Section 54(6) in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
(6)Notwithstanding anything in sub-section (5), every such teacher or other employee who had exercised his option within a period of two months from the date of commencement of this Act, 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, shall be given an opportunity to exercise a revised option within a period oftwo months,or such other period beyond two months as may be specified by the Government from the date of commencement of this Act.
