Section 44(1) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
(1)As soon as may be after the appointed day, the State Government may, after consulting the Vice-Chancellor, direct, by general or special order, that such of the employees of the State Government as are specified in the order shall be transferred to the University with effect from such date as may be mentioned therein :Provided that no such order shall be issued in respect of any employee without the consent of such employee.
