Section 52(4) in Kashmir and Jammu Universities Act, 1969
(4)All persons who immediately before the commencement of this Act were holding or discharging the duties of any post or office in connection with the affairs of the University of Jammu and Kashmir, on contract basis or by virtue of their deputation to such posts or of offices from other services in the State, unless otherwise ordered by the Chancellor after consulting the Pro-Chancellor, shall cease to hold such posts or to discharge such duties after 60 days from the commencement of this Act and all such contracts with, or deputations to, the University of Jammu and Kashmir, shall stand terminated with effect from the expiry of the said period of 60 days.
