Section 47(7) in The Assam Agricultural University Act, 1968
(7)Notwithstanding anything contained in sub-sections (5) and (6), every officer and servant of the State Government taken over by the University, shall, within a period of two years from the date he is so taken over [or such further time (if any) as the State Government may decide], give notice in writing to the State Government-(a)that he should be permitted to retire and thereupon he shall be permitted to retire from the Government service and shall be entitled to such terminal benefits as compensations, pension or gratuity or the like, as may be prescribed by the State Government; or(b)that he should be permanently absorbed in the service of the University, and thereupon the University shall absorb him permanently. Any service rendered by him under the State Government shall be deemed to be service under the University, and he shall be entitled to receive from the University, such terms and conditions of service in respect of remuneration, leave and pension and such rights in respect of disciplinary matters or rights similar thereto as changed circumstances may permit as are not less favourable than those to which that person was entitled to immediately before he was taken over by the University ; or(c)that, he should be permitted to revert to Government service and thereupon he shall be permitted to revert to the service on the same terms and conditions of service applicable to him immediately before he was taken over by the University.
