Section 8(5) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
(5)No member of the teaching staff or other employee working in the College or institutions specified in the Schedule be transferred unless he gives his consent in that behalf and if any teacher or any employee does not give his consent for such transfer, he shall, notwithstanding any contract or anything contained in any provision of law for the time being in force, be retired from service. He shall not be entitled for any damages or compensation in respect of such retirement, but shall be entitled to all retirement benefits for the period of service rendered by him till the date of retirement.
