Section 46A(1) in The Bharathiar University Act, 1981
(1)Notwithstanding anything contained in this Act or the statutes, regulations, ordinances and orders made thereunder, on and from the date of commencement of the Tamil Nadu Universities Laws (Amendment) Act, 2002 (hereafter in this Chapter referred to as the notified date), the colleges specified in the Schedule shall be transferred to and maintained by the Bharathiar University as the constituent colleges of that University.
