Section 82 in The Andhra Pradesh Reorganisation Act, 2014
82. Provision for employees of Public Sector Undertakings, etc.
- On and from the appointed day, the employees of State Public Sector Undertakings, corporations and other autonomous bodies shall continue to function in such undertaking, corporation or autonomous bodies for a period of one year and during this period the corporate body concerned shall determine the modalities for distributing the personnel between the two successor States.
