Section 54 in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
54. Powers of Government to transfer certain Colleges, Polytechnics and Institutions to the University -
(1)Notwithstanding anything contained in the Sri Venkateswara Veterinary University Act, 2005 (Act 18 of 2005), the Acharya N.G. Ranga Agricultural University Act, 1963 (Act 24 of 1963), the Andhra Pradesh Universities Act, 1991 (Act 4 of 1991), or the Statutes made thereunder, the Colleges, Polytechnics, Institutions, Research Stations, Farms, Labs, Units and others shown in the Schedule, along with private affiliated institutions shall be disaffiliated from Sri Venkateswara Veterinary University and shall be affiliated and maintained by the Andhra Pradesh Fisheries University:Provided that the common facilities such as Library, Auditorium, Students hostel and staff quarters and such other facilities shall be shared by Sri Venkateswara Veterinary University and Andhra Pradesh Fisheries University in such manner as may be prescribed until a permanent or alternate infrastructure is provided to the later University.(2)The control and management of the Colleges, Polytechnics and Institutions specified in sub-section (1) shall, as from the date notified by the Government, stand transferred to the University and all the sanctioned posts along with budget, properties, assets, liabilities and obligations of Sri Venkateswara Veterinary University and Government in relation thereto shall stand transferredto,vestin,ordevolveupon,theUniversity.(3)The compensation payable, if any, by the University to Sri Venkateswara Veterinary University in respect of the transfer and vesting of the properties and assets, and the devolution of liabilities and obligations, under sub-section (2) shall be such, as may be agreed upon between the two Universities. In default of such agreement, the compensation shall be determined by the Government after giving opportunity to both the Universities of making their representations in thatregard and the decision of the Government in the matter shall be final.(4)Notwithstanding anything contained in this Act, and subject to the provisions of sub-section (5), where the control and management of any college, polytechnic or institution has been transferred to the University under sub-section (2), the University shall employ all Officers, Teachers and other employees of the Government or Sri Venkateswara Veterinary University as the case may be, who immediately before the date notified by the Government under sub-section(1),were serving as per conditions as may be determined by the Government in the case of a government employee or by the Sri Venkateswara Veterinary University in case of an employee of that University:Provided that no deputation or any other allowance shall be payable to any such employee:Provided further that all the teachers and other employees of the Government or Sri Venkateswara Veterinary University as the case may be who a reserving the University on the date of commencement of this Act, shall be deemed to have been employed by the University under this sub-section.(5)Notwithstanding anything contained in sub-section (4)every such teacher or other employee of the Government or Sri Venkateswara Veterinary University,as the case may be, shall, within a period of two months from the date of commencement of this Act,exercise his/her option to revert to the service under the Government or the Sri Venkateswara Veterinary University, as the case may be, to which he/she originally belongs, failing which he/she shall be deemed to have been absorbed in the service of the University with effect from the date notified by the Government under sub-section (1) and shall from the said date, be governed by the terms and conditions governing the said service:Provided that,-(i)the terms and conditions offered by the University to such teachers and other employees consequent on their absorption in the service of the University shall not be less favourable than those applicable to such teachers and other employees,-(a)immediately before the date notified by the Government under sub-section (1), as respects remuneration, leave, pension, gratuity and provident fund;(b)immediately before the date of commencement of this Act as respects the age ofsuperannuation;(ii)the service rendered by any such teacher or other employee under the Government or the Sri Venkateswara Veterinary University as the case may be, upto the date not if iedas aforesaid shall be deemed to be service under the University and he/she shall be entitled to count that service for the purpose of promotion, increments,leave,pension or provident fund and gratuity.(6)Notwithstanding anything in sub-section (5), every such teacher or other employee who had exercised his option within a period of two months from the date of commencement of this Act, to revert to the service under the Government or the Sri Venkateswara Veterinary University, as the case may be, to which he/she originally belongs, shall be given an opportunity to exercise a revised option within a period oftwo months,or such other period beyond two months as may be specified by the Government from the date of commencement of this Act.(7)every such teacher or other employee who had exercised his/her option under sub-section (5)to revert to the sevice under the Government or the Sri Venkateswara Veterinary University, as the case may be, to which he/she originally belongs, but has not been reverted in pursuance of such option, shall begiven an opportunity to give option once again to revert to the service under the Government or the Sri Venkateswara Veterinary University, as the case may be, to which he/she originally belongs, within such period not exceeding two years as may be specified by the Government from the date of the commencement of this Act.(8)Notwithstanding anything contained in this Act or the statutes made thereunder, any student of the University College, Polytechnic or Institution who was studying for any examination of Sri Venkateswara Veterinary University shall be permitted to complete his/her course in preparation therefor, and the University shall make arrangements for holding for such student’s examinations for such period as may be prescribed, in accordance with the curricula of studies of the Sri Venkateswara Veterinary University.(9)The Government shall by order or direct that all the institutions under the control and management of the Government conducting research and extension in the subject of Fisheries Sciences shall be maintained by the University, with effect from such date or dates as may be specified in the order which shall in any case be before the expiration of three years from the appointed day. The control and management of such institutions shall there upon stand transferred to the University and all the properties and assets and liabilities and obligations,of the Government in relation thereto shallstand transferred to, vest in, or devolve upon, the University. The provisions contained in sub- sections(4)and(5)shall,mutatis-mutandis, apply in respect of the teachers and other employees of the Government who immediately before such transfer were serving in or attached to that institution.(10)All colleges and Polytechnics offering Fisheries Sciences courses in the private sector and affiliated to Sri Venkateswara Veterinary University, as on the date notified by the Government, shall stand disaffiliated. Such institutions shall stand affiliated to Andhra Pradesh Fisheries University for academic control and management.(11)All colleges and polytechnics offering Fisheries Sciences courses in the private sector, after the commencement date of this Act, shall take affiliation only from the Andhra Pradesh Fisheries University for academic control and management.(12)On or after the commencement date of this Act, no college shall offer Certificate/Diploma/Degree Courses in Fishery Sciences without affiliation of Andhra Pradesh Fisheries University and no Polytechnic colleges whether in Government or in Private sector shall offer such Certificate/ Diploma/ Degree Courses.
