Section 39(18) in The Jharkhand State Agricultural University Act, 2000
(18)A transferred employee shall retire from Government service on such day as applies to other Government servants. He shall not be given extension of service without the concurrence of the State Government. In the matter of reemployment by the University up to the age of 60 years, the transferred Government employees shall be treated on the same footing as the employees of the University in other colleges and shall be subject to the same terms and conditions as will be applicable to others, with the concurrence of the State Government. If a University decides to re-employ such retired employees, such re-employment will be like any other fresh employment in the University service and will not effect the pension and leave account of the employees with the Government. Such an employee on re-employment shall draw the initial pay of the post in which he is re-employed unless the concerned University sanctions advance increments, provided always that the total of the pay plus pension and pension equivalent to D.C.R. Gratuity does not exceed the pay last drawn at the time of retirement. In special cases in which a Government servant is reemployed in post involving the assumption of duties and responsibilities of greater importance than those attached to the post which he was holding on the date of retirement, the pay on re-employment plus pension may be allowed to exceed his last pay only with prior concurrence of the State Government.
