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[Cites 0, Cited by 0] [Section 47(7)] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(7)(b) in The Assam Agricultural University Act, 1968

(b)that he should be permanently absorbed in the service of the University, and thereupon the University shall absorb him permanently. Any service rendered by him under the State Government 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 changed circumstances may permit as are not less favourable than those to which that person was entitled to immediately before he was taken over by the University ; or