Section 11 in Telangana Vaidya Vidhana Parishad Act, 1986
11. Vesting of dispensaries and hospital with the Commissionerate.
- [(1) With effect from such date or dates as may be notified by the Government from time to time,-] [Sub-section (1) substituted by Act No.5 of 1987 and opening portion in sub-section (1) substituted by Act No.36 of 2008.](a)the control and management of all dispensaries, non-teaching hospitals, except such hospitals which are primarily dealing with implementation of National Health Programme like T.B. Control, Leprosy Control, shall stand transferred to and vest in the Commissionerate and shall function under the administrative control of the Commissionerate;(b)all the properties, assets and liabilities, rights and obligations in relation to such dispensaries and nonteaching hospitals, and all obligations of the Government in relation to them shall devolve upon the Commissionerate;(c)every officer or employee who, immediately before that date was working in such dispensaries and nonteaching hospitals shall continue to work on deputation with the Commissionerate till such time he exercises option to be absorbed in the service of the Commissionerate; and(d)every officer or employee in the Directorate of Medical and Health Services and its subordinate offices who immediately before that date was dealing with such despensaries and non-teaching hospitals shall continue to work on deputation with the Commissionerate till he exercises the option to be absorbed in the service of the Commissionerate:Provided that-(i)the terms and conditions applicable to such officers and employees consequent on their absorption in the service of the Commissionerate shall not be less favourable than those applicable to such employees immediately before such absorption as respects pay and allowances, leave, pension, gratuity, provident fund and age of superannuation;(ii)the service rendered by any such officer or employee in the aforesaid dispensaries, non-teaching hospitals and the Directorate of Medical and Health Services and its subordinate offices prior to their absorption in the Commissionerate shall be deemed to be service under the Commissionerate constituted under this Act and he shall be entitled to count that service for the purpose of increments, leave, pension, Provident fund and gratuity;(iii)such of those officers and employees who do not opt for absorption in the service of the Commissionerate may continue on deputation;](e)[ The Commissioner may call for options from the employees who are working on deputation in the [Telangana] [Added by Act No. 36 of 2008.] Vaidya Vidhana Parishad from time to time and in subsequent dates from those employees who are working under the control of the Director of Health and the Director of Medical Education who are willing to work in the 6Telangana Vaidya Vidhana Parishad for their absorption of their services in the 6Telangana Vaidya Vidhana Parishad.](2)In addition to the staff [absorbed in] [Substituted by Act No.5 of 1987.] the Commissionerate under sub-section (1), the Commissionerate may appoint such other officers and employees on such terms and conditions, as may be prescribed from time to time.(3)Every officer and employee [absorbed in] [Substituted by Act No.5 of 1987.] the Commissionerate under sub-section (1) shall notwithstanding any thing in this Act, continue to hold such post subject to the provisions of the [Telangana] [Adapted in G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Public Employment (Regulation of Age of Superannuation) Act, 1984 (Act 23 of 1984) and such rules as may be made under the proviso to article 309 of the Constitution; and until such provision in that regard is so made the law for the time being in force regulating recruitment and conditions of service applicable to such holder immediately before such date shall continue to apply such holder.[***] [Provisos omitted by Act No.5 of 1987.]CHAPTER-IV Miscellaneous.
