Section 17(2) in Uttar Pradesh State Universities Act, 1973
(2)When any such service is created, the persons then serving on [the administrative posts of Registrars, Deputy Registrars, and Assistant Registrars] [Substituted by Uttar Pradesh Act No. 29 of 1974.] if confirmed before May 14, 1973 shall be absorbed in the service finally, and other persons serving on the said posts may, if found suitable, be absorbed in such service either provisionally or finally, and if, in the latter case, any person is not absorbed finally, then this services shall be deemed to have been terminated on payment of one month's salary as compensation.
