Section 43(4) in Guru Angad Dev Veterinary and Animal Sciences University Act, 2005
(4)Notwithstanding anything contained in the Industrial Disputes Act, 1947, or any other law for the time being in force, the transfer of the services of any officer or other employee from the existing University to the University, shall not entitle such officer or other employee to any compensation, and no such claim shall be entertained by any Court, tribunal or authority.
