Section 60 in Dr. Y.S.R. Horticultural University Act, 2007
60. Powers of Government to transfer certain colleges and institutions to the University.
(1)The Government shall, by order, direct that all the colleges and the institutions under the control and management of the Government conducting instruction, research and extension in the subject of horticulture and allied science shall be maintained by the University, with effect from such date or dates as may be specified in the notification. The control and management of such institutions 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.(2)Notwithstanding anything in the Acharya N.G.Ranga Agricultural University Act, 1963 or the statutes made thereunder, the colleges and institutions relating to Horticulture and other allied subjects, specifically indicated in the notification, shall, as from the date notified in the Andhra Pradesh Gazette by the Government in this behalf, shall be disaffiliated of that University(3)The control and management of the colleges and institutions specified in subsections (1) and (2) shall, as from the date notified by the Government, stand transferred to the University and all the properties and assets, and liabilities and obligations of the Government and Acharya N.G.Ranga Agricultural University in relation thereto shall stand transferred to, vest in, or devolve upon, the University.(4)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, shall be such, as may be agreed upon between the two Universities. In default of such agreement, the compensation shall be determined by the Government, after giving opportunity to the two Universities of making their representation in that regard, and the decision of the Government in the matter shall be final.(5)Notwithstanding anything in this Act, where the control and management of any college or institution has been transferred to the University under sub-section (3), the University shall employ all teachers and other employees of the Government or the Acharya N.G.Ranga Agricultural University, as the case may be, who immediately before the date notified by the Government under the above subsection were serving in or were attached to those institutions, on such foreign service conditions as may be determined by the Government in the case of a Government employee or by the Acharya N.G.Ranga Agricultural University in the case of an employee of that University:Provided that no deputation or any other allowance shall be payable to any such employee.(6)Notwithstanding anything in sub-section (5), every such teacher or other employee of the Government or Acharya N.G.Ranga Agricultural University, as the case may be, shall within a period of two years exercise his/her option to revert to the service under the Government or Acharya N.G.Ranga Agricultural University, as the case may be, to which he belongs, failing which he shall be deemed to have been absorbed in the service of the University with effect from the date notified by the Government under subsections (1) and (2) and shall from the said date, be governed by the terms and conditions governing the said services:Provided that any employee wants to remain in the former service can revert to that service. Such exercise shall complete within two years of the commencement of the Act:Provided further that -(i)the terms and conditions offered by the University to such teachers and other employees consequent on their absorption in the service of the University shall not be less favourable than those applicable to such teachers and other employees, immediately before the date notified by the Government under the sub-sections (1) and (2), as respects remuneration, leave, pension, gratuity, provident fund etc.(ii)the service rendered by any such teacher or other employee under the Government or Acharya N.G.Ranga Agricultural University, as the case may be, up to the date notified as aforesaid shall be deemed to be in service under the University and he shall be entitled to count that service for the purpose of increments, leave, pension or provident fund, gratuity etc.Provided also that the employees of the Government / Acharya N.G.Ranga Agricultural University who are working in the related Agricultural/Horticultural institutions may also be provided with an opportunity of exercising their option to serve in the University, with the same conditions as provided in sub-section and such option shall be called through a notification within three months from the date of completion of the notification indicated in this sub-section.(7)Notwithstanding anything in this Act or the Statutes made thereunder, any student of the University 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 curricula of studies of Acharya N.G.Ranga Agricultural University.
