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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Telangana - Subsection

Section 60(8) in Sri Konda Laxman Telangana State Horticultural University Act, 2007

(8)Notwithstanding anything in sub-section (5), every such teacher or other employee of the Government or [Professor Jayashankar Telangana State Agricultural University] [Substituted by G.O.Ms.No.31, Agriculture and Cooperation (Horti & Seri) Department, dated 22.12.2014.], 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 [Professor Jayashankar Telangana State Agricultural University] [Substituted by G.O.Ms.No.31, Agriculture and Cooperation (Horti & Seri) Department, dated 22.12.2014.], 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 sub-sections (1) and (2) and shall from the said date, be governed by the terms and conditions governing the said service: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 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 [Professor Jayashankar Telangana State Agricultural University] [Substituted by G.O.Ms.No.31, Agriculture and Cooperation (Horti & Seri) Department, dated 22.12.2014.], 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/ [Professor Jayashankar Telangana State Agricultural University] [Substituted by G.O.Ms.No.31, Agriculture and Cooperation (Horti & Seri) Department, dated 22.12.2014.] 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 subsection 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.