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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Jharkhand - Subsection

Section 39(16) in The Jharkhand State Agricultural University Act, 2000

(16)
(a)In the case of transferred employees employed by a University in University Departments in subjects in which there were corresponding Departments in the Government colleges at the time of establishment of a University, the seniority and emoluments of such employees vis-a-vis those of the rest shall be determined in consultation with the Government.
(b)A University will take steps to create such post of University teachers as considered necessary for the various departments and will consider the cases of transferred eligible members of [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.] Agriculture and other State services at the time of making appointments thereto. The employees of the [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.] Agriculture and other State services appointed to those posts will not have a status or scale lower as compared to the status or scale of pay held by them under the Government at the time of the establishment of a University.
(c)So far as appointment to any post in the post-graduate department corresponding to a Class I cadre post under the Government is concerned, the record of eligible transferred officers shall be given due consideration.