Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 9 in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008

9. Transfer of services of employees of Pt. B.D. Sharma PGIMS to University.

- Subject to the provisions of this Act, every person who was employed in Pt. B.D. Sharma PGIMS on and before the commencement of this Act, shall become an employee of University and shall hold his office or service therein by the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension, leave, gratuity, provident fund and other matters, as he would have held, if this Act had not been enacted and shall continue to do so unless and until his employment is terminated or until such tenure, remuneration and terms and conditions are duly varied in accordance with this Act or Statutes made thereunder.