(1)As from such date as the State Government may, by notification, specify in this behalf all constituent colleges of the Jawaharlal Nehru Krishi Vishwavidyalaya situated in the areas specified in sub-section (1) of Section 6 imparting instruction in Agriculture, Horticulture, Veterinary Science and Animal Husbandry or any other allied subjects for bachelors degree or higher and all research stations within those areas which are operated for carrying put research in agriculture and allied sciences together with lands, hostels and other buildings, furniture, library books, laboratories, stores, instruments, apparatus, appliances and equipments and livestock belonging to such colleges and stations and the budget programme made for them shall be transferred to and vest in the University.(2)On and from the date of transfer of any college or research station under sub-section (1) the following consequences shall ensue, namely : -(a)the employees of the Jawaharlal Nehru Krishi Vishwavidyalaya-(i)who were working in or were attached to the colleges or research stations situated within the jurisdiction of the University on the said date; or(ii)who but for their temporary absence from such colleges or research stations on account of any cause would have been working in or remained attached thereto on the said date; or(iii)except the employees who have been recruited against the separate cadre posts, created in College of Horticulture, Mandsaur, College of Agriculture, Tikamgarh and Ganjbasoda and College of Veterinary Science and Animal Husbandry, Rewa, who opt for transfer to the--University and are permitted by the Committee constituted by the State Government for the purpose within a period of six months or a. period as extended by the State Government, shall become the employees of the University and shall be thereafter be governed by the terms and conditions governing the services under the University :Provided that the terms and conditions offered by the University to such employees consequent upon their absorption in the service of the University shall not be less favourable than those applicable to such employees prior to the said date;(b)any right, privilege, obligation or liability acquired accrued or incurred by the Jawaharlal Nehru Krishi Vishwavidyalaya in respect of the college or research station, as the case may be, shall be deemed to be the right, privilege obligation or liability acquired, accrued or incurred by the University;(c)any contract entered into by the Jawaharlal Nehru Krishi Vishwavidyalaya in respect of the college or research station, as the case may be, shall be deemed to be contract entered into by the University.(3)Nothing in this section shall be deemed to authorize the University to sell, lease, exchange, or otherwise dispose of any land or building of any college or research station, transferred to the University under sub-section (1) except with the prior concurrence of the State Government.
