Section 60(5) in Dr. Y.S.R. Horticultural University Act, 2007
(5)Notwithstanding anything in this Act, where the control and management of any college or institution has been transferred to the University under sub-section (3), the University shall employ all teachers and other employees of the Government or the Acharya N.G.Ranga Agricultural University, as the case may be, who immediately before the date notified by the Government under the above subsection were serving in or were attached to those institutions, on such foreign service conditions as may be determined by the Government in the case of a Government employee or by the Acharya N.G.Ranga Agricultural University in the case of an employee of that University:Provided that no deputation or any other allowance shall be payable to any such employee.
