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State of Andhra Pradesh - Act

Andhra Pradesh (50 Percent Reservation to Women in Works Contracts and Service Contracts given on nomination) Rules, 2019

ANDHRA PRADESH
India

Andhra Pradesh (50 Percent Reservation to Women in Works Contracts and Service Contracts given on nomination) Rules, 2019

Rule ANDHRA-PRADESH-50-PERCENT-RESERVATION-TO-WOMEN-IN-WORKS-CONTRACTS-AND-SERVICE-CONTRACTS-GIVEN-ON-NOMINATION-RULES-2019 of 2019

  • Published on 17 September 2019
  • Commenced on 17 September 2019
  • [This is the version of this document from 17 September 2019.]
  • [Note: The original publication document is not available and this content could not be verified.]
Andhra Pradesh (50 Percent Reservation to Women in Works Contracts and Service Contracts given on nomination) Rules, 2019Published vide Notification No. G.O. MS. No. 75, Backward Classes Welfare (F), 17th September, 2019Last Updated 21st December, 2019No. G.O. MS. No. 75, Backward Classes Welfare (F). - In exercise of the powers conferred by sub-section (1) of Section 8 of the Andhra Pradesh (50 Percent Reservation to Women in Works Contracts & Service Contracts given on nomination) Act, 2019 (Act No.26 of 2019), the Government of Andhra Pradesh hereby makes the following rules: -

1. Short Title.

- These rules may be called the Andhra Pradesh (50 Percent Reservation to Women in Works Contracts and Service Contracts given on nomination) Rules,2019.

2. Definitions.

- In these Rules, unless the context otherwise requires;
(a)"Act" means the Andhra Pradesh (50 percent Reservation to Women in Works Contracts and Service Contracts given on nomination) Act, 2019 (Act No.26 of 2019);
(b)"Works Contract" means a contract given by an administrative department to execute a Civil Work.
(c)"Service Contract" means an agreement between a contractor (Agency) and customer (Office) covering the maintenance and servicing of equipment or rendering services over a specified period which includes outsourcing of services like House Keeping, Hiring of Vehicles, Outsourcing of personnel etc.

3. Unit of Implementation.

(1)For the purposes of awarding a Works Contract or Service Contract, a Unit is either a District or State, as the case may be.
(2)The respective Administrative Departments may, by order in writing, direct the respective local bodies to implement the provisions of the Act in accordance with the procedure prescribed hereunder.

4. Reservation.

- There shall be 50% reservation to Women in all Works Contracts and Service Contracts given on nomination in any unit of implementation, either District or State.

5. Registration of Works Contractors and Service Contractors.

(1)Registration as Works Contractor or Service Contractor is mandatory to get awarded with any Work Contract or Service Contract on nomination basis under this Act.
(2)The Nodal Departments concerned shall prescribe the modalities for registration of Women Works Contractors and Women Service Contractors respectively.

6. Nodal Departments and Nodal Officers.

(1)The Panchayat Raj Department is the Nodal Department and the Engineer-in-Chief (Panchayat Raj) is the Nodal Officer in respect of Works Contracts.
(2)The General Administration Department is the Nodal Department and the Secretary, General Administration Department is the Nodal Officer in respect of Service Contracts.
(3)The District Collector is the Nodal Officer for both Works Contracts and Service Contracts and responsible for implementation of the Act at District Level.

7. Exemption of Experience Certificate & Solvency Certificate.

- For registration as Works Contractors (Class - V Contractors) and Service Contractors within the purview of this Act, furnishing of Solvency Certificate and Experience Certificate is exempted for a period of three months to facilitate registration of Women Works Contractors and Women Service Contractors belonging to reserved Communities.

8. Development of a Common Web Portal.

- A Common Web Portal for Works Contracts and Service Contracts will be developed within a month from the date of notification of these Rules for implementing the provisions of the Act.

9. Roster.

- To award either Work Contract or Service Contract on nomination basis, the respective authority shall log in to the Web Portal, enter the name of the Work Contract or Service Contract and award the same on nomination basis as per the Roster in the seriatum.

10. Monthly Reports to Nodal Departments.

- All Engineering Wings of the Administrative Departments in respect of Works Contracts and all Administrative Departments in respect of Service Contracts shall furnish monthly reports to the respective Nodal Departments as prescribed by them.

11. Quarterly Reports to respective Welfare Departments.

- The Nodal Departments in respect of Works Contracts and Service Contracts shall furnish quarterly reports to the respective Welfare Departments as prescribed by them.Annexure
Roster of hundred points for implementation of50% reservation to BCs, SCs, STs and minorities (and 50%reservation for women within that) in works contracts and servicecontracts
Roster Point No. Order of Rotation (Community Wise) Gender
1 Open Competition Woman
2 Scheduled Caste General
3 Open Competition Woman
4 Backward Classes General
5 Open Competition Woman
6 Open Competition General
7 Scheduled Caste Woman
8 Scheduled Tribe General
9 Open Competition Woman
10 Backward Classes General
11 Open Competition Woman
12 Open Competition General
13 Open Competition Woman
14 Backward Classes General
15 Open Competition Woman
16 Scheduled Caste General
17 Open Competition Woman
18 Backward Classes General
19 Minorities Woman
20 Backward Classes General
21 Open Competition Woman
22 Scheduled Caste General
23 Open Competition Woman
24 Backward Classes General
25 Scheduled Tribe Woman
26 Open Competition General
27 Scheduled Caste Woman
28 Open Competition General
29 Backward Classes Woman
30 Open Competition General
31 Open Competition Woman
32 Open Competition General
33 Scheduled Tribe Woman
34 Open Competition General
35 Backward Classes Woman
36 Open Competition General
37 Open Competition Woman
38 Open Competition General
39 Backward Classes Woman
40 Open Competition General
41 Scheduled Caste Woman
42 Open Competition General
43 Backward Classes Woman
44 Minorities General
45 Backward Classes Woman
46 Open Competition General
47 Scheduled Caste Woman
48 Open Competition General
49 Backward Classes Woman
50 Open Competition General
51 Open Competition Woman
52 Scheduled Caste General
53 Open Competition Woman
54 Backward Classes General
55 Open Competition Woman
56 Open Competition General
57 Open Competition Woman
58 Scheduled Tribe General
59 Open Competition Woman
60 Backward Classes General
61 Open Competition Woman
62 Scheduled Caste General
63 Open Competition Woman
64 Backward Classes General
65 Open Competition Woman
66 Scheduled Caste General
67 Open Competition Woman
68 Backward Classes General
69 Minorities Woman
70 Backward Classes General
71 Open Competition Woman
72 Scheduled Caste General
73 Open Competition Woman
74 Backward Classes General
75 Scheduled Tribe Woman
76 Open Competition General
77 Scheduled Caste Woman
78 Open Competition General
79 Backward Classes Woman
80 Open Competition General
81 Backward Classes Woman
82 Open Competition General
83 Scheduled Tribe General
84 Open Competition Woman
85 Backward Classes Woman
86 Open Competition General
87 Scheduled Caste Woman
88 Open Competition General
89 Backward Classes Woman
90 Open Competition General
91 Scheduled Caste Woman
92 Open Competition General
93 Backward Classes Woman
94 Minorities General
95 Backward Classes Woman
96 Open Competition General
97 Scheduled Caste Woman
98 Open Competition General
99 Backward Classes Woman
100 Open Competition Woman