Section 8 in University of Horticultural Sciences Act, 2009
8. Transfer of certain Colleges, Institutions and employees of the University.
(1)Notwithstanding anything contained in the Karnataka Universities of Agricultural Sciences Act, 1963 (Karnataka Act 22 of 1963), the colleges, research stations, All India Co-ordinated Research Projects on horticultural crops and other institutions and also the farms of State Departments of Horticulture and Agriculture specified in the schedule-I and the attached hostels and other buildings together with the articles of furniture, libraries, books, laboratory, stores, instruments, apparatus, appliances and equipments, revolving funds and all other property both movable and immovable owned and managed by the University of Agricultural Sciences, Dharwad and the University of Agricultural Sciences, Bangalore and the State Government prior to the specified date shall along with all the properties, assets, liabilities and obligations stand transferred to, and vest in, the University.(2)Any student of a college or institution specified in sub-section (1), who was studying for any final examination of the University of Agricultural Sciences, Bangalore or the University of Agricultural Sciences, Dharwad, as the case may be, prior to the specified date, shall be permitted to complete his course, and the concerned University shall make arrangements for holding such students, examinations.(3)If the University of Agricultural Sciences, Bangalore and University of Agricultural Sciences, Dharwad have prior to the specified date held any examination, the result of which has been declared and degree relating thereto has not been conferred or issued or the results of any such examination have not been declared though the course requirements are completed, then the University of Agricultural Sciences, Bangalore and the University of Agricultural Sciences, Dharwad as the case may be, declare the results and confer the degree.(4)Every person employed by the University of Agricultural Sciences, Bangalore and the University of Agricultural Sciences, Dharwad, and serving in any of the colleges, research stations or institutions specified in sub-section (1) shall, as from the specified date, be transferred to the University on the same conditions of service as were applicable to him before such transfer and continue to be governed by the same conditions of service unless and until such conditions are altered by the University;(5)Every person of Horticulture faculty employed by University of Agricultural Sciences, Bangalore or the University of Agricultural Sciences, Dharwad, and serving in any of the Colleges/Research Stations/Institutions not specified in sub section (1) shall, as from the specified date be transferred on option to the Horticulture University based on the availability of post on the same conditions of service as were applicable to him before such transfer and continue to be governed by the same conditions of service unless and until such conditions are altered by the University;(6)Every person other than teacher employed by the University of Agricultural Sciences, Bangalore and the University of Agricultural Sciences, Dharwad, serving in any of the Colleges, Research Stations/Institution not specified in sub section (1) shall be transferred on option to the Horticulture University based on the availability of posts on the same conditions of service as were applicable to him before such transfer and continue to be governed by the same conditions of service unless and until such conditions are altered by the University;(7)Any teacher of agriculture and allied sciences and every person other than teachers if he wants to remain in the parent Universities shall be transferred only after three years from the new University with the mutual consent of Vice-Chancellor of the Horticulture University and the parent Universities:Provided that no such person who is deputed from the State Government to University of Agricultural Sciences, Bangalore and the University of Agricultural Sciences, Dharwad, shall be transferred to the University, without the prior approval of the State Government:Provided further that no person employed by the State Government but working in Colleges, research stations or institutions mentioned in the Schedule shall be transferred to the University, unless the State Government takes a decision on the status of his employment, and till then he/she shall continue to be governed by the cadre and recruitment rules under which he was employed.(8)The Post-Graduate Education in Horticulture will continue at GKVK Campus under the University of Agricultural Sciences, Bangalore till a notification is issued in this behalf by the State Government.(9)The required faculty for the University out of the Horticulture Division from the University of Agricultural Sciences of GKVK Campus shall be determined by the State Government.(10)The infra-structure of the Horticulture Division, consisting of 60 hectares of the GKVK campus shall be transferred to the Horticulture University by a notification to be issued in this behalf by the State Government.
