Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(d) in Maharaja Bhupinder Singh Punjab Sports University Act, 2019

(d)every employee, academic or non academic of Professor Gursewak Singh Government College of Physical Education, Patiala from the commencement of this Act, shall be at the disposal of the University and shall be treated on deputation from their parent department to the University on the same remuneration and on the same terms and conditions and with same rights and privileges so as to pension, leave, gratuity, provident fund and other matters as he would have held the same if this Act had not been enacted and shall continue to do so unless and until his employment is determined or until terms and conditions are duly altered by the Government, including the remuneration: