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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Jharkhand - Subsection

Section 39(1)(a) in The Jharkhand State Agricultural University Act, 2000

(a)All permanent employees of colleges, Research Institutes and other offices and institutions of the Department of Agriculture, Animal Husbandry, Dairy, Fisheries and Forest of the State Government whose services have been transferred by the State Government to a University or such other permanent employees whose services are transferred by the State Government to a University will be deemed to be transferred employees of the Government. These employees shall retain their lien on the permanent posts that they held in Government service on a substantive basis and their service conditions will be subject to the provisions of the [Jharkhand] [Substituted for 'Bihar' [Bihar Service Code having been adapted by Government of Jharkhand vide Notification No. 191 dated 19.10.2001 (Jharkhand Gazette, Extraordinary dated 22.10.2001).] Service Code and other Government Rules, Regulations and Orders in force or that may be framed or issued by the State Government from time to time.