Section 25 in The Punjab Agricultural University Act, 1961
25. Services.
(1)Employees of the Teaching and Research [Departments] [Substituted by Punjab Act 12 of 1965, section 16.] of the Departments of Agriculture and Animal Husbandry, who are either permanent or on probation, and are acceptable to the University shall be taken by the University into its service and treated as on foreign service.(2)Employees surplus to the requirements of the University holding liens (substantive or on probation) against permanent posts shall be absorbed by State Government elsewhere.
