Section 5(d) in The Institutes Of Technology (Amendment) Act, 2002
(d)every person employed by the University of Roorkee immediately before such commencement shall hold his office or service in the Indian Institute of Technology, Roorkee by the same tenure, at the same remuneration and upon the same terms and conditi ns and with the same rights and privileges as to pension, leave, gratuity, provident fund and other matters as he would have held the same if this Act had not been passed, and shall continue to do so unless and until his employment is terminated or unti such tenure, remuneration and terms and conditions are duly altered by the Statutes: Provided that if the alteration so made is not acceptable to such employee, his employment may be terminated by the Indian Institute of Technology, Roorkee in accordance with the terms of the contract with the employee or, if no provision is mad therein in this behalf, on payment to him by the Indian Institute of Technology, Roorkee of compensation equivalent to three months' remuneration in the case of permanent employees and one month' s remuneration in the case of other employees: Provided further that any reference, by whatever form of words, to the Vice- Chancellor and Pro- Vice- Chancellor of the University of Roorkee in any law for the time being in force, or in any instrument or other document, shall be construed as a r ference to the Director and the Deputy Director, respectively, of the Indian Institute of Technology, Roorkee; and
