62. Properties and employees of the Raiganj College (University College).
(1)All land and properties and all rights of whatever kind used, enjoyed or, possessed by, and all interests of whatever kind owned by or, vested in or, held in trust by or, for the Raiganj College (University College) as well as liabilities legally subsisting against it shall vest to the University as constituted under this Act with effect from the date of its coming into effect.(2)All teachers and librarians of the Raiganj College (University College) who have been appointed in a permanent substantive vacancy shall be deemed to have been absorbed in the University with their respective post along with their respective privileges, with effect from the date of commencement of this Act, provided such teachers or librarians possess required qualifications for appointment as a teacher of the University or a Librarian of the University as prescribed by the University Grants Commission and the State Government.(3)The teachers or the librarians, who do not possess required qualification for appointment as a University teacher or as a University Librarian and are not absorbed in the University in terms of the provisions of sub-section (2), or have opted not to be absorbed in the University, such teacher or librarian shall be accommodated in other Government-aided colleges in the State on re-recommendation to be made by the West Bengal College Service Commission without suffering any diminution in their service conditions enjoyed by them immediately preceding the date of commencement of this Act.(4)The State Government shall devise the procedure regarding re-recommendation of the teachers and the librarians referred to under sub-section (3) and such procedure shall have limited effect and shall apply only in case of Raiganj College (University College).(5)The approved part-time teachers and approved whole-time contractual teachers and the hostel and mess employees of the Raiganj College (University College) shall, along with the privileges enjoyed by them immediately preceding the date of coming into effect of this Act, be absorbed in the University with effect from the date of coming into force of this Act.(6)The non-teaching whole-time employees of the Raiganj College (University College) shall have an option either to be absorbed in the University along with the privileges enjoyed by them immediately preceding the date of coming into effect of this Act, or to remain the employees of the North Bengal University provided such option is exercised not later than three months from the date of coming into effect of this Act.(7)An employee fails to have exercised his option under sub-section (6) within the periods mentioned therein shall be deemed to have been opted to be absorbed in the University.(8)With effect from the date of coming into force of thiS Act, the Raiganj College (University College) shall be deemed to have been dissolved and all bodies and authorities of the Raiganj College (University College), by whatever name they are called, which are in existence immediately preceding the date of coming into effect of this Act, shall also stand dissolved with effect from the date of coming into force of this Act and any decision taken or any order made by such authority shall cease to effect from such date.(9)All posts of teachers, librarians, non-teaching staff, hostel and mess employees, approved part-time and approved whole-time contractual teachers of the Raiganj College (University College) so absorbed under this section shall be the post of the University and shall with effect from the date of coming into force of this Act, be deemed to have been created in the University.(10)Any reference to the Raiganj College (University College) in any law, contract or other instrument shall be deemed as a reference to the Raiganj University.
