Section 57(3) in The Uttar Banga Krishi Viswavidyalaya Act, 2000
(3)(a)As soon as may be after the appointed day, the State Government, in consultation with the Vice-Chancellor and the former University, may, by general or special order, transfer such employees of the former University, who seek option for transfer to the University, other than those mentioned in sub-section (1), on the day immediately before the appointed day, as the State Government may consider necessary and, thereupon, such employees shall, with effect from such date as may be specified in the order, stand transferred to the University:Provided that no such order shall be issued without the consent of the employee concerned.(b)Upon such transfer, the employees shall, with effect from the date specified in the order under this sub-section, be the employees of the University and shall cease to be the employees of the former University:Provided that such process of transfer of employees of the former University to the University shall remain open for such period, not being less than five years, as may be decided by the committee constituted by the State Government under section 60.
