Section 40(2) in The West Bengal University of Animal and Fishery Sciences Act, 1995
(2)As soon as may be after the appointed day, the State Government may, by general or special order, direct that-(a)(i)such of the employees of the former University other than those mentioned in sub-section (1), and(ii)such of the employees employed in the Department of Animal Resources Development, and the Department of Fisheries, Government of West Bengal, on the day immediately before the appointed day,as the State Government may consider necessary, shall, with effect from such date as may be specified in the order, stand transferred to the University:Provided that no such order shall be issued without the consent of the employee concerned; and(b)upon such transfer, the employees shall, with effect from the date specified in the order under this sub-section, be the employees of the University and shall cease to be the employees of the former University or the State Government, as the case may be.
