Section 55(6) in Kerala Veterinary and Animal Sciences University Act, 2010
(6)Every person employed by the Kerala Agricultural University, and serving in any of the colleges, research stations or institutions specified in sub-section (1) shall, based on their option, as from the specified date, be transferred to the University on the same conditions of service as were applicable to him before such transfer and continue to be governed by the same conditions of service unless and until such conditions are altered in accordance with the provisions of the Statutes and Ordinances:Provided that no such person who is deputed from the Government to Kerala Agricultural University, shall be transferred to the University, without the prior approval of the Government:Provided further that no person employed by the State but working in colleges, research stations or institutions mentioned in the Schedule shall be transferred to the University, unless the Government takes a decision on the status of his employment, and till then he shall continue to be governed by the conditions of service under which he was employed.Chapter - IX Grievance Redressal Mechanism
