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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Jharkhand - Subsection

Section 39(1)(b) in The Jharkhand State Agricultural University Act, 2000

(b)All such Government employees of any College, Research Institute or any other Institution of the Agriculture, Animal Husbandry and Forest Department who did not on the eve of transfer to the University held any permanent post on a substantive basis under Government or such other temporary employees whose services are transferred to a University by the State Government from time to time, shall be deemed to have been appointed by a University and they shall cease to be Government servant provided that-
(i)they shall give a written notice to the State Government within two;-years from the date of publication of the statutes of a University in the [Jharkhand] [Substituted for 'Bihar' [Bihar Service Code having been adapted by Government of Jharkhand vide Notification No. 191 dated 19.10.2001 (Jharkhand Gazette, Extraordinary dated 22.10.2001).] Gazette that they may be permitted to revert to the Government service and thereupon they shall be permitted to revert to the service of Government to the extent of suitable vacancies available failing which their services may be liable to be dispensed with;
(ii)the services rendered by them in the regular establishment under the State Government shall be taken into account in calculating their pension and gratuity in case they are appointed to the pensionable establishment of a University;
(iii)Every such individual who has been employed by a University shall be subject to the provisions of this Act and the statutes made thereunder;