96. Transfer of service of certain employees from the University of Kerala to the Mahatma Gandhi University.
(1)Any person in the employment of the University of Kerala may subject to such conditions and restrictions as may be specified by the Government in this behalf, opt to serve in connection with the affairs of the Mahatma Gandhi University .(2)As soon as may be after the date of the commencement of this Act, the Government may, after consulting the Vice-Chancellors of the University of Kerala and the Mahatma Gandhi University direct, by general or special order, that such of the employees of the University of Kerala as are specified in such order shall stand allotted to serve in connection with the affairs of the Mahatma Gandhi University with effect from such date as may be specified in such order.(3). In making an order under sub-section (2), the persons who have opted under subsection (1) to serve in connection with the affairs of the Mahatma Gandhi University shall be given preference.(4). With effect from the date specified in an order under sub section (2) the persons specified in such order and allotted to serve in connection with Mahatma Gandhi University shall become employees of the Mahatma Gandhi University and shall cease to be employees of the University of Kerala.(5). Every person who becomes an employee of the Mahatma Gandhi University under sub-section (4) shall, hold office under that University by the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension, gratuity, if any, and other matters as he would have held the same on the date specified in the order under sub-section (2), as if this Act had not been passed.(6). The liability to pay pension and gratuity to the persons referred to in sub-section (2) shall be the liability of the Gandhiji University.
