Section 8(7) in University of Horticultural Sciences Act, 2009
(7)Any teacher of agriculture and allied sciences and every person other than teachers if he wants to remain in the parent Universities shall be transferred only after three years from the new University with the mutual consent of Vice-Chancellor of the Horticulture University and the parent Universities:Provided that no such person who is deputed from the State Government to University of Agricultural Sciences, Bangalore and the University of Agricultural Sciences, Dharwad, shall be transferred to the University, without the prior approval of the State Government:Provided further that no person employed by the State Government but working in Colleges, research stations or institutions mentioned in the Schedule shall be transferred to the University, unless the State Government takes a decision on the status of his employment, and till then he/she shall continue to be governed by the cadre and recruitment rules under which he was employed.
