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5. Effect of incorporation of Anteceding Institutions as Institute of Teaching and Research in Ayurveda.- On and from the commencement of this Act,- (a) any reference in any law, other than this Act, or in any contract or other instrument to Anteceding Institutions shall be deemed as a reference to the Institute; (b) all property, movable and immovable, of or belonging to Anteceding Institutions shall vest in the Institute; (c) all the rights and liabilities of Anteceding Institutions shall be transferred to, and be the rights and liabilities of, the Institute; (d) every person who is employed in the Anteceding Institutions immediately before such commencement shall, subject to the provisions of this Act, become the employee of the Institute and hold his office or service therein by the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension, leave, gratuity, provident fund, and other matters as he would have held the same if this Act had not been passed, and shall continue to do so unless and until his employment is terminated or until such tenure, remuneration and terms and conditions are duly altered by regulations: Provided that if the alteration so made is not acceptable to such employee, his employment may be terminated by the Institute in accordance with the terms of the contract with the employee or, if no provision is made therein in this behalf, on payment to him by the Institute of compensation equivalent to not less than three months' remuneration in the case of permanent employees and not less than one month's remuneration in the case of other employees; (e) the Director of the Institute of Post Graduate Teaching and Research in Ayurveda, Jamnagar shall be deemed to have been appointed as the Director of the Institute under this Act and shall hold office for a period of five years with effect from such commencement or until he attains the age of sixty-five years, whichever is earlier; (f) the Directors of Shree Gulabkunverba Ayurved Mahavidyalaya, Jamnagar and the Indian Institute of Ayurvedic Pharmaceutical Sciences, Jamnagar shall be deemed to have been appointed as Deputy Director (Undergraduate) and Deputy Director (Pharmacy), respectively, under this Act and shall hold office for a period of five years with effect from such commencement or until they attain the age of sixty-five years, whichever is earlier; (g) every person pursuing any academic or research course in Anteceding Institutions before such commencement, shall be deemed to have migrated and registered with the Institute at the same level of course in the Institute; (h) all suits and other legal proceedings instituted or which could have been instituted by or against Anteceding Institutions, immediately before such commencement, shall be continued or instituted by or against the Institute.    |
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