Section 58 in The Karnataka State Universities Act, 2000
58. Transfer of employees.
(1)Notwithstanding anything contained in any contract, agreement or in any other law for the time being in force and the conditions of service applicable to the employees of the University, the Chancellor in consultation with the State Government may for administrative reasons transfer any employee holding any post in the University to any other University established under this Act or under any law made by the State Legislature for the time being in force and the employee so transferred shall carry with him such conditions of service as may be specified in the order of transfer. Such employee shall on transfer be deemed to have been appointed by the competent authority of the University to which he is transferred:Provided that an employee so transferred shall have an option to retain his lien in the University in which he was initially appointed or for absorption in the University to which he is transferred.(2)For the purpose of ordering such transfer of employees under sub-section (1) the Chancellor shall be deemed to be the appointing Authority in respect of posts held by the employees so transferred.(3)The employee so transferred shall be eligible to Travelling Allowance, Transfer Grants and cost of transportation of personal effects as admissible to the employees of the State Civil Service at the scales applicable to the corresponding posts.(4)The seniority of an employee so transferred in public interest and who has not opted to retain his lien in the University in which he was appointed shall be determined with reference to the date of his initial appointment in the respective cadre or post.
