79. Transfer of service of certain employees from the University of Calicut to the Kannur University.
(1)Any person in the employment of the University of Calicut may, subject to such conditions and restrictions as may be specified by the Government in this behalf, opt to serve in connection with the affairs of the Kannur University .(2)As soon as may be after the date of commencement of this Act, the Government may, after consulting the Vice-Chancellors of the University of Calicut and the Kannur University, direct, by general or special order, that such of the employees of the University of Calicut who have opted under sub-section (1) as are specified in such order shall stand allotted to serve in connection with the affairs of the Kannur University with effect from such date as may be specified in such order,.(3)In making an order under sub-section (2) the persons who have opted under subsection (1) to serve in connection with the affairs of the Kannur University shall be given preference.(4)With effect from the date specified in an order under sub-section (2), the persons specified in such order and allotted to serve in connection with Kannur University shall become employees of the Kannur University and shall cease to be employees of the University of Calicut .(5)Every person who becomes an employee of the Kannur University under sub-section (4) shall hold office under that University by the same tenure, at the same remuneration and upon the same terms and condition and with the same rights and privileges as to pension, gratuity, if any, and other matters as he would have held the same on the date specified in the order under sub-section (2), as if this Act had not been passed.• The liability to pay pension and gratuity to the employees referred to in sub-section (2) shall be the liability of the Kannur University .
