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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttarakhand - Subsection

Section 7(b) in Uttaranchal University Act, 2012

(b)Every person employed in Law college Dehradun, Uttaranchal Institute of Technology, Uttaranchal Institute of Management and Uttaranchal Institute of Business Studies immediately before the commencement of this Act shall hold his office or service in Uttaranchal University established under this Act by the same tenure, at the same remuneration and upon the same terms and conditions with the same rights and privileges as to leave, provident fund and other matters as he/she would have at the same if this Act have not been enacted and shall continue to do so unless and until his/her employment is terminated or until such tenure, remuneration and terms and conditions are duly altered by the Statutes :