- On and from the date of commencement of this Act : -(a)Any reference to Law College Dehradun affiliated to Hemwati Nandan Bahuguna Central University, Srinagar Garhwal; Uttaranchal Institute of Technology, Uttaranchal Institute of Management and Uttaranchal Institute of Business Studies affiliated to Uttarakhand Technical University and Hemwati Nandan Bahuguna Central University, Srinagar, Garhwal in any contract or other instrument shall be deemed as a reference to Uttaranchal University, established under this Act;(b)Every person employed in Law college Dehradun, Uttaranchal Institute of Technology, Uttaranchal Institute of Management and Uttaranchal Institute of Business Studies immediately before the commencement of this Act shall hold his office or service in Uttaranchal University established under this Act by the same tenure, at the same remuneration and upon the same terms and conditions with the same rights and privileges as to leave, provident fund and other matters as he/she would have at the same if this Act have not been enacted and shall continue to do so unless and until his/her employment is terminated or until such tenure, remuneration and terms and conditions are duly altered by the Statutes :Provided that if the alteration so made is not acceptable to such employee, his employment may be terminated by the university in accordance with the terms of the contract with the employee or, if no provision is made therein on this behalf, on payment, to him by the university, of compensation equivalent to three months remuneration in case of permanent employees and one month remuneration in case of other employees :Provided further that every person employed before the commencement of this Act, pending the execution of a contract shall be deemed to be appointed in accordance with the provisions of a contract consistent.
