Section 9(2) in The West Bengal University of Health Sciences Act, 2002
(2)When any Government college is transferred to the University under sub-section (1), with the date on which such transfer takes place, the following conditions shall ensure effect from :-(i)all the assets including the properties and liabilities pertaining to the said college shall stand transferred to, and vest in, the University;(ii)any member of the teaching staff or other employees, of the said college who immediately before the date of such transfer were serving in, or were attached to, that college, shall stand transferred to the appropriate cadre or category of posts in the University on the same terms and conditions of service as were applicable to them before such transfer and unless and until such terms and conditions are altered with the consent of such persons:Provided that no such member of the teaching staff or other employee of the said college shall be transferred unless he has given his consent in this behalf:Provided further that if any such teacher or other employee does not give his consent for such transfer he shall, notwithstanding anything contained in this Act or in any other law for the time being in force, be retired from service and this shall be treated as voluntary retirement from service. He shall not be entitled to any damages or compensation in respect of such retirement, but shall be entitled to all benefits of retirement for the period of service rendered by him till the date of such voluntary retirement.
