Section 43 in Professor Jayashankar Telangana State Agricultural University Act, 1963
43. [ Powers of Government to transfer certain colleges and institutions to the University. [Section 43 substituted by G.O.Ms.No.9, Agriculture and Cooperation (Agri.III) Department, dated 05.08.2014]
(1)Notwithstanding anything contained in Acharya N.G. Ranga Agricultural University Act, 1963, the [Telangana Universities Act, 1991, or the statutes made thereunder, all the colleges and polytechnics, and other research and extension institutions located in Telangana State shall devolve to Professor Jayashankar Telangana State Agricultural University from the date notified in the Telangana Gazette by the Government in this behalf, be disaffiliated from Acharya N.G. Ranga Agricultural University and shall be maintained by the University as constituent Colleges, polytechnics and other research and extension institutions.](2)The control and management of all the colleges, polytechnics and other research and extension institutions specified in sub-section (1) shall as from the date notified by the Government under that sub-section stand transferred to the University and all the properties and assets, and liabilities and obligations of the Acharya N.G. Ranga Agricultural University and Government in relation thereto shall stand transferred to, vest in, or devolve upon, the University.(3)The compensation payable by the University to Acharya N.G. Ranga Agricultural University in respect of the transfer and vesting of the properties and assets, and the devolution of liabilities and obligations, under sub-section (2) shall be such, as prescribed in the Andhra Pradesh State Reorganization Act, 2014 (Act No.6 of 2014).(4)Notwithstanding anything contained in this Act, and subject to the provisions of sub-section (5), where the control and management of any college has been transferred to the University under sub-section (2), the University shall employ all teachers and other employees as per the guidelines of the Andhra Pradesh State Reorganization Act, 2014 (Act No.6 of 2014).(5)Notwithstanding anything contained in sub-section (4) every such teacher or other employee of the Government or Acharya N.G. Ranga Agricultural University, as the case may be, shall, within such time as per the guidelines of Andhra Pradesh State Reorganization Act, 2014 (Act No.6 of 2014).Provided that -the service rendered by any such teachers or other employee under the Government or the Acharya N.G. Ranga Agricultural University as the case may be, upto the date notified as aforesaid shall be deemed to be service under the University and he shall be entitled to count that service for the purpose of increments, leave, pension or provident fund and gratuity as per the guidelines of Andhra Pradesh State Reorganisation Act, 2014.(6)Notwithstanding anything in sub-section (5) every such teacher or other employee who had exercised his option as per guidelines of Andhra Pradesh State Reorganisation Act, 2014.(7)Notwithstanding anything contained in this Act or the statutes made thereunder, any student of the constituent College, who was studying for any examination of Acharya N.G.Ranga Agricultural University shall be permitted to complete his course in preparation therefore, and the University shall make arrangements for holding for such students examinations for such period as may be prescribed, in accordance with the curricula of studies of Acharya N.G.Ranga Agricultural University.(8)The Government shall by order direct that all the institutions under the control and management of the Government conducting research in the subject of Agriculture, Home Science & Agricultural Engineering Sciences shall be maintained by the University, with effect from such date or dates as may be specified in the order which shall in any case be before the expiration of three years from the appointed day. The control and management of such institution shall thereupon stand transferred to the University and all the properties and assets and liabilities and obligations, of the Government in relation thereto shall stand transferred to, vest in, or devolve upon, the University.]
