Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(2) in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009

(2)On and from the date of transfer of any college or research station under sub-section (1) the following consequences shall ensue, namely : -
(a)the employees of the Jawaharlal Nehru Krishi Vishwavidyalaya-
(i)who were working in or were attached to the colleges or research stations situated within the jurisdiction of the University on the said date; or
(ii)who but for their temporary absence from such colleges or research stations on account of any cause would have been working in or remained attached thereto on the said date; or
(iii)except the employees who have been recruited against the separate cadre posts, created in College of Horticulture, Mandsaur, College of Agriculture, Tikamgarh and Ganjbasoda and College of Veterinary Science and Animal Husbandry, Rewa, who opt for transfer to the--University and are permitted by the Committee constituted by the State Government for the purpose within a period of six months or a. period as extended by the State Government, shall become the employees of the University and shall be thereafter be governed by the terms and conditions governing the services under the University :
Provided that the terms and conditions offered by the University to such employees consequent upon their absorption in the service of the University shall not be less favourable than those applicable to such employees prior to the said date;
(b)any right, privilege, obligation or liability acquired accrued or incurred by the Jawaharlal Nehru Krishi Vishwavidyalaya in respect of the college or research station, as the case may be, shall be deemed to be the right, privilege obligation or liability acquired, accrued or incurred by the University;
(c)any contract entered into by the Jawaharlal Nehru Krishi Vishwavidyalaya in respect of the college or research station, as the case may be, shall be deemed to be contract entered into by the University.