Section 57(2) in Manonmaniam Sundaranar University Act, 1990
(2)(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:Provided that no such direction shall be issued in respect of any such person without his consent for such allotment.(b)With effect on and from the date specified in the order under clause (a), the person specified in such order shall become employees of the Manonmaniam Sundaranar University and shall cease to be employees of the Madurai Kamaraj University.
