Section 54(7) in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
(7)every such teacher or other employee who had exercised his/her option under sub-section (5)to revert to the sevice under the Government or the Sri Venkateswara Veterinary University, as the case may be, to which he/she originally belongs, but has not been reverted in pursuance of such option, shall begiven an opportunity to give option once again 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, within such period not exceeding two years as may be specified by the Government from the date of the commencement of this Act.
