Section 46(2) in Himachal Pradesh Technical University Act, 2014
(2)Where an employee of Central Government/Central University/Autonomous Body of Central Government including a Statutory Body is permanently absorbed in the University, such of the past services rendered by him as would have counted for retirement benefits in that Government/Organization shall count for retirement benefits payable by the University subject to the following :(a)The transfer is with the consent of the parent Government/Organization and is in public interest.(b)The employee has not opted to receive pro-rata retirement benefits from the parent Government/Organization.(c)The Central Government/Autonomous Bodies of Central Government including a Statutory Body, discharges its pension liability, paying in lump sum, by a onetime payment, the pro-rata pension/service gratuity/terminal gratuity and retirement gratuity for the services up to the date of absorption in the University.(d)In case the employee is on Provident Fund or Contributory Pension scheme the accumulations in the Provident Fund or Contributory Pension Scheme account and the capitalized value of gratuity, if any, is transferred by the parent Government/Organization to the University at the time of permanent absorption. If, however, the employee has opted, within one year of permanent absorption, for counting past service rendered in the parent body as qualifying for pension by foregoing employers share of Provident Fund or Contributory Pension Scheme contribution with interest, such accumulations along with capitalized value of gratuity, if any, be transferred by the parent Organization to the University at the time of permanent absorption.
