Section 40 in The Centre for Environmental Planning and Technology University Act, 2005
40. Transitory provisions for officers and employees.
(1)All officers and employees employed in the existing CEPT Trust immediately before the appointed day shall, subject to the provisions of this Act, be deemed to the officers and employees of the University and shall exercise such powers and perform such duties as are conferred upon it by or under this Act.(2)They shall receive salaries and allowances and be subject to the same conditions of service to which they were entitled or subject to immediately before the commencement of this Act until any other provisions are made in accordance with this Act:Provided that conditions of service applicable immediately before the appointed day to any officer or employee shall not be varied to his disadvantage except with the previous approval of the State Government.(3)The teachers, officers and employees of the University referred to in Sub-section (1) who are covered under the pensions and provident fund scheme of the State Government shall be deemed to be continued to be governed by the said scheme of the State Government.
