Section 6A in Andhra Pradesh Universities Act, 1991
6A. [ Special provision for the transfer of certain institutions. [Inserted by Act No. 19 of 1993, dated 29.9.1993.]
(1)Notwithstanding anything in this Act, every college or institution which was affiliated to or associated with r recognised or maintained by any of the University in the Schedule at the commencement of this Act and which has on such commencement gone into the University area of a different University shall on and from the commencement of the Andhra Pradesh Universities (Second Amendment) Act, 1993, stand transferred to the University in whose area such college or institution in located and shall hereafter be deemed to have been affiliated to or associated with or recognised by such Univrsity to which it is transferred and shall be maintained by such University.(2)On and from the date of transfer of the cololege 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.]
