Section 55 in Kerala Veterinary and Animal Sciences University Act, 2010
55. Transfer of certain Colleges, Institutions and employees to the University.
(1)Notwithstanding anything contained in the Kerala Agricultural University Act, 1971 (Act 33 of 1971), the colleges, research stations; Veterinary hospitals and other institutions specified in the schedule, and the attached hostels and other buildings together with the articles of furniture, libraries, books, laboratory, stores, instruments, apparatus, appliances and equipments and all other property both movable and immovable owned and managed by the Kerala Agricultural University prior to the specified date, shall along with all the properties, assets, liabilities and obligations stand transferred to, and vest in the University.(2)The Government may, at any time after the commencement of this Act, transfer to the University any of their lands for its use on such terms and conditions as they deem proper.(3)The Government may, at any time after the specified date, transfer to the University, the control and management of any of their colleges or institutions on such terms and conditions as they deem proper.(4)Notwithstanding anything contained in any other Act relating to the establishment of a University in the State or in the Statutes, Ordinances, Regulations and Order made thereunder on and from the specified date, the colleges or institutions referred to in sub- section (3) shall be disaffiliated from the University to which they were affiliated on the date immediately preceding such specified date and shall be deemed to be colleges or institutions affiliated to the University.(5)Any student of a college or institution specified in sub-section (1), who was studying for any examination of the Kerala Agricultural University, prior to the specified date, shall be permitted to complete his course in preparation thereof, and the University shall make arrangements for holding for such students, examinations, for such period as may be prescribed in accordance with the curricula of students of the Kerala Agricultural University.(6)Every person employed by the Kerala Agricultural University, and serving in any of the colleges, research stations or institutions specified in sub-section (1) shall, based on their option, as from the specified date, be transferred to the University on the same conditions of service as were applicable to him before such transfer and continue to be governed by the same conditions of service unless and until such conditions are altered in accordance with the provisions of the Statutes and Ordinances:Provided that no such person who is deputed from the Government to Kerala Agricultural University, shall be transferred to the University, without the prior approval of the Government:Provided further that no person employed by the State but working in colleges, research stations or institutions mentioned in the Schedule shall be transferred to the University, unless the Government takes a decision on the status of his employment, and till then he shall continue to be governed by the conditions of service under which he was employed.Chapter - IX Grievance Redressal Mechanism
