Orders: In the orders first and third to fifth read above, amendments to Rule 6 of the Subsidiary rules made under Rule 74(a)(iv) of the Fundamental Rules as well as Rule 56(a) and the provision in Hyderabad Civil Services were amended laying down the procedures in regard to alteration of date of birth once recorded in the Service Registers or Service Records of Government.(2)In the order 2nd read above, a procedure for recording of date of birth of the fresh entrants to Government service was laid down by way of insertion of Note 5 under Rule 6 of subsidiary rules under Rule 74(a)(iv) of Fundamental Rules.(3)Through clauses (ii) and (iii) of Section 18 of the Andhra Pradesh Public Employment (Regulation of Conditions of Service) Ordinance, 1983, (Ordinance No. 5 of 1983), dated 10-4-1983, Rule 56 and Notes (3) and (5) of Part III of Annexure II of the Fundamental Rules and through Section 19 of the said Ordinance, Rule 231 of the Hyderabad Civil Service Rules were omitted. It has, therefore, become necessary to make rules, laying down the procedure for recording the date of birth in the Service Registers or Service Records, in respect of fresh entrants to Government Service, as well as alteration of the date of birth already entered in the Service Records.(4)After careful consideration, Government have decided to issue comprehensive rules in this regard. The following notification will be published in the Andhra Pradesh Gazette.Rules
