Section 3 in Andhra Pradesh Private Aided Educational Institutions Employees (Regulation of Pay) Act, 2005
3. Counting of Service for fixation of Pay, Automatic Advancement Scheme, Career Advancement Scheme and Pension.
- Notwithstanding anything contained in any order of the Government or any Judgment of any Court or Tribunal, every employee of a Private Aided Educational Institution, shall, from the date of approval of his appointment in an aided post, be eligible to count the service rendered after such date of approval, for fixation of pay in the said post and Automatic Advancement Scheme, Career Advancement Scheme. Pension made applicable or extended to such employee from time to time.
