Section 2 in Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994
2. Definition.
- In this Act unless the context otherwise requires,-(i)'competent authority' means the officer or authority specified by the Government by notification to exercise the powers and perform the functions of a competent authority under this Act and they may specify the different authorities for different purposes, different districts and different departments and institutions;(ii)'daily wage employee' means any person who is employed in any public service on the basis of payment of daily wages and includes a person employed on the basis of nominal muster roll or consolidated pay either, on full-time or part-time or piece rate basis or as a work charged employee and any other similar category of employees by whatever designation called other than those who are selected and appointed in a sanctioned post in accordance with the relevant rules on a regular basis;(iii)'Government' means the State Government;(iv)'local authority' means,-(a)a Gram Panchayat (sic) under the Andhra Pradesh Gram Panchayats Act, 1964;(b)a Mandal Praja Parishad or a Zilla Praja Parishad established under the Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika and Abhivrudhi Sameeksha Mandals Act, 1936;(c)a Municipality constituted under the Andhra Pradesh Municipalities Act, 1965; (Act VI of 1905) and(d)a Municipal Corporation established under the relevance law, for the time being in force, relating to Municipal Corporations;(v)'Notification' means, a notification published in the Andhra Pradesh Gazette;(vi)[ "Public (sic)" means, services in any office or establishment of, [Substituted by Act No. 5 of 2004, dated 30.7.2004.](a)the Government;(b)a local authority;(c)a Corporation or undertaking wholly owned or controlled by the State Government;(d)a body established under any law made by the Legislature of the State whether incorporated or not, including a University;(e)a Co-operative Society registered under the Andhra Pradesh Co-operative Societies Act, 1964; and(f)any other body established by the Government or by a Society registered under any law relating to the registration of societies for the time being in force, and receiving funds from the State Government either fully or partly for its maintenance or any educational institution whether registered or not but receiving aid from the Government.][Provided that the services in any such body or society as specified in sub-clause (e), which is not receiving any funds or grants towards salaries of its employees from the State Government shall not be deemed to be 'public service' for the purposes of this Act.] [Added by Act No. 27 of 1998, dated 15.8.1998.](vii)'Schedule' means, the Schedule appended to this Act.
