Section 2 in THE ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION (ABSORPTION OF EMPLOYEES INTO GOVERNMENT SERVICE) ACT, 2019
2. Definitions -
In this Act, unless the context otherwise requires,-(a)“APSRTC” means the Andhra Pradesh State Road Transport Corporation established under section 3 of The Road Transport Corporations Act, 1950(Act No.64 of 1950);(b)“Employees of APSRTC” means such regular employees borne on the rolls of the APSRTC working in the residuary State of Andhra Pradesh defined as per Section 4 read with Section 82 of the Andhra Pradesh Re-organization Act, 2014(Central Act No.6 of 2014), as on the date of the coming into force of this Act;(c)“Government” means the Government of Andhra Pradesh;(d)“Government Service” means services in any office or department of the Government;(e)“Notification” means, a notification published in the Andhra Pradesh Gazette.
