Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 59 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983

59. Transfer of certain staff from one University to another.

- In order to make the talent expertise of the Academic staff and officers of one University available to another University, it shall be competent for the Pro-Chancellor to transfer any member of the Academic staff and any officer, [* * *] [The portion beginning with the words 'not below the rank' and ending with the words 'or Director' was deleted by Maharashtra 22 of 1988, Section 7.] from one University to another University, for such period as the Pro-Chancellor may in each case determine. The persons transferred from one University to another shall retain their lien on their posts in the parent University and the service put in by them in the University to which they are transferred shall count for seniority in their service under the parent University.