Section 96(5) in Mahatma Gandhi University Act 1985
(5). Every person who becomes an employee of the Mahatma Gandhi University under sub-section (4) shall, hold office under that University by the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension, gratuity, if any, and other matters as he would have held the same on the date specified in the order under sub-section (2), as if this Act had not been passed.
