The Telangana Prohibition of Absorption of Employees of State Government Public Sector Undertakings into Public Service Act, 1997.

 
 
THE TELANGANA PROHIBITION OF ABSORPTION OF 
EMPLOYEES OF STATE GOVERNMENT PUBLIC SECTOR 
UNDERTAKINGS INTO PUBLIC SERVICE ACT, 1997. 
(ACT NO. 14 OF 1997) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Prohibition of absorption into public service. 
3. Abolition of Supernumerary posts. 
4. Schemes of rehabilitation. 
5. Repeal of Ordinances. 
 
THE TELANGANA PROHIBITION OF ABSORPTION OF 
EMPLOYEES OF STATE GOVERNMENT PUBLIC SECTOR 
UNDERTAKINGS INTO PUBLIC SERVICE ACT, 1997.1 
 
ACT No.14 OF 1997. 
 
1. (1) This Act may be called the 2Telangana Prohibition 
of Absorption of Employees of State Government Public 
Sector Undertakings into Public Service Act, 1997. 
 
 (2) It shall be deemed to ha ve come into force with 
effect from the 26th November, 1996. 
 
2. Notwithstanding anything contained in any contract or 
agreement or any judgment, decree or order of any court, 
Tribunal or any other authority or any order or proceedings 
of the State Government, or any of ficer of the State 
Government, no employee of a State Government Public 
Sector Undertaking shall be or shall ever be deemed to be 
entitled to absorption into public service from the date of 
commencement of this Act only on the ground that such 
undertaking has become sick or is likely to become sick or 
is closed or is likely to be closed and accordingly,- 
 
 (a) all orders issued by the Government or any other 
authority appointing any such employee to any post in 
public service on any such ground shall stand cancelled 
with effect from the 30th November, 1996. 
 
                                                           
1. The Andhra Pradesh Prohibition of Absorption of Employees of State 
Government Public Sector Undertakings into Public Service Act, 1997  
received the assent of the Governor on the 2 1st April, 1997. The said Act 
in force in the combined State, as on 02.06.2014, has been adapted to 
the State of Telangana, u nder 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. 
Prohibition of 
absorption into 
public service. 
2  [Act No.14 of 1997] 
 (b) no suit, or other proceeding shall be instituted, 
maintained or continued in any court, Tribunal or any other 
authority against the State Government or any person or 
other authority whatsoever for s uch appointment or 
absorption into public service; and 
 
 (c) no court shall enforce any decree or order directing 
such appointment or absorption. 
 
 Explanation: For the purposes of this section, the 
expression ‘Public Service’ means, services in any office or 
establishment of,- 
 
 (a) the Government; 
 
 (b) a local authority; 
 
 (c) a Corporation or undertaking wholly owned or 
controlled by the State Government; 
 
 (d) a body established under any law made by the 
Legislature of the State whether incorporated or not, 
including a University; and 
 
 (e) any other body established by the State 
Government or by a society registered under any law 
relating to the registration  of societies for the time being in 
force, and receiving funds from the State Government either 
fully or partly for its maintenance or any educational 
institution whether registered or not but receiving aid from 
the Government. 
 
3. Notwithstanding anything contained in any contract or 
agreement or any judgment, decree or order of any court, 
Tribunal or other authority or any order or proceeding of the 
State Government or any officer of the State Government, 
any supernumerary post created for appointment or 
Abolition of 
Supernumerary 
posts. 
[Act No.14 of 1997]  3 
absorption to any post in public service of any such 
employee on any such ground specified in section 2 shall 
stand abolished with effect from the 30th November, 1996. 
 
4. Nothing in this Act shall disentitle any such employee 
to the benefits of any scheme of rehabilitation under the 
relevant orders issued by the Government from time to time. 
 
5. The Andhra Pradesh Prohibition of Absorption of 
Employees of State Government Public Sector Undertakings 
into Public Service Ordinance, 1996 and the Andhra 
Pradesh Prohibition of Absorption of Employees of State 
Government Public Sector Undertakings into Public Service 
Ordinance, 1997 are hereby repealed. 
 
* * * 
Schemes of 
rehabilitation. 
Repeal of 
Ordinance 25 of 
1996 and 
Ordinance 4 of 
1997. 

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