Section 80 in The Dr. Babasaheb Ambedkar Technological University Act, 1989
80. Absorption of persons on deputation in the service of University.
(a)It shall be lawful for the University to take into its service persons on deputation, persons from the other University or Government.(b)Notwithstanding anything contained in any other law for the time being in force, any person taken on deputation either from any other University or State Government, shall be subject to the provisions of this Act, and the Statutes and regulations made thereunder:Provided that, if such a person desires that he should be permanently absorbed in the service of the University, he may, by notice, in writing, so indicate within two years from the date of his deputation and thereupon if the University absorbs him permanently in its service, any service rendered or deemed to be rendered by him under the State Government or other University shall be deemed to be service under the University, and he shall be entitled to receive from the University, such terms and conditions of service, in respect of remuneration, leave and pension and such rights in respect of disciplinary matters or rights similar thereto, as the changed circumstances may permit, as are not less favourable than those to which that person was entitled to immediately before the date of commencement of this Act, or(c)he may be permitted to revert to the service of that University or of the State Government, as the case may be; and thereupon he shall revert to the specified by him in the notice, on the same terms and conditions of service applicable to him immediately before such commencement;(d)if any person taken over by the University under clause (b) fails to give sue. notice in time, he shall be deemed to have opted to be permanently absorbed in the service of the University under the proviso to clause (b);(e)notwithstanding anything contained in this section, if in the opinion of the University, such person is not suitable or is surplus to its requirements, the University may move the University concerned or the State Government, as the case may be, within a period of two years from the date of deputation of such person, to repatriate him to the service of the concerned University or the Government, as the case may be. Upon such a request by the University, that University or the Government, as the case may be, shall take back the person in its service.
