Section 78B(2) in Andhra Pradesh Education Act, 1982
(2)A teacher or a member in any aided, private, Junior and Degree Colleges who continues in service beyond the age of fifty eight years for any reason shall be entitled to pension with effect from 1st November, 1992, in accordance with such separate rules as may be made in that behalf.] [Inserted by Act No. 17 of 1993, w.e.f. 13-7-1993.]
