Section 40(8) in Guru Angad Dev Veterinary and Animal Sciences University Act, 2005
(8)The provident fund, pension fund, death-cum-retirement gratuity, ex gratia grant and other benefits and accruals thereto of every office or other employee of existing University, shall stand transferred to the University, to which he has been allocated and posted on the date of the commencement of this Act.Explanation. - For the purposes of this section, "asset" shall be deemed to include all property movable and immovable, rights, powers, authorities and privileges, and all other rights and interests arising out of such property, as were immediately before the commencement of this Act, in the ownership, possession, power or control of existing University, and all books of accounts, registers, records and all other documents of whatever nature relating thereto, shall also be deemed to include all obligations of whatever kind then subsisting, of existing University.
