Section 3(1) in Andhra Pradesh Private Aided Educational Staff (Regulation of Pay) Act, 2000
(1)Notwithstanding anything contained in any rule, order, decree or any judgment of any Court, Tribunal or other authority, no employee of a private Aided Educational institution shall claim to count the service rendered, or as the case may be. the increments drawn in the respective post prior to the date of approval of his appointment in the post duly admitted to the grant-in-aid for the purpose of Automatic Advancement Scheme, career Advancement Scheme and Pension.
