Section 64(2) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(2)As soon as may be, after the appointed day the State Government may, after consulting the Vice-Chancellor of the concerned Krishi Vidyapeeths and the University direct by general or special order that-(i)such of the employees of the State Government who immediately before the appointed day serving in the Institutions specified in First Schedule; and(ii)such of the employees of the Krishi Vidyapeeths as are specified in such order,shall stand allotted to serve in connection with the affairs of the University with effect from such date as may be specified in such order:Provided that, the non-teaching staff of the Faculties of Veterinary Science and Fishery Sciences and Animal Husbandry wings of the Krishi Vidyapeeth may exercise option for retention by the said Vidyapeeth, if the said Vidyapeeth agrees to retain such non-teaching staff along with post held by them on the day immediately before the appointed day.
