Section 46(1) in Himachal Pradesh Technical University Act, 2014
(1)All Teachers and other employees from the Central Government, Central University or Autonomous Bodies of Central Government, State Government/ State Government Departments/State University or Autonomous Bodies of State Government, Public Sector Undertakings appointed/taken on secondment basis in public interest in the University shall be allowed to exercise option whether or not they wish their services to be taken over by the University. However, the final right to entertain the option for permanent absorption in the University will remain with the Board.
