Section 57(8) in Sanskrit College and University, West Bengal Act, 2015
(8)(a)All properties and all rights of whatever kind used, enjoyed or, possessed by, all interests of whatever kind owned by or, vested in or, held in trust by or, for the Sanskrit College as well as liabilities legally subsisting against the Sanskrit College shall pass to the University as constituted under this Act.(b)All sanctioned posts of the Sanskrit College shall stand transferred to the University and all Government employees i.e. all teaching and non-teaching staff employed in the College will continue to function under the University in their existing capacities till such time the posts are actually filled up by the University through the due selection process or the incumbents are posted elsewhere by appropriate Government Orders or Notifications to be issued from time to time; and until such time the said teaching and non-teaching staff during their tenure in the University will continue to enjoy the same pay and allowances upon the same terms and conditions of service with the same rights and privileges as to pension, gratuity, provident fund, savings cum group insurance scheme and other matters as they would enjoy as the State Government employees.(c)All Government employees including teachers, librarians and non-teaching staff who are presently employed in the Sanskrit College shall be given an opportunity to exercise their option for being considered for selection in the University service subject to the specified selection procedure adopted by the University.
