Section 46(3) in Himachal Pradesh Technical University Act, 2014
(3)When an employee of State Government/State Government Department/State University/Autonomous Bodies of State Government or Public Sector Undertaking is permanently absorbed in the University, his/her past services shall be counted for retirement benefits payable by the University provided that the transfer is certified to be in public interest of which the Board of the University shall be the sole judge, subject to the following: -(a)The transfer is with the consent of the State Government/Department/State University/ Autonomous Bodies of State Government or Public Sector Undertaking;(b)The State Government/Department/State University/Autonomous Bodies of State Government or Public Sector Undertakings concerned pays to the University at the time of his permanent absorption in the University, the capitalized value of the retirement benefits in respect of past service of the employee in that Organization; and(c)In case the employee in question is on Provident Fund or Contributory Provident Fund Scheme, the accumulations in his Provident Fund or Contributory Provident Fund account shall be transferred by parent department to the University at the time of permanent absorption.
