Section 76 in Kerala University of Health Sciences Act, 2010
76. Transfer of Government Colleges to University.
(1)The Government may at any time, by notification in the Gazette, transfer any Government college of Health and Allied Sciences to the University and from the date of such transfer the said college shall be a constituent College of the University.(2)When any Government College is transferred to the University under sub-section (1) with effect from the date on which such transfer takes place, the following consequences shall ensue, namely:-(i)all the assets including' the properties and liabilities pertaining to the said college shall, stand transferred to and vested in the University;(ii)all members of the teaching staff or other employees of the said college who immediately before the date of such transfer were serving in or were attached to, that college shall stand transferred to the appropriate cadre or category of posts in the University on the same conditions of service as were applicable to them before such transfer and unless and until such conditions are altered with the consent of such persons:Provided that no such member of the teaching staff or other employee of the said college shall be transferred unless he has been given an opportunity to exercise option for accepting transfer in accordance with the norms decided with the prior approval of Government.
