Section 8 in Andhra Pradesh Employment of Local candidates in the Industries/ Factories Rules, 2019
8. Preference among the Local candidates.
- The order of preference to be given to a person for recruitment under the Act shall be as follows:When the Employer/ Occupier/Owner of an Industry or a Factory or a Joint Venture or a Project undertaken on Public-Private Partnership mode or his/her authorized person commences recruitment, the respective village or town or city is the order of first preference, in which limits his/her Industry or a Factory or a Joint Venture or a Project undertaken on Public-Private Partnership mode is situated or proposed to be situated. In case of non-availability of a person with suitable skill level in that area, then it shall be open to the employer to recruit a person from the Mandal, District, Zone and the State, in that order.
