Section 39(4) in The Jharkhand State Agricultural University Act, 2000
(4)(a)The transferred employees of the State Government shall remain in their respective cadres of their Department in the State Government on posts held by them in substantive capacity until their death, retirement, resignation or promotion to higher post.(b)Whenever a transferred Government employee is promoted by a University to a post corresponding to a cadre post of the State Government under the control of a University he will be granted a corresponding promotion by the Government provided that a vacancy exists in such cadre posts. If the promotion by a University is to a post equivalent to a Class I cadre post, but not corresponding to Class I cadre post under the Government, or if such promotion is to a post higher than Class I, such promotion by the University shall not imply any promotion in the cadre of the service of the State Government and will not affect the calculations for the purpose of pension and leave salary.(c)No transferred employee shall be relieved by a University for appointment elsewhere without the consent of the State Government. Except in case of State Scholars, the applications of transferred employee for posts elsewhere may be forwarded by a University direct under intimation to the State Government. The application of officers who had been State Scholars, for posts elsewhere, shall be forwarded by a University after obtaining prior approval of the State Government.(d)If a transferred Government servant accepts appointment on loan basis under any Foreign employer, he will have to revert to Government who will determine the terms for foreign employment.
