Section 45 in Jawaharlal Nehru Architecture and Fine Arts University Act, 2008
45. Option to join services of the University and division of funds.
(1)Notwithstanding anything contained in this Act, every teacher or other employee of the University shall, within a period of one month, or such other period beyond one month as may be specified by the Government by a notification, from the date of coming to force of the Act, exercise an option to join the service under the Jawaharlal Nehru Architecture and Fine Arts University or Jawaharlal Nehru Technological Universities, Hyderabad, Kakinada or Anantapur, failing which he/she shall be deemed to have opted to remain in the service of the University where he/she is serving on the date of commencement of this Act and shall, from the said date, be liable to be governed by the terms and conditions governing the University service, which shall not be less favourable than those applicable to such teachers or other employees prior to the said date. The options of all the teachers and other employees opting for joining anyone of the Universities mentioned above shall be considered and they shall be transferred to the said University service on the basis of their relative seniority in the concerned category of service to which he/she belongs and subject to availability of vacancy in that University in the said category within a maximum period of five years from the date of commencement of this Act. It shall be competent for the Executive Council of such University to pass such orders as it deems fit in regard to the seniority, promotions and such other conditions of service of such transferred staff:Provided that the service rendered by such staff in the University, to which the college or institution belonged prior to such transfer, shall be counted for all purposes as service in the University to which he/she opts.(2)The divisible funds of the Jawaharlal Nehru Technological University, constituted under the Jawaharlal Nehru Technological University Act, 1972 shall be divided equitably among the Jawaharlal Nehru Architecture and Fine Arts University, Jawaharlal Nehru Technological University, Kakinada, Anantapur and Hyderabad as per agreement arrived at among the Universities:Provided that if no such agreement is reached within a period of six months from the date notified, the Government may, after giving an opportunity to the concerned Universities for making their representations in that behalf, determine the amounts payable to the respective Universities and the amounts so determined shall be final and binding on the Universities concerned.
