Section 11(3) in Andhra Pradesh Vaidya Vidhana Parishad Act, 1986
(3)Every officer and employee transferred to the Commissionerate under sub-section (1) shall, notwithstanding anything in this Act, continue to hold such post subject to the provisions of the Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984 and such rules as may be made under the proviso to Article 309 of the Constitution; and until such provision in that regard is so made, the law for the time being in force regulating recruitment and conditions of service applicable to such holder immediately before such date shall continue to apply such holder:Provided that before taking action under sub-section (1), the officer or employee shall be given an opportunity to opt for such transfer;Provided further that those officers and employees who do not opt for absorption in the Commissionerate will continue to hold such posts on deputation terms as per the rules made in this regard.
