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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(3) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004

(3)Persons in State Government services transferred to the University under section 8 shall be entitled to pension under the Karnataka State Civil Services Rules or such other rules as were applicable to them immediately before the transfer and such pension shall be payable by the State Government and shall be an expenditure charged on the Consolidated Fund of the State.