Section 54(9) in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
(9)The Government shall by order or direct that all the institutions under the control and management of the Government conducting research and extension in the subject of Fisheries Sciences shall be maintained by the University, with effect from such date or dates as may be specified in the order which shall in any case be before the expiration of three years from the appointed day. The control and management of such institutions shall there upon stand transferred to the University and all the properties and assets and liabilities and obligations,of the Government in relation thereto shallstand transferred to, vest in, or devolve upon, the University. The provisions contained in sub- sections(4)and(5)shall,mutatis-mutandis, apply in respect of the teachers and other employees of the Government who immediately before such transfer were serving in or attached to that institution.
