The Telangana Private Aided Educational Institutions Employees (Regulation of Pay) Act, 2005.

THE TELANGANA PRIVATE AIDED EDUCATIONAL INSTITUTIONS 
EMPLOYEES (REGULATION OF PAY)  
ACT, 2005. 
(ACT NO. 37 OF 2005) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Definitions. 
3. Counting of Service for fixation of Pay, Automatic 
Advancement Scheme, Career Advancement Scheme 
and Pension. 
4. Abatement of claims. 
5. Power to remove difficulties. 
6. Repeal of Act 9 of 2000. 
7. Repeal of Ordinance. 
 
THE TELANGANA PRIVATE AIDED EDUCATIONAL 
INSTITUTIONS EMPLOYEES (REGULATION OF PAY)  
ACT, 2005.1 
 
ACT No.37 OF 2005. 
 
1. (1) This Act may be called the 2Telangana Private Aided 
Educational Institutions Employees (Regulation of Pay) Act, 
2005. 
 
 (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) “Aided post” means a post in a Private Educational 
Institution admitted to grant-in-aid. 
 
 (2) “Automatic Advancement Scheme ” means higher 
scales granted to employees after completion of specified 
period of service in a post. 
 
 (3) “Career Advancement Scheme” means higher scale 
granted to a lecturer working in a college after completion of 
specified period of service in the post. 
 
 (4) “Government” means State Government of 
2Telangana. 
 
                                                           
1. The Andhra Pradesh Private Aided Educational Institutions Employees 
(Regulation of Pay) Act, 2005 received the assent of the Governor on the 
27th October, 2005. 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.37 of 2005] 
 (5) “Grant-in-aid” means any sum of money paid as aid 
out of S tate Funds to any  post in a Private Educa tional 
Institution. 
 
 (6) “Private Aided Educational Institution ” means a 
School or College estab lished and adm inistered or 
maintained by any b ody of persons and recognized as 
Educational Institution by the Government and receiving 
grant-in-aid. 
 
 (7) “Unaided Service ” means service r endered by an 
employee of Private Educational Institution in a post prior to 
date of admission to grant-in-aid. 
 
3. Notwithstanding anything contained in any order of the 
Government or any Judgment of any Court or Tribunal, 
every employee of a Private Aided Educational Institution, 
shall, from the date of approval of his appointment in an 
aided post, be elig ible to count the service rendered after 
such date of approval, for fixation of pay in the said post and 
Automatic Advancement Scheme, Career A dvancement 
Scheme, Pension made applicable or extended to such 
employee from time to time. 
 
4. Notwithstanding anything contained in any order of the 
Government or any judgement of any court or Tribunal, the 
claims of employees of  the Private Aided Educational 
institutions for counting the service rendered, or as the case 
may be, the increments drawn, in the post prior to the date 
of approval of their appointment in a post to grant -in-aid, for 
the purposes of fixation of pay in the Aided Post, reckoning 
for Automatic Advancement Scheme, Career Advancement 
Scheme and Pension shall stand extinguished from the date 
of commencement of this Act and accordingly,- 
 
 (1) The orders issued by the Government directing to  
take into account the increment s earned by an employee of 
Counting of 
Service for fixation 
of Pay, Automatic 
Advancement 
Scheme, Career 
Advancement 
Scheme and 
Pension. 
Abatement of 
claims. 
[Act No.37 of 2005]  3 
Private Aided Educational Institution prior to the date of 
admission of post to grant -in-aid for the purpose of fixation 
of pay in the aided post shall stand cancelled: 
 
 Provided that any amount paid as per the orders now 
cancelled shall not be recovered. 
 
 (2) No suit or other proceedings shall be maintained or 
continued in any court against the Government or any 
person or an authority whatsoever by any employee of 
Private Aided Educational Institution claiming for extending 
the be nefit of unaided service rendered in a post for the 
purposes of fixation of pay in  the Aided Post, reckoning for 
Automatic Advancement Scheme, Career Advancement 
Scheme or Pension. 
 
 (3) No Court shall enforce any decree or order 
directing to count the ser vice rendered by any employee of 
Private Aided Educational Institutions in any post prior to the 
date of admission to grant -in-aid for the purpose of fixation 
of pay in the aided post reckoning for Automatic 
Advancement Scheme, Career Advancement Scheme an d 
Pension. 
 
5. (1) If any difficulty arises in giving effect to the 
provisions of this Act, the Government may make such 
order not inconsistent with the provisions of this Act as may 
appear to them to be necessary or expedient for the 
purpose of removing the difficulty. 
 
 (2) Every order made under this section shall, as soon 
as may be after it is made, be laid before the Legislature of 
the State. 
 
6. The Andhra Pradesh Private Aided Educational Staff 
(Regulation of Pay) Act, 2000 is hereby repealed. 
 
Power to remove 
difficulties. 
Repeal of Act 9 of 
2000. 
4  [Act No.37 of 2005] 
7. The Andhra Pradesh Private Aided Educational 
Institutions Employees (Regulation of Pay) Ordinance, 2005 
is hereby repealed. 
 
* * * 
Repeal of 
Ordinance 3 of 
2005. 

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