(5)Every person who becomes an employee of the Kannur 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 condition 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.• The liability to pay pension and gratuity to the employees referred to in sub-section (2) shall be the liability of the Kannur University .
