Section 32(2) in Karnataka Universities of Agricultural Sciences Act, 1963
(2)Persons in Government services transferred to the University under section 7 shall be entitled to pension under the [Karnataka] [Adopted by the Karnataka adaptation of laws order 1973 w.e.f. 1.11.1973.] State Civil Services Rules or such other rules as were applicable to them immediately before the transfer and such pension shall be payable by the State Government and shall be an expenditure charged on the Consolidated Fund of the State.
