Section 73(4) in Kerala University of Fisheries and Ocean Studies Act, 2010
(4)Every person employed in any of the institutions specified in sub-section (1) or in any of the institutions referred to in sub-section (3) immediately before the date specified in the notification under sub-section (1) or the date specified in the order under sub-section (3) in relation to that institution, as the case may be, shall, as from that date, become an employee of the University:Provided that the Government may within a period of six months from the date specified in the notification under sub-section (1) or in the order under sub-section (3) with the concurrence of the University, -(a)direct that any person who has so become an employee of the University shall cease to be an employee of the University and shall become an employee of the Government , if in the opinion of the Government the continuance of such person as an employee of the University has the effect of depriving any other person who has superior claim and who is willing to be appointed in the employment of the University; or(b)transfer to the University any employee of the Government who on the date specified in the notification under sub-section (1) or in the order under sub-section (3), as the case may be, is eligible to become an employee of the University and who has superior claim than any other person who has become an employee of the University on that date:Provided further that, if in the opinion of the University, any person employed in any of the institution referred to in sub-section (3) immediately before the date specified in the order under that sub-section in relation to that institution or any person transferred to the University under the preceding provision, is not suitable, the University may move the Government within a period of two years from the date specified in the said order or the date of transfer of the person to the University, as the case may be, to take back such person to the service of the Government , and thereupon the Government shall take back such person to the service of the Government.
