Section 4(1) in Andhra Pradesh Private Aided Educational Institutions Employees (Regulation of Pay) Act, 2005
(1)The orders issued by the Government directing to take into account the increments earned by an employee of Private Aided Educational Institution prior to the date of admission of post to grant-in-aid for the purpose of fixation of pay in the aided post shall stand cancelled:Provided that any amount paid as per the orders now cancelled shall not be recovered.
