Section 54(5) in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
(5)Notwithstanding anything contained in sub-section (4)every such teacher or other employee of the Government or Sri Venkateswara Veterinary University,as the case may be, shall, within a period of two months from the date of commencement of this Act,exercise his/her option to revert to the service under the Government or the Sri Venkateswara Veterinary University, as the case may be, to which he/she originally belongs, failing which he/she shall be deemed to have been absorbed in the service of the University with effect from the date notified by the Government under sub-section (1) and shall from the said date, be governed by the terms and conditions governing the said service:Provided that,-(i)the terms and conditions offered by the University to such teachers and other employees consequent on their absorption in the service of the University shall not be less favourable than those applicable to such teachers and other employees,-(a)immediately before the date notified by the Government under sub-section (1), as respects remuneration, leave, pension, gratuity and provident fund;(b)immediately before the date of commencement of this Act as respects the age ofsuperannuation;(ii)the service rendered by any such teacher or other employee under the Government or the Sri Venkateswara Veterinary University as the case may be, upto the date not if iedas aforesaid shall be deemed to be service under the University and he/she shall be entitled to count that service for the purpose of promotion, increments,leave,pension or provident fund and gratuity.
