Section 40A(1) in Madurai-Kamaraj University Act, 1965
(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 clause (cc) of section 2 shall be transferred to and maintained by the Madurai- Kamaraj University as the constituent colleges of that University.
