semi-autonomous institutions is not  
attractive.  The  faculty  structure  and  organizational  chart  needs  
modification as per Medical Council of India (MCI) regulations.   Hence, the  
semi-autonomous institutions have to be converted to regular Government  
institutions  for  the  sake  of  administrative  convenience  and  for  effective 
functioning.  
       And whereas, it has, become necessary to repeal the Andhra Pradesh  
Government  Medical  and  Dental  Institutions  (Conversion  into  Semi-
Autonomous Institutions) Act, 2007.
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 Be it enacted by the Legislature of the State of Andhra Pradesh in the  
Sixty-ninth year of the Republic of India as follows:-
1.Short title and commencement - (1)This Act may be called the Andhra  
Pradesh Government Medical and Dental Institutions (Conversion into Semi-
Autonomous Institutions) (Repeal) Act, 2018.
(2) It shall come into force at once.
2. Repeal and Savings -  (1) The Andhra Pradesh Government Medical and  
Dental  Institutions  (Conversion  into  Semi-Autonomous  Institutions)  Act,  
2007 (Act No.31 of 2007) is hereby repealed. 
   (2) On  such  repeal  the  provisions  of  sections  8  and  18  of  the  
Andhra Pradesh General Clauses Act, 1891(Act No.1 of 1891) shall apply. 
  (3) Notwithstanding such repeal.
(a) the control and management of the following institutions  
comprising Medical Colleges and its attached Hospitals shall  
stand   transferred to and vest in the Government and they  
shall  function  under  the  Government   and  continue  as  
affiliated  to  Dr.N.T.R   University  of  Health  Sciences,  
Vijayawada :-
 (1)   The  Rajiv  Gandhi  Institute  of  Medical  Sciences,  
Srikakulam,
 (2)    The   Rajiv  Gandhi  Institute  of  Medical  Sciences,  
Ongole; and
 (3)   The   Rajiv  Gandhi  Institute  of  Medical  Sciences,  
Kadapa.
(b)  all  the  properties,  assets  and  liabilities,  rights  and  
obligations  in  relation  to  the  institutions  as  specified  in  
clause (a) shall devolve upon the Government; 
(c)the  following  teachers  who  immediately  prior  to  such  
commencement  were  working  in  any  of  the  institutions  
specified  in   clause  (a),  shall   continue  to  work  in  the  
institutions and their  seniority shall be  fixed   as  follows,-
(i)  Professors,  Associate  Professors  and  Assistant  
Professors shall be placed in the seniority list below the  
regular  Government  teachers  of  the  Andhra  Pradesh  
Medical Education Service of the concerned category;
(ii) Tutors,-
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 (1)  shall be placed below the seniority list of the  
Civil  Assistant  Surgeon   of  the  Andhra  
Pradesh Medical Education Service;
 (2)  who have Post Graduate (PG) Degree and  non  
Medical tutors who have PhD shall be eligible  
for lateral entry; and 
 (3)  Other shall remain as such.
(iii) Teachers above 63 years  of age shall not be absorbed  
and they shall be continued till the expiry of their term of  
contract.
DUPPALA VENKATA RAMANA,
Secretary to Government,
                                            Legal & Legislative Affairs  and Justice.
                                       Law Department.

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