Section 52(1) in Kashmir and Jammu Universities Act, 1969
(1)all employees of the University of Jammu and Kashmir constituted under the Jammu and Kashmir University Act, 1965, (other than those serving on contract or on deputation in the University or those serving in the Publication Bureau of the University) who immediately before the commencement of this Act, were holding or discharging the duties of any post or office in connection with the affairs of the said University shall, subject to the provisions of sub-section (2), continue in service on the same terms and conditions as regulated their service before such commencement;
