Section 11(1) in Andhra Pradesh Vaidya Vidhana Parishad Act, 1986
(1)[With effect from such date as may be notified by the Government from time to time,] [Substituted 'With effect from such date as may be notified' by Act No. 36 of 2008, dated 25.9.2008.](a)the control and management of all dispensaries, non-teaching hospitals, expect 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 non-teaching 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 non-teaching hospitals shall continue to work on deputation with the Commissionerate till such time he exercises option to be absorbed in 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 dispensaries 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:(e)[ The Commissioner may call for options from the employees who are working on deputation in the Andhra Pradesh 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 Eduction who are working to work in the Andhra Pradesh Vaidya Vidhana Parishad for their absorption of their services in the Andhra Pradesh Vaidya Vidhana Parishad.] [Added by Act No. 36 of 2008, dated 25.9.2008.]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.
