Section 72(1)(c) in Patna University Act, 1976

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State of Bihar - Subsection

Section 72(1)(c) in Patna University Act, 1976

(c)the members of the teaching staff and servants of the Prince of Wales Medical College and its department appointed by the Patna University in any year in its temporary or permanent cadre shall on being an employee of the State Government under clause (b), be placed below the last man appointed by the State Government in that year in an equivalent temporary or permanent cadre, as the case be, and their inter-se place shall remain the same as were assigned to them in their respective cadres under the Patna University, and-

(i)their salaries shall be fixed at the corresponding stage of the time-scale of pay applicable to equivalent services under the State Government, and if there be no such stage in the Government time-scales of pay, the difference shall be paid to them in the form of reduce able personal pay;

(ii)they shall become members of the General Provident Fund and may without the amount standing to their credit under contributory provident fund in the Patna University, or may transfer the amount to the General Provident Fund as its opening balance.

(iii)they shall be entitled to pension and gratuity admissible under the Rules framed by the State Government; and

(iv)their age of superannuation will be fifty-eight (58) years; and

(v)such medical officer, as were working in the University service and had joined State Service after taking extra-ordinary leave, and again reverted back to their original post in the Patna University on deputation from the State Service, shall be entitled to the benefits provided in clauses (b) and (c).

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State of Bihar - Subsection

Section 72(1)(c) in Patna University Act, 1976