Section 54(4) in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
(4)Notwithstanding anything contained in this Act, and subject to the provisions of sub-section (5), where the control and management of any college, polytechnic or institution has been transferred to the University under sub-section (2), the University shall employ all Officers, Teachers and other employees of the Government or Sri Venkateswara Veterinary University as the case may be, who immediately before the date notified by the Government under sub-section(1),were serving as per conditions as may be determined by the Government in the case of a government employee or by the Sri Venkateswara Veterinary University in case of an employee of that University:Provided that no deputation or any other allowance shall be payable to any such employee:Provided further that all the teachers and other employees of the Government or Sri Venkateswara Veterinary University as the case may be who a reserving the University on the date of commencement of this Act, shall be deemed to have been employed by the University under this sub-section.
