Section 4(3) in Uttar Pradesh State Universities Act, 1973
(3)As from the date appointed under sub-section (2) -(i)the society known as the Kashi Vidyapith, Varanasi shall be dissolved and all property movable and immovable, and rights, powers and privileges of the society shall be transferred to the vest in the University and shall be applied to the objects and purposes for which the University is established;(ii)all debts, liabilities and obligations of the said society shall be transferred to the university and shall thereafter be discharged and satisfied by it;(iii)all references in any enactment to the said society shall be construed as reference to the University;(iv)any will, deed or other document, whether made or executed before or after the commencement of this Act which contains any request, gift or trust in favour of the said society shall be construed as if the University was therein named instead of such society;(v)subject to the provisions of this Act, every person employed immediately before the said date in the said society shall with effect from that date, become an employee of the University by the same tenure and upon the same conditions of service or conditions as similar thereto as changed circumstances may permit, as he would have held under the said society if such notification had not been issued.
