Section 79 in Andhra Pradesh Municipalities Act, 1965
79. Special provisions regarding Government employees lent to council.
(1)The Government may, on the application of any council, place the services of any Government employee employed in connection with the affairs of the State at the disposal of the council to be employed by it for the purposes of this Act. The council shall pay any Government employee so employed the salary he may be entitled to receive under the rules of the branch of Government service to which he belongs, and shall also make any contribution towards the pension and leave allowances of such employee as may be required by the conditions of his service under the Government to be paid by him or on his behalf.(2)If such employee, while employed by the council or if any other employee of the council does any work for the Government, the Government shall contribute to the municipal funds so much of salary of such employee as the Government may consider to be an equivalent for such work.(3)No Government employee employed by a council shall be dismissed or removed from such employment,(a)if he is employed as a Medical Officer, without the consent of the Government; and(b)in any other case, without the consent of the Government or until three month's notice in writing to that effect shall have been given to the Chief Controlling Authority of the branch of the Government service to which the Government employee belongs.(4)No Government employee employed by a councils shall, except in cases of emergency, be withdrawn from the service of the council without the consent of the council until the Government shall have given three month's notice in writing to that effect to the council or unless some other Government employee has been deputed to replace the one withdrawn.(5)Government employees employed by councils shall be entitled to leave and other privileges in accordance with the regulations applicable to the general branch of the Government service to which they belong.
