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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Tamilnadu - Subsection

Section 57(2)(a) in Manonmaniam Sundaranar University Act, 1990

(a)As soon as may be after the notified date, the Government may, after consulting the Vice-Chancellors of the Madurai-Kamaraj University and the Manonmaniam Sundaranar University, direct by general of special order that such of the employees of the Madurai-Kamaraj University as are specified in such order shall stand allotted to serve in connection with the affairs of the Manonmaniam Sundaranar University, with effect on and from such date as may be specified in such order: