The Telangana Private Aided Collegiate and Technical Education Employees (Regulation of Pay) Act, 2006.

THE TELANGANA PRIVATE AIDED COLLEGIATE AND 
TECHNICAL EDUCATION EMPLOYEES (REGULATION OF PAY) 
ACT, 2006. 
(ACT NO. 26 OF 2006) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Definitions. 
3. Sanction of Grant-in-Aid at the minimum in the time 
scale and quantum of Grant-in-Aid extended for 
Automatic Advancement Scheme/Career Advancement 
Scheme. 
4. Extinguishment of claims. 
 
THE TELANGANA PRIVATE AIDED COLLEGIATE AND 
TECHNICAL EDUCATION EMPLOYEES (REGULATION OF 
PAY) ACT, 2006.1 
 
ACT No.26 OF 2006. 
 
1. (1) This Act may be called the 2Telangana Private Aided 
Collegiate and Technical Education Employees (Regulation 
of Pay) Act, 2006. 
 
 (2) It shall be deemed to have come into force on the 
10th January, 1980. 
 
2. In this Act unless the context otherwise requires,- 
 
 (1) “Automatic Advancement Scheme ” means Higher 
Scales granted to employees after completion of specified 
period of service in a post. 
 
 (2) “Career Advancement Scheme ” means Higher 
Scales granted to a lecturer working in a college after 
completion of specified period of service in a post. 
 
 (3) “Government” means State Government of 
2Telangana. 
 
 (4) “Grant-in-Aid” means any sum of money paid as aid 
out of State funds t o any posts in a Private College or 
Institution imparting Technical Education. 
                                                           
1. The Andhra Pradesh Private Aided Collegiate and Technical 
Education Employees (Regulation of Pay) Act, 2006  received the assent 
of the Governor on the 21st April, 200 6. The said Act in force in the 
combined State, as on 02.06.2014, has been adapted to the State of 
Telangana, under section 101 of the Andhra Pradesh Reorganisation 
Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws 
Order, 2016, issued  in G.O.Ms.No.45, Law (F) Department, dated 
01.06.2016. 
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Short title and 
commencement. 
Definitions. 
2  [Act No.26 of 2006] 
 (5) “Private Aided College ” means a col lege 
established and administered or maintained by any body of 
persons and recognised as Educatio nal Institution by the 
Government and receiving Grant-in-aid. 
 
 (6) “Private aided institution imparting technical 
education” means a Polytechnic established and 
administered or maintained by any body of persons and 
recognised as educational institution by the Government 
and receiving Grant-in-aid. 
 
3. Notwithstanding anything contained in any order of the 
Government or any judgement of any Court or Tribunal,  
Grant-in-aid may be sanctioned to a post held by an 
employee of Private Aided College or Institution imparting 
Technical Education calculated at the minimum of pay in the 
time scale allowed to the post and the financial liability of the 
Government in respect of Automat ic Advancement Scheme 
and Career Advancement Scheme extended to such 
employee shall be limi ted to the quantum of Grant -in-Aid 
sanctioned to the post. 
 
4. Notwithstanding anything contained in any order of the 
Government or any judgement  of any Court or Tribunal, the 
claims of employees of Private Aided Colleges and 
Institutions imparting Technical Education for release of 
Grant-in-Aid by counting the increments drawn prior to the 
date of admission of post of  Grant-in-Aid shall stand 
extinguished from the date of commencement of this Act 
and accordingly,- 
 
 (1) T he orders issued by the Government directing to 
take into account the increments earned by an emp loyee of 
Private Educational Institutions prior to the date of 
admission of posts t o Grant-in-Aid while releasing Grant-in-
Aid shall stand cancelled: 
 
Sanction of Grant-
in-Aid at the 
minimum in the 
time scale and 
quantum of Grant-
in-Aid extended 
for Automatic 
Advancement 
Scheme / Career 
Advancement 
Scheme. 
Extinguishment of 
claims. 
[Act No.26 of 2006]  3 
 Provided that any amount paid as per the orders now 
cancelled and towards Automatic Advancement and Career 
Advancement Schemes shall not be recovered. 
 
 (2) No suit or other proceedings shall be maintained or 
continued in any Court against the Government by any 
employee of Private Aided College and Institution imparting 
Technical Education claiming for release of Grant -in-Aid 
taking into account the increments earned in the post prior 
to the date of admission of Grant -in-Aid or for payment of 
additional amount on the extension of the Automatic 
Advancement Scheme and Career Advancement Scheme to 
such employee except the quantum of Grant -in-Aid 
sanctioned to the post. 
 
 (3) No Court shall en force any decree or order 
directing release of Grant -in-Aid taking in to account the 
increments earned in the post prior to the date of admission 
of grant -in-aid in  favour of any employee of Private Aided 
Colleges and the Institution imparting Technical Edu cation 
for payment of addit ional amount on the extension of  the 
Automatic Advancement Scheme and Career Advancement 
Scheme to such employee except the quantum of Grant -in-
Aid sanctioned to the post. 
 
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