Section 50C(b) in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982
(b)the Chancellor, may, in consultation with the Pro-Chancellor, by order allocate the employees of Sher-i-Kashmir University of Agricultural Science and Technology (other than those serving on contract or on deputation in the University) between the Sher-i-Kashmir University of Agricultural Sciences and Technology of Kashmir and the Sher-i-Kashmir University of Agricultural Sciences and Technology of Jammu constituted under this Act, in such manner as he may consider necessary and every such allocation shall be deemed to be an appointment, transfer or promotion, as the case may be, to the post or office by the competent authority under this Act;
