Section 17(3) in Uttar Pradesh State Universities Act, 1973
(3)Where any person referred in sub-section (2) is absorbed in the service, the conditions of service applicable to him shall not be less advantageous than those applicable to him before his absorption, except that he shall be liable to transfer from one University to another :[Provided that such absorption in the service shall not operate as a bar against holding or continuing to hold any disciplinary proceeding against a member of the service in respect of any act committed before the date of such absorption.] [Inserted by Uttar Pradesh Act No. 5 of 1977, and shall be deemed to have always been inserted.]
