(3)Every person referred to in [sub-section (2)] [Substituted for the expression 'sub-sections (1) and (2)' by Tamil Nadu Act 45 of 2002.] shall hold office under the Alagappa University for the same tenure at the same remuneration and upon the same rights and privileges as to pension or gratuity', if any, and other mutters as he would have held the same on the [date specified in the order under clause (a) of subsection (2),] [Substituted by Tamil Nadu Act 45 of 2002.] as if the Tamil Nadu Universities Laws (Amendment) Act, 2002 had not been passed.
