Section 82(3) in The Karnataka State Universities Act, 2000
(3)Where any college has been transferred to the maintenance and control of the University by an order made under sub-section (1) then, notwithstanding anything contained in this Act all members of the teaching staff and other employees of the State Government who, immediately before the date of the publication of the said order, were serving in or were attached to the college shall stand transferred to the appropriate cadre or category of posts in the University:Provided that in the event of transfer of college to the University, an opportunity shall be afforded to the employees serving in such a college to exercise their option either to continue in the services under the state or to be absorbed in the services of the University.
