The Telangana Abolition of the Posts of Village Assistants Act, 1991.

THE TELANGANA ABOLITION OF THE POSTS OF VILLAGE 
ASSISTANTS ACT, 1991. 
(ACT NO. 9 OF 1991) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Definitions. 
3. Repeal of Act. 
4. Abolition of the posts of Village Assistants. 
5. Interim Arrangements. 
6. Power to remove difficulties. 
7. Power to make Rules. 
8. Repeal of Ordinance. 
 
THE TELANGANA ABOLITION OF THE POSTS OF VILLAGE 
ASSISTANTS ACT, 1991.1 
 
ACT No.9 OF 1991. 
 
1. (1) This Act may be called the 2Telangana Abolition of 
the Posts of Village Assistants Act, 1991. 
 
 (2) It shall be deemed to have come into force on the 
5th November, 1990. 
 
2. In this Act unless the context otherwise requires,- 
 
 (a) “Government” means the State Government of 
2Telangana; 
 
 (b) “Prescribed” means prescribed by rules made by 
the Government under this Act; 
 
 (c) “Village Assistant”  means an officer appointed 
under sub -section (1) of section 4 of the Andhra Pradesh 
Abolition of Posts of Part-time Village Officers Act, 1985. 
 
3. (1) The Andhra Pradesh Abolition of Posts of Part-time 
Village Officers Act, 1985 is hereby repealed.  
 
 (2) Upon such repeal, the provisions of sect ion 8 of the 
3[Telangana General Clauses Act, 1891] shall apply. 
 
                                                           
1. The Andhra Pradesh Abolition of the Posts of Village Assistants Act, 
1991 received the assent of the Governor on the 9 th April, 1991. 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. 
3. Adapted in G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Short title and 
commencement. 
Definitions. 
Repeal of Act 8 of 
1985. 
Act 1 of 1891. 
Act 8 of 1985. 
2  [Act No.9 of 1991] 
4. The Posts of Village Assistants in the State of Andhra 
Pradesh are hereby abolished. Every person who holds the 
post of Village Assistant in any part of the State of  Andhra 
Pradesh shall forth-with cease to hold such post. 
 
5. (1) The Government shall create such number of 
supernumerary posts of Junior Assistants as are required to 
accommodate all the Village Assistants whose posts are 
abolished under section 4 until they are absorbed in 
equivalent posts. 
 
 (2) The Government shall evolve a Scheme to absorb 
the Village Assistants whose post s are abolished under 
section 4, in the category of Junior Assistants in any State 
Government service by making suc h suitable provision as 
may be necessary under the proviso to article 309 of the 
Constitution of India. 
 
 (3) The Junior Assistants continuing in the 
supernumerary posts created under sub -section (1) shall 
discharge such duties as are assigned to them by the 
District Collector until they  are absorbed under sub -section 
(2). 
 
6. (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: 
 
 Provided that no such order shall be made after the 
expiration of two years from the date of commencement of 
this Act. 
 
 (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. 
Abolition of the 
posts of Village 
Assistants. 
Interim 
Arrangements. 
Power to remove 
difficulties. 
[Act No.9 of 1991]  3 
7. (1) T he Government may, by notification in the 
4Telangana Gazette, make rules to carr y out all or any of the 
purposes of this Act. 
 
 (2) Every rul e made under th is Act shall, immediately 
after it is made, be laid before the Legislature of the State if it 
is in session and if it is not in session, in the ses sion 
immediately following for a total period of fourteen days 
which may b e comprised in one session or in two 
successive session s, and if, before the expiration, of the 
session in which it is so laid or the session immediately 
following, the Legislature agrees in making any modification 
in the rule or in the annulment of the rule, the rule shall, from 
the date on which the modification or annulment is notified 
in the 4Telangana Gazette, have effect only in such mod ified 
form or shall stand annull ed, as the case may be, so 
however, that any such modification or annulment shall be  
without prejudice to the validity of anything previously done 
under that rule. 
 
8. The Andhra Pradesh Abolition of the Posts of Village 
Assistants Ordinance, 1990 is hereby repealed. 
 
* * * 
                                                           
4. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Power to make 
Rules. 
Repeal of 
ordinance 7 of 
1990. 

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