Section 70 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
70. Transfer of accumulations in Provident Fund and other like funds.
(1)The sums at the credit of the Provident Fund accounts of the persons referred to in sub-section (4) of section 69 as on date specified in the order under the said sub-section (4) shall be transferred to the University and the liability in respect of the said provident fund account shall be the liability of the University.(2)There shall be paid to the Tamil Nadu Dr. Ambedkar Law University out of the accumulation in the superannuation fund and other like funds, if any, of the University of [Chennai] [Inserted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)], the Madurai-Kamaraj University, the Bharathiar University, the [Bharathidasan University and the Manonmaniam Sundaranar University] [Substituted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)] such amount as have been credited to the superannuation fund or other like funds, if any, on behalf of the persons referred to in sub-section (4) of section 69. The amount so paid shall form part of the superannuation fund or other like funds, if any, that may be established by the Tamil Nadu Dr. Ambedkar Law University for the benefit of its employees.
