Section 82 in The Karnataka State Universities Act, 2000
82. Transfer of Government Colleges to the University.
(1)The State Government may, by order, published in the official Gazette, transfer to the University with effect from such date and subject to such conditions as may be specified in the order, any of its colleges, any hostel or other building of such colleges and the articles of furniture, library, books, laboratory, stores, instruments, apparatus, appliances and equipments of such college. Upon the publication of such order, the college shall become a college maintained and administered by the University as its college and the properties mentioned in the order shall become the properties of the University;(2)Nothing in this Act shall be deemed to authorise the University to sell. lease, exchanges or otherwise dispose of any land or building transferred to the University under sub-section (1).(3)Where any college has been transferred to the maintenance and control of the University by an order made under sub-section (1) then, notwithstanding anything contained in this Act all members of the teaching staff and other employees of the State Government who, immediately before the date of the publication of the said order, were serving in or were attached to the college shall stand transferred to the appropriate cadre or category of posts in the University:Provided that in the event of transfer of college to the University, an opportunity shall be afforded to the employees serving in such a college to exercise their option either to continue in the services under the state or to be absorbed in the services of the University.
