68A. [ Inter University transfer of teacher by an educational agency. [Inserted by Act No. 12 of 2012.]
- Notwithstanding anything to the contrary contained in any law for the time being in force, where an educational agency has colleges under the jurisdiction of the Mahatma Gandhi University and also under the jurisdiction of another University in the State, a teacher appointed by such educational agency to a college within the jurisdiction of the another University, may be transferred to any college under the jurisdiction of the Mahatma Gandhi University, subject to the following conditions, namely: -(i)transfer shall be made only on the written request of the teacher who has completed three years of service;(ii)transfer shall be made only once during the entire period of service of a teacher;(iii)transfer shall be made on the basis of the seniority of teachers;(iv)teacher transferred under the provisions of this section shall become junior most in the colleges under the educational agency in the University irrespective of his service in the University from which he was transferred;(v)transfer is to be made as and when vacancy arises in any of the colleges under the educational agency in the University, provided no home college option by any teacher against the said vacancy is pending; and(vi)teacher who is transferred under the provisions of this section shall be treated as teacher of the University with all benefits that are enjoyed by the existing teachers, provided the services rendered by such teacher outside the University, shall not be considered as outside service while exercising home college option.Explanation. - For the purpose of this section, "home college option" means the option made by a teacher regarding his home college in the University under the provisions of the Statutes made under this Act.]
