(1)Notwithstanding anything to the contrary contained in the Patna University Act, 1961 (Bihar Act 3 of 1962) or in the Statutes, Ordinances or Regulations made or deemed to have been made thereunder-(a)all such teaching staff and other servants appointed by the State Government and later on employed by the Patna University in the Prince of Wales Medical College and its departments as were not above the age of 58 years on the date of commencement of the Patna University (Amendment) Ordinance, 1971 (Bihar Ordinance no. 62 of 1971) shall cease to be the employee of the Patna University from the said date and shall become the employee of the State Government;(b)all such teaching staff and other servants, whether permanent or temporary, appointed by the Patna University and employed in the Prince of Wales Medical College Patna, or its departments shall cease to be either permanent or temporary staff of the Patna University from the said date and shall become permanent or temporary, as the case may be, staff of the State Government;(c)the members of the teaching staff and servants of the Prince of Wales Medical College and its department appointed by the Patna University in any year in its temporary or permanent cadre shall on being an employee of the State Government under clause (b), be placed below the last man appointed by the State Government in that year in an equivalent temporary or permanent cadre, as the case be, and their inter-se place shall remain the same as were assigned to them in their respective cadres under the Patna University, and-(i)their salaries shall be fixed at the corresponding stage of the time-scale of pay applicable to equivalent services under the State Government, and if there be no such stage in the Government time-scales of pay, the difference shall be paid to them in the form of reduce able personal pay;(ii)they shall become members of the General Provident Fund and may without the amount standing to their credit under contributory provident fund in the Patna University, or may transfer the amount to the General Provident Fund as its opening balance.(iii)they shall be entitled to pension and gratuity admissible under the Rules framed by the State Government; and(iv)their age of superannuation will be fifty-eight (58) years; and(v)such medical officer, as were working in the University service and had joined State Service after taking extra-ordinary leave, and again reverted back to their original post in the Patna University on deputation from the State Service, shall be entitled to the benefits provided in clauses (b) and (c).
