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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(8) in Presidency University Act, 2010

(8)
(a)All properties and all rights of whatever kind used, enjoyed or, possessed by, all interests of whatever kind owned by or, vested in or, held in trust by or, for the College as well as liabilities legally subsisting against the College shall pass to the University as constituted under this Act.
(b)All sanctioned posts of the College shall stand transferred to the University and all Government employees employed in the College will continue to function under the University in their existing capacities till such time the posts are actually filled up by the University or the incumbents are posted elsewhere by appropriate Government Orders or Notifications to be issued from time to time. The said Government employees during their tenure in the University will continue to enjoy the same pay and allowances upon the same terms and conditions of service with the same rights and privileges as to pension, gratuity, provident fund, savings cum group insurance scheme and other matters as they would enjoy as the State Government employees:
Provided that the State Government may consider creation of appropriate number of cadre-specific supernumerary posts or shadow posts under the aegis of Higher Education Department or Education Directorate to protect the interest of the aforesaid Government employees.
(c)All Government employees including teachers, Librarians and nonteaching staff who have been employed in the College or, are liable to be posted to the College shall be given opportunity to exercise their option for being considered for selection in University services in a phased manner as may be decided by the State Government by issue of suitable orders or notifications from time to time :
Provided that the last date for such option shall not be later than one year after the appointed day:Provided further that no employee who has opted for being considered for selection in University services shall be debarred for selection in University services only on the ground that he has already exceeded the upper age limit for recruitment to the concerned post.