Section 4 in Maharaja Bhupinder Singh Punjab Sports University Act, 2019
4. Effect of Establishment of University.
- On and from the date of commencement of this Act-(a)Professor Gursewak Singh Government College of Physical Education, Patiala shall be a constituent College of the University and any reference to this College in any contract or other instrument shall be admitted to be reference to the University establishment under this Act;(b)all properties, moveable or immoveable belonging to Professor Gursewak Singh Government College of Physical Education, Patiala shall vest in the University;(c)all rights and liabilities of Professor Gursewak Singh Government College of Physical Education, Patiala shall stand transferred to the University notwithstanding anything contained in any other law for the time being in force;(d)every employee, academic or non academic of Professor Gursewak Singh Government College of Physical Education, Patiala from the commencement of this Act, shall be at the disposal of the University and shall be treated on deputation from their parent department to the University on the same remuneration and on the same terms and conditions and with same rights and privileges so as to pension, leave, gratuity, provident fund and other matters as he would have held the same if this Act had not been enacted and shall continue to do so unless and until his employment is determined or until terms and conditions are duly altered by the Government, including the remuneration:Provided that if the alterations so made, are not acceptable to such an employee, he shall be repatriated to his parent department in Government; and(e)all Physical Education or Sports Colleges or Institutions admitted to the privileges of or affiliated to any University established within the State shall stand affiliated to or admitted to the privileges of or affiliated to the University established under this Act.
