Section 64(3) in The Alipurduar University Act, 2018
(3)The approved part-time teachers, the approved whole-time contractual teachers, the non-teaching employees of the Alipurduar College shall, along with the privileges enjoyed by them immediately preceding the date of coming into effect of this Act, be absorbed in the University in the same capacity with the same scale of pay, with effect from the date of coming into force of this Act: Provided that the non-teaching employees of the erstwhile Alipurduar College may be given an opportunity to exercise option for not being absorbed in the University, and in such cases, if such employee exercises option, his service shall be placed in another Government-aided college on transfer as per provisions of the West Bengal Universities and Colleges (Administration and Regulation) Act, 2017 and the rules made thereunder, without suffering any diminution in their service conditions enjoyed by them immediately preceding the date of commencement of this Act: Provided further that such option shall have to be exercised within six months from the date of assuming the charge of the office of the First Vice-Chancellor of the ersity.
