Section 50(4) in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982
(4)All employees of the College, Research Institutes and other offices and institutions of the Government Department whose services have been transferred to the University shall be deemed to be transferred employees of the Government. Such transferred employee shall be governed in accordance with the terms and conditions of the Government applicable to them while those who have been employed by the University shall be subject to the provisions of this Act and the statutes made thereunder. The transferred Government employees may opt for the University service on such terms and conditions as may be determined by the Board in consultation with the Government.["50A. Removal of difficulties. [Substituted by Act VIII of 1998.]- If any difficulty arises as to the first constitution of any authority of a University after the commencement of this Act, or otherwise in giving effect to the provisions of this Act, the Government may by order do anything which appears to them, necessary for the purpose of removing the difficulty.
