Section 7(5) in Karnataka Universities of Agricultural Sciences Act, 1963
(5)Every person employed in any of the colleges specified in sub-section (1) or in any of the institutions referred to in sub-section (4) immediately before the appointed day or the date specified in the order under sub-section (4), as the case may be, shall, as from the appointed day or the specified date, become an employee of the University on such terms and conditions as may be determined by the State Government in consultation with the Board:Provided that no such person who is allotted or deemed to be allotted to serve in connection with the affairs of the [State of Karnataka] [Adopted by the Karnataka adaptation of laws order 1973 w.e.f. 1.11.1973] under section 115 of the States Reorganisation Act, 1956, shall be transferred to the University except with the consent of such person.
