Section 10 in The Maharashtra Animal and Fishery Sciences University Act, 1998
10. Transfer of certain institutions to State Government.
- The University may, if in its opinion, any college, research institution, schools, centre, activity or other institutions transferred to and vesting in it is surplus to its requirements, it may request the State Government to take over the same. Upon such request, the State Government may, by notification in the Official Gazette, direct that such institution shall, from, such date and subject to such terms and conditions (including those relating to the employees serving therein or thereunder) as may be specified in the notification, cease to vest in the University and passed to, and be maintained by, the State Government; and thereupon all the properties and assets and liabilities of the University in relation to such institution shall stand transferred to, and vest in the State Government. However, the conditions of service of the employees, if any, transferred to the State Government alongwith the institution shall not be less favourable than those applicable to them immediately before such transfer.
