Section 43(6) in Andhra Pradesh Agricultural University Act, 1963
(6)[ Notwithstanding any thing in this Act, but subject to the provisions of sub-section(6-A), where the control and management of any college has been transferred to the university under sub-section (3) or sub-section (4), the University shall employ all teachers and other employees of the Government or the Osmania University as the case may be, who immediately before the date notified by the Government under sub-section (1), were serving in or were attached to that college, on such foreign service conditions as may be determined by the Government in the case of a Government employee or by the Osmania University in the case of an employee of that University. Provided that no deputation or any other allowance shall be payable to any such employee.Provided further that all the teachers and the other employees of the Government or the Osmania University, as the case may be who are serving the University on the date of commencement of the Andhra Pradesh Agricultural University (Amendment) Act, 1974, shall be deemed to have been employed by the University under this sub-section.] [As amended by the Andhra Pradesh Agricultural University (Amendment) Act , 1971 (Act No. 18 of 1974).][(6-A) Notwithstanding anything in sub-section (6), every such teacher or other employee of the Government or the Osmania University, as the case may be shall, within a period of two months from the date of commencement of the Andhra Pradesh Agricultural University (Amendment) Act, 1974, exercise his opinion to revert to the service under the Government or the Osmania University, as the case may be, to which he belongs, failing which he shall be deemed to have been absorbed in the service of the University with effect from the date notified by the Government under sub-section (1) and shall from the said date, be governed by the terms and conditions governing the said service:Provided that-(i)the terms and conditions offered by the University to such teachers and other employees consequent on their absorption in the service of the University shall not be less favourable than those applicable to such teachers and other employees.(a)immediately before the date notified by the Government under subsection (1), as respects remuneration, leave. pension., gratuity and provident fund.(b)immediately before the date of commencement of the Andhra Pradesh Agricultural University (Amendment) Act, 1974, as respects the age of super-annuation.(ii)the service rendered by any such teacher or other employee under the Government or the Osmania University as the case may be, upto the date notified as aforesaid shall be deemed to be service under the University and he shall be entitled to count that service for the purpose of increments, leave, pension or provident fund and gratuity.][(6-B) Notwithstanding anything in sub-section (6-A) every such teacher or other employee who had exercised his option within a period of two months from the date of commencement of the Andhra Pradesh Agricultural University (Amendment) Act, 1974, to revert to the service under the Government or the Osmania University, as the case may be. to which he belongs, shall be given an opportunity to exercise a revised Option within c period of two months, or such other period beyond two months as may be specified by the Government from the date of commencement of the Andhra Pradesh Agricultural University (Amendment) Ordinance, 1976.] [As amended by the Andhra Pradesh l Agricultural University (Amendment ) Act , 1976 (Act No.18 of 1976).][(6-C) In exercise of the powers conferred by sub-section (6-0 of section 43 of the Andhra Pradesh Agricultural University Act, 1963 (Act 24 of 1963) as Amendment by Act 9 of 1992, every teacher or other employee who has exercised his revised option under sub-section (6-B) of the said section to revert to the service under the Government or Osinania University as the case may be to which he belongs, but has not been reverted in pursuance of such Op lion the Governor of Andhra Pradesh hereby appoint the 31st October, 1993 as the last date within which the transferred the aforesaid employees may exercise their Revised option.] [As amended by the Andhra Pradesh Agricultural university Amendment) Act, 1992 (Act No. a of 1992).]
