The Chhattisgarh Vidhan Sabha sachivalaya seva Adhiniyam, 1981

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MADHYA PRADESH ACT 
No. 20 of 198 J. 
THE .MADHYA PRADESH VIDHAN SABHA SACHIVALAYA SEVA 
ADHINIYAM, 1981 
' [Received the assent of the Governor on the 1st May 1981; assent first 
published in the "Madhya Pradesh Gazette" (Extraordinary), datetl 
the 8th May 1981.] 
An Act to regulate the recruitment and conditions of service of persons 
appointed to the Madhya Pradesh Vidhan Sabha Secretariat Service. 
Be it enacted by the Madhya Pradesh Legislature in the Thirty-
second Year of the Republic of India as follows:- . 
1. This Act may be called the Madhya Pradesh Vidhan Sabha 
Sachivalaya Seva Adhiniyam, 1981. 
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Amendment of 
section 2. 2. . In clause (a) of section 2 of the Madhya Pradesh Vidhan Sabha 
Sachivalaya Seva Adhiniyam, 1981 (No. 20 of .1981), the following words 
shall be added at the end, namely:-
\ • "and includes a Special Secretary of that Secretariat;". 
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~~. ~ 8 ~ 1981 
2. In this Act. unless the context otherwise re9uires,-
(a) "Secretary" means the Secretary of the Madhya Pradesh 
Vidhan Sabha Secretariat ; I --
(b) "Service" means the Madhya Pradesh Vidhan Sabha Secre­
tariat Service ; 
(c)"Speaker" means the Speaker of the Madhya Pradesh Vidhan 
-t, Sabha. ----
951 
Deftnltlons. 
3. There shall be constituted a Madhya Pradesh Vidhan Sabha Constitution of 
S t · t S · . . ch . f th Madhya Pradesh ecre aria ervice consisting of Secretary and su categones o o ~r Vidhan Sabha 
officers and employees and in such number as the Governor may, m Secretariat 
consultation with the Speaker, from time to time, determine . Service. 
4. The Governor may in consultation with the Speaker make rules Regulation of d 
f th 1 t . '. d d·t· f · f s recruitment an or e regu a 10n of recruitment an con i ions o service o person diUons of 
appointed to the Madhya Pradesh Vidhan Sabha Secretariat Service: :~ce. 
Provided that any rule made under clause (3) of Article 187 of the 
Constitution and in force immediately before the coming into force of this 
Act shall continue to be in force till repealed by a rule made under this 
section. 
5. (1) The Secretary shall retire from service on the afternoon of Age of super­
the last day of the month in which he attains the age of sixty years and annuation. 
subject to the provisions of sub-section (3) other member of the service 
shall , retire on the afternoon of the last day of the month in which he 
attains the age of fifty eight years . 
(2) A class IV employee of the service shall retire on the afternoon 
of the last day of the month in which he attains the age of sixty years. 
(3) The Speaker may, if he considers it necessary so to do in the 
interest of the efficient working of the Vidhan Sabha Secretariat, grant 
extension to a member of the service beyond the age of superannuation 
for a total period not exceeding two years. 
(4) The Secretary or other person appointed to the service may, in 
the public interest, be retired at any time after he attains the age of 
fifty five years without assigning any reason by giving him a written 
notice of three months : 
Provided that the retirement can be made effective forthwith on 
payment of three months salary at the rate last drawn in lieu of the 
notice. 
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1981-




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CHHATTISGARH ACT
(No. 33 of 2016)
THE CHHATTISCARH VIDIIAN SABHA SACHIYALAYA SEVA (SANSHODHAN)
ADHINTYAM, 2014
An Act further to amend the Chhattisgarh Yidhan Sabha Sachivalaya SevaAdhiniyam,
l98l (No. 20 of 1981)
Be it enacted by the Chhattisgarh Legislature in the Sixty- fifth Year of the
Republic oflndia, as follows :-
short title and l. 0) This Act may be called the Chlattisgarh Mdhan Sabha Sachivalaya Seva
commencemen t' (Sanshodhan) Adhiniyam ,2014.
@ It shall come into force from the date of its publication in the Official Gazette.
Amendment of 2. For sub-section (4) ofsection 5 of the Chlattisgarh Vidhan Sabha Sachivalaya Seva
section s. Adhiniyam, l98l (No.20 of l98l), the followingshall be substituted, namely i
'(4) The Principal Secretary/Secretary or any other person appointed to the service
may, in the public interest, be retired at any time after he/she has completed
20 years qualifiing service or he/she attains the age of 50 years, whichever is
earlier, without assigning any reason by giving him,fter a written notice of three
months:
Provided that the retirement can be made effectiye forthwith on
payment ofthree months salary at the rate last drawn in lieu ofthe notice."
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