Section 77(2) in Andhra Pradesh Education Act, 1982
(2)Notwithstanding any contract or agreement or any law for the time being in force, every teacher or other person employed in the said school immediately before the date on which the control and management thereof is transferred to the Abhyudaya Pradhamika Vidya Samstha shall, as from the said date, be deemed to be an employee of the said Samstha and shall hold office on the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension, gratuity and other matters as he would have held under the said local authority until his remuneration and terms and conditions of service are duly altered by the said Samstha :Provided that every such employee shall, within a period of three months or such period beyond three months as maybe specified by the said Samstha, from the date of transfer of the control and management of the said school, exercise his option either to be retrenched from the service on receipt of such retrenchment benefits as may be prescribed or to be absorbed in the service of the said Samstha with effect from the said date and shall be governed by the terms and conditions governing the said service which shall not be less favourable than those applicable to such employee to the said date.
