Section 54(5)(ii) in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
(ii)the service rendered by any such teacher or other employee under the Government or the Sri Venkateswara Veterinary University as the case may be, upto the date not if iedas aforesaid shall be deemed to be service under the University and he/she shall be entitled to count that service for the purpose of promotion, increments,leave,pension or provident fund and gratuity.