Section 4 in Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994
4. Regulation of recruitment.
- [(1)] [Renumbered by Andhra Pradesh Act No. 16 of 1997, dated 2.5.1997.] No recruitment in any public service to any post in any class, category or grade shall be made except, -(a)from the panel of candidates selected and recommended for appointment by the Public Service Commission/College Service Commission where the post is within the purview of the said Commission;(b)from a panel prepared by any Selection Committee constituted for the purpose in accordance with the relevant rules or orders issued in that behalf; and(c)[ from the candidates having the requisite qualification either sponsored by the Employment Exchange or applied in response to the wide publicity of vacancy position through Daily News Paper having wider circulation or Employment News Bulletin and also display on the Office Notice Boards or announcement through Radio or Television in other cases where recruitment otherwise than in accordance with clauses (a) and (b) is permissible.] [Substituted by Act No. 5 of 2009, dated 4.3.2009.](d)[ to any suitable appointments to be made in compliance with assurance bearing number 2488/X/96, Assembly Secretariat dated 10th September, 1996 made on the floor of the Legislative Assembly of the State.] [Added by Act No. 27 of 1998, dated 15.8.1998.][***] [Omitted 'Explanation. - For the removal of doubts it is hereby declared that nothing in this section shall apply to compassionate appointments made in favour of son/daughter/spouse of any person employed in public service who dies in harness or who retires from service on medical grounds, in accordance with the relevant orders issued from time to time.' by Andhra Pradesh Act No. 16 of 1997, dated 2.5.1997.](2)[ Nothing in sub-section (1) shall apply,-(a)to the compassionate appointments made in favour of a son or a daughter or spouse of any person employed in public service who dies in harness or who retires from service on medical grounds, in accordance with the relevant orders issued from time to time;](b)[ to the appointments made in favour of a son or daughter or spouse or a grand son (son's son) or a grand daughter (son's daughter) or a grand son (dependent daughter's son) or a grand daughter (dependent daughter's daughter) of any married person or a brother or a sister or parent of any unmarried person killed or totally incapacitated in extremist violence or in police firing or bomb-blast or in communal violence irrespective of the age of the killed who is not accused of an offence, made in accordance with the relevant orders issued from time to time. [Substituted by Act No. 5 of 2009, dated 4.3.2009.]Explanation. - "totally incapacitated" means certified as such by the Medical Board.] [Added by Andhra Pradesh Act No. 16 of 1997, dated 2.5.1997.](c)[ to the appointments made in favour of members of Scheduled Castes or Scheduled Tribes, who or whose parents, or spouse are subjected to atrocities, in accordance with the relevant orders issued from time to time.] [Added by Act No. 3 of 1998, dated 3.1.1998.]
