Section 47(2) in The SreeNarayanaGuru Open University Act, 2021
(2)The distance education, continuing education and private registration which were under the jurisdiction of the Kerala University, the Calicut University, the Mahatma Gandhi University and the Kannur University established under the provisions of the Kerala University Act, 1974 (17 of 1974), the Calicut University Act, 1975 (5 of 1975), the Mahatma Gandhi University Act, 1985 (12 of 1985) and the Kannur University Act, 1996 (22 of 1996) respectively shall be separated and excluded from such Universities and be vested and brought under the jurisdictional limit of this University. The teachers, officers, employees, non teaching employees and other employees in regular service of the University who are likely to lose their post as a result of such vesting and jurisdictional limit and possess qualification specified for such posts shall have the right to permanently be appointed, by option, to similar posts in various categories to be created in the University, till such date as fixed by the Syndicate, by protecting the conditions of service they have been availing and enjoying in the parent Universities.
