Section 43(5) in Professor Jayashankar Telangana State Agricultural University Act, 1963
(5)Notwithstanding anything contained in sub-section (4) every such teacher or other employee of the Government or Acharya N.G. Ranga Agricultural University, as the case may be, shall, within such time as per the guidelines of Andhra Pradesh State Reorganization Act, 2014 (Act No.6 of 2014).Provided that -the service rendered by any such teachers or other employee under the Government or the Acharya N.G. Ranga Agricultural University as the case may be, upto the date notified as aforesaid shall be deemed to be service under the University and he shall be entitled to count that service for the purpose of increments, leave, pension or provident fund and gratuity as per the guidelines of Andhra Pradesh State Reorganisation Act, 2014.
