Section 78B(1) in Andhra Pradesh Education Act, 1982
(1)Notwithstanding anything contained in any orders issued by the Government for the payment of pension to the employees of the aided, private, Junior and Degree Colleges before the commencement of the Andhra Pradesh Education (Amendment) Act, 1993, such employees including those in the last grade service who attained the age of superannuation as specified in Section 78A shall be entitled to pension with effect from 1st November, 1992, in accordance with such separate rules as may be made in that behalf.
