Section 2 in Andhra Pradesh Private Aided Educational Staff (Regulation of Pay) Act, 2000
2. Eligible service for Government schemes and Pension.
- Every employee of Private Aided Educational Institution shall, from the date of approval of his appointment in a post duly admitted to grant-in-aid be eligible to count his service rendered after such date of approval for fixation of his pay and also his pension under the schemes formulated, made applicable or extended to the employees of private Aided Institutions from time to time.
