Section 49(2) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
(2)With regard to any employee of the Kalyani University other than those mentioned in sub-section (1) the State Government may, if considered necessary and subject to the agreement of the employee concerned, transfer him to the Bidhan Chandra Krishi [Viswavidyalaya] [The word within square brackets substituted for the words 'Viswa Vidyalaya' throughout this Act by W. B. Act 31 of 1981.].
