Section 8 in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
8. Transfer of certain Colleges, Institutions and employees to the University.
(1)Notwithstanding anything contained in the Karnataka Universities of Agricultural Sciences Act, 1963, the colleges, research stations, veterinary hospitals and other institutions specified in the schedule, and the attached hostels and other buildings together with the articles of furniture, libraries, books, laboratory, stores, instruments, apparatus, appliances and equipments and all other property both movable and immovable owned and managed by the University of Agricultural Sciences, Dharwad and University of Agricultural Sciences, Bangalore and the State Government prior to the specified date shall along with all the properties, assets, liabilities and obligations stand transferred to, and vest in, the University.(2)Any student of a college or institution specified in sub-section (1), who was studying for any examination of the University of Agricultural Sciences, Bangalore and University of Agricultural Sciences, Dharwad, as the case may be, prior to the specified date, shall be permitted to complete his course in preparation therefor, and the University shall make arrangements for holding for such students, examinations, for such period as may be prescribed, in accordance with the cirricula of students of the University of Agricultural Sciences, Bangalore and the University of Agricultural Sciences, Dharwad, as the case may be.(3)If the University of Agricultural Sciences, Bangalore and University of Agricultural Sciences, Dharwad have prior to the specified date held any examination, the result of which has been declared and degree relating thereto has not been conferred or issued or the results of any such examination have not been declared though the course requirements are completed, then the University of Agricultural Sciences, Bangalore and the University of Agricultural Sciences, Dharwad as the case may be, declare the results and confer the degree.(4)Every person employed by the University of Agricultural Sciences, Bangalore and the University of Agricultural Sciences, Dharwad, and serving in any of the colleges, research stations or institutions specified in sub-section (1) shall, as from the specified date, be transferred to the University on the same conditions of service as were applicable to him before such transfer and continue to be governed by the same conditions of service unless and until such conditions are altered with the consent of such person:Provided that no such person who is deputed from the State Government to University of Agricultural Sciences, Bangalore and the University of Agricultural Sciences, Dharwad, shall be transferred to the University, without the prior approval of the State Government.Provided further that no person employed by the State Government but working in Colleges, research stations or institutions mentioned in the Schedule shall be transferred to the University, unless the State Government takes a decision on the status of his employment, and till then he shall continue to be governed by the cadre and recruitment rules under which he was employed.(5)No member of the teaching staff or other employee working in the College or institutions specified in the Schedule be transferred unless he gives his consent in that behalf and if any teacher or any employee does not give his consent for such transfer, he shall, notwithstanding any contract or anything contained in any provision of law for the time being in force, be retired from service. He shall not be entitled for any damages or compensation in respect of such retirement, but shall be entitled to all retirement benefits for the period of service rendered by him till the date of retirement.
