Section 43 in Guru Angad Dev Veterinary and Animal Sciences University Act, 2005
43. Transfer of employees.
(1)Save as otherwise provided in Section 7, all officers and other employees of the existing University, who are holding officers in, or in connection with the existing University relating to Veterinary and Animal Sciences, Fisheries and Small Animals' Colony, shall become the officers or other employees of the University.(2)The employees of the Central Offices of the existing University's administration i.e. Registrar, Comptroller, Director, Students' Welfare, Estate Officer, Dean, Postgraduate Studies, Director of Research, Director of Extension Education, Librarian, University Hospital or any other centralized offices or facilities, dealing with veterinary, animal science, fisheries and related activities along with budget shall stand transferred to the University.(3)Every officer or other employee, transferred to the University from the existing University, shall, on and from the commencement of this Act, hold his office or service in the same rank or designation in the University on the same terms and conditions and with the same rights to pension, provident fund, gratuity and other matters, as would have been admissible to him, if the existing University had not been re-organized.(4)Notwithstanding anything contained in the Industrial Disputes Act, 1947, or any other law for the time being in force, the transfer of the services of any officer or other employee from the existing University to the University, shall not entitle such officer or other employee to any compensation, and no such claim shall be entertained by any Court, tribunal or authority.
