Section 52(2) in Kashmir and Jammu Universities Act, 1969
(2)the Chancellor may, in consultation with the Pro-Chancellor, by order allocate the employees of the University of Jammu and Kashmir (other than those serving on contract or deputation in the University or those serving in the Publication Bureau of the University) between the University of Kashmir and the University of Jammu constituted under this Act in such manner as he may consider necessary and every such allocation shall be deemed to be an appointment, transfer or promotion, as the case may be, to the post or office by the competent authority under this Act :Provided that in making such allocation the conditions of service of employment of such employees shall not be varied to their disadvantage ;
