(2)On and from the date of transfer of the college or institution under sub-section (1), the staff working in such college or institution shall be given an option either to remain in the service of the University to which the said college or institution belonged prior to the commencement of the Andhra Pradesh Universities (Second Amendment) Act, 1993 or to go into service of the University to which the college or institution is transferred, in such manner and subject to such conditions as may be prescribed by rules made by the Government in this behalf and where the option exercised becomes final, the person concerned shall stand transferred to the service of the University he opted and it shall be competent for the [Executive Council] of such University to pass such orders as it deems fit in regard to the seniority, promotions and such other conditions of service of such transferred staff:Provided that the service rendered by such staff in the University to which the college or institution belonged prior to such transfer shall be counted for all purposes as service in the University to which they opt.]
