Section 49 in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
49. Transitional Provisions.
(1)Notwithstanding anything contained in this Act or in the Acts of the other Universities in the State or in the Statutes or regulations made under any of these enactments, any student who, immediately before the commencement of this Act, was studying in a college which has been or may hereafter be admitted to the privileges of the University for degree, diploma or certificate of the other universities, in accordance with the regulations of the University, be permitted,-(a)to complete his course in accordance with the curriculum of studies of the University corresponding to that of Rajasthan Agriculture University in the State;(b)to be examined by the University and if on the results of such examination he qualifies, be entitled to be conferred a corresponding degree or diploma or certificate of the University; and(c)to appear at examination within two years of the normal period required for completing the said course of studies.(2)In the year of the establishment of the University, University examinations of all courses in different faculties and disciplines shall be conducted by other Universities in the State as the case may be and in subsequent years the examination shall be conducted by the University.(3)Notwithstanding anything contained in the Rajasthan Agriculture University, Bikaner Act, 1987 (Act No. 39 of 1987) and Ordinances, Statutes and Regulations made thereunder. Colleges of Agriculture/Veterinary and other Colleges in allied fields, shall, as may be specified by notification in the Official Gazette, on the appointed day or any time thereafter, be dis-affiliated or, as the case may be, transferred by the Government from the Rajasthan Agriculture University, Bikaner and shall be maintained by the University as constituent College.(4)All the employees serving in such units of the Rajasthan Agriculture University, Bikaner which have been transferred to this University, shall be deemed to be the employees of this University in effect from the date of the commencement of this Act:Provided that notwithstanding anything contained in the Rajasthan Agriculture University, Bikaner Act, 1987 (Act No. 39 of 1987), the employees of this University and of the Rajasthan Agriculture University, Bikaner shall be afforded opportunity to exercise option within one year from the date of commencement of this Act to have their services transferred from one University to another, and option once exercised shall be final.(5)While acceding to the request of the employees of the Universities for transfer under sub-section (4), the State Government shall take into consideration, the total requirement of the staff in the respective University and due weightage shall be attached to the seniority of the employees seeking transfer and only such of the employees will be transferred whose transfer may not hamper the working of the transferring University or may not result in overstaffing in the transferee University.(6)The terms and conditions of transfer of the employees from one University to another, who opt for transfer, shall be such as may be determined by the State Government.
