Section 57(2) in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987
(2)On and from the date of transfer of any college or research station under sub-section (1) of the following consequences shall ensue, namely :-(a)the employees of the Jawaharlal Nehru Krishi Vishwavidyalaya-(i)who were working in or were attached to the colleges or research stations situated within the jurisdiction of the University on the said date; or(ii)who but for their temporary absence from such colleges or research stations on account of any cause would have been working in or remained attached thereto on the said date; or(iii)who opt for and are permitted by the Board be transferred to the other University within a period of six months;shall become the employees of the University and shall thereafter be governed by the terms and conditions governing the services under the University :Provided that the terms and conditions offered by the University to such employees consequent upon their absorption in the service of the University shall not be less favourable than those applicable to such employees prior to the said date.(b)any right, privilege, obligation or liability acquired, accrued or incurred by the Jawaharlal Nehru Krishi Vishwavidyalaya in respect of the college or research station, as the case may be, shall be deemed to be the right, privilege, obligation or liability acquired, accrued or incurred by the University.(c)any contract entered into by the Jawaharlal Nehru Krishi Vishwavidyalaya in respect of the college or research station, as the case may be, shall be deemed to be contract entered into by the University.
